Central Administrative Tribunal - Chandigarh
Jagdev Singh vs Mr. C.K. Mishra, Ias on 10 May, 2019
Author: P. Gopinath
Bench: P. Gopinath
1
(C.P. No. 60/186/2018
In OA No. 060/200/2018)
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
...
Contempt Petition No. 60/186/2018 & M.A. NO.
60/1921/2018 in
ORIGINAL APPLICATION N0. 060/200/2018
Chandigarh, this the 10th day of May, 2019
...
CORAM: HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J) &
HON'BLE MRS. P. GOPINATH, MEMBER (A)
...
Jagdev Singh, PFS, Aged 59 years s/o Sh. Mohar Singh, Divisional
Forest Officer, Roopnagar (Punjab), now retired, R/o Dashmesh
House, Pehalwan Dabha, Sri Anandpur Sahib, District Ropar. Pin
Code 140001.
....Petitioner
( By Advocate: Shri R.K. Sharma)
VERSUS
1. Shri C.K. Mishra, IAS, Secretary to Government of India,
Ministry of Environment, Forest and Climate Change, Indian
Paryavaran Bhawan, Jorbagh Road, New Delhi -110003.
2. Sh. Rakesh Kumar Gupta, IAS, Secretary, Union Public
Service Commission, Dhaulpur House, Shahjahan Road, New
Delhi 110001.
3. Shri Karan A Singh, IAS, Chief Secretary to Government of
Punjab, Punjab Civil Secretariat, Sector 1, Chandigarh
160001.
4. Sh. Roshan Saunkaria, IAS, Additional Chief Secretary
Department of Forest and Wildlife Preservation, Punjab,
Punjab Mini Secretariat, Sector 9, Chandigarh 160009.
5. Shri Jatindra Sharma, IFS, Principal Chief Conservator of
Forests, Punjab, Forest Complex, Sector 68, Mohali 160062.
....RESPONDENTS
(By Advocate: Shri Rakesh Verma, DAG for State of Punjab )
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(C.P. No. 60/186/2018
In OA No. 060/200/2018)
ORDER (oral)
SANJEEV KAUSHIK, MEMBER (J) Status report filed on behalf of respondents no. 3 & 4 is taken on record subject to all just exceptions.
2. Mr. Rakesh Verma, Deputy Advocate General appearing on behalf of State of Punjab informs this Court that in furtherance to direction of this Tribunal, as contained in its order dated 20.2.2018, the State of Punjab has already forwarded the proposal for consideration of the name of petitioner to IFS by promotion to UPSC and as such they be discharged from present contempt proceedings.
3. Mr. R.K. Sharma, learned counsel for petitioner submits that since now UPSC has to take call, which has already been directed in the order dated 20.2.2018, therefore, a direction be issued to UPSC to convene the meeting of DPC as per direction of this Tribunal expeditiously.
4. Considering the above, we close this C.P. at this stage by reiterating our direction to UPSC as contained in order dated 20.2.2018 to expeditiously convene a meeting of the DPC, but not later than 2 months from the date of receipt of certified copy of this order. Notice is discharged. However, the petitioner is at liberty to 3 (C.P. No. 60/186/2018 In OA No. 060/200/2018) revive this C.P., if the meeting is not convened by the UPSC within the time granted. M.A. pending, if any, stands disposed of.
(P.GOPINATH) (SANJEEV KAUSHIK)
MEMBER (A) MEMBER (J)
Dated: 10 .05.2019
`SK'
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(C.P. No. 60/186/2018
In OA No. 060/200/2018)