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Pradeep Kumar vs Tarun Prasad, Divisional Railway Manager, Northern Railway, Moradabad & Others

Central Administrative Tribunal · Decided on 12 January 2022 · Citation: (2022) 01 CAT CK 0007

HON’BLE JUDGES
Tarun Shridhar, Member (A) · Pratima K Gupta, Member J
RESULT
Disposed Of
CASE NUMBER
C.C.P. No. 150 Of 2019 In Original Application No. 86 Of 2017
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Judgment

19 paragraphs · 332 words

Tarun Shridhar, Member A

1.

We have joined this Division Bench online through video conferencing.

2.

Shri I.M. Kushwaha, holding brief of Shri A.B. Maurya, learned counsel for the petitioner and Shri Amit Kumar Rai, learned counsel for the

respondents are present.

3.

Heard learned Counsel for the respondents and perused the record available with us in pdf

4.

Instant contempt petition has been filed alleging non-compliance of the direction passed by this Tribunal on 07.12.2018. While disposing off the said

OA, this Tribunal had given following direction : -

“19. In view of the aforesaid discussion, the OA is allowed and the order dated 20.5.2015 and order dated 30.11.2016 of DRM, Northern Railway,

Moradabad are set aside. The DRM, Northern Railway, Moradabad is directed to consider the case of the applicant for compassionate appointment

on its own merit and in accordance with existing rules and regulations without adverting to Railway Board Circular No. E(NG)II91/RC-1/36 dated

2.1.1992 as expeditiously as possible, preferably within a period of four months from today and thereafter to communicate such decision to the

applicant. No order as to costs.â€​

5.

The compliance affidavit filed by the learned counsel for the respondents has been placed before us today, which categorically states that the order

dated 07.12.2018 has been complied with by way of considering the claim of the applicant. In compliance affidavit is, a letter addressed to the

applicant by the Divisional Personnel Officer, Northern Railway, Moradabad in which the applicant has been invited to appear for selection test in the

office of the Divisional Railway Manager, Northern Railway, Moradabad alongwith necessary documents in support of his eligibility.

6.

We are satisfied that the order passed by this Tribunal in the aforesaid OA has been complied with and this contempt petition should not proceed

any further. Accordingly, the contempt proceedings are liable to be closed and, accordingly closed. The notice is discharged.

7.

Hon’ble Ms. Pratima K. Gupta, Member (Judicial) has consented to this order during virtual hearing.