Central Administrative Tribunal - Delhi
Anil Ailawadi vs Shri A.K.Garg on 22 May, 2013
Central Administrative Tribunal
Principal Bench, New Delhi
C.P.No.228/2013
O.A.No.1299/2012
This the 22nd day of May, 2013
Honble Dr. Dharam Paul Sharma, Member (J)
Honble Mr. Sudhir Kumar, Member (A)
Anil Ailawadi
R/o 14/7, West Patel Nagar,
New Delhi-110008. Petitioner
(By Advocate: Shri H.K.Gangwani)
Versus
1. Shri A.K.Garg
Through the Chairman and Managing Director
Mahanagar Telephone Nigam Ltd.
Corporate Office, 5th Floor, MTNL Building,
CGO Complex, Lodi Road, New Delhi-110003.
2. Mrs.Anita Soni
Through the Director (Finance)
Mahanagar Telephone Nigam Ltd.
Corporate Office, 4th Floor, MTNL Building,
CGO Complex, Lodi Road, New Delhi-110003. Respondents
(By Advocate: Ms.Rachna Joshi Issar)
O R D E R (ORAL)
Dr. Dharam Paul Sharma, Member (J):
The OA 1299/2012 was disposed of vide order dated 20.04.2012 by issuing a direction to the respondents to consider and pass appropriate speaking orders for granting the appropriate relief to the applicant.
2. The petitioners counsel contends that the respondents ought to have granted the relief to the petitioner and by not doing the same, they have flouted the direction of this Tribunal. In our considered view, contention of the petitioners counsel is misconceived as the OA was disposed of without hearing the respondents counsel. The direction in the OA was to consider and decide the applicants representation seeking certain relief, which has been duly complied with by the respondents in the matter by passing necessary speaking order on the said representation.
3. In view of aforesaid, we do not find any contumacious conduct on the part of the respondents. Accordingly, the Contempt Petition is closed. Notices issued to the respondents are discharged. In case, the petitioner has any further grievance in the matter, he would be at liberty to seek redressal therefor in accordance with law.
(Sudhir Kumar) (Dr.Dharam Paul Sharma) Member (A) Member (J) /kdr/