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Rajeev Kumar Chadha vs Rishi Kumar Shukla And Ors

Central Administrative Tribunal · Decided on 6 December 2019 · Citation: (2019) 12 CAT CK 0010

HON’BLE JUDGES
L. Narasimha Reddy, J · Mohd. Jamshed, Member (A)
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 446 Of 2019, Original Application No. 200 Of 2019
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Judgment

6 paragraphs · 186 words

L. Narasimha Reddy, J

1.

The applicant filed OA No. 200/2019 in the context of his promotion from the post of DSP in the CBI.  The OA was disposed of on 17.09.2019, directing that the respondents shall pass a speaking order on the representation dated 24.03.2018 submitted by the applicant within 90 days.

2.

This Contempt Petition is filed alleging that the respondents have not complied with the directions issued by this Tribunal.

3.

We heard Shri Sachin Chauhan, learned counsel for the applicant and Shri Hanu Bhaskar, learned counsel for the respondents.

4.

The applicant retired from service and he was pursuing remedies in the context of notional promotion from the post of DSP. The OA was disposed of directing the respondents to pass orders on the representation. Though at the belated stage, the respondents passed the order dated 30.10.2019, informing the applicant about the relevant state of affairs. If the applicant feels aggrieved by that, he has to pursue the remedy separately.

5.

With the passing of the order, the direction issued by this Tribunal stands complied with. The Contempt Petition is accordingly closed.