Central Administrative Tribunal - Allahabad
Smt Jiriya Devi vs Sr Sandeep Bhalla Officer In Charge Eme ... on 11 December, 2018
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL,
ALLAHABAD BENCH, ALLAHABAD
Allahabad, this the 11th day of December, 2018
Present:
Hon'ble Ms. Ajanta Dayalan, Member (A)
Hon'ble Rakesh Sagar Jain, Member (J)
Contempt Petition No. 330/100/2018
In
Original Application No. 330/1231 of 2017
(U/S 19, Administrative Tribunals Act, 1985)
Smt. Jiriya Devi W/o Late Ram Nath Singh Yadav
R/o Village - Chilar, P.O. Rampur Jiwan, District - Ghazipur.
.......Applicant.
By Advocates - Shri Awadhesh Kumar Upadhyay
Shri Rajesh Kumar.
VERSUS
Sr. Sandeep Bhalla Officer in Charge, Record, Brigadier, VSM,
Secunderabad - EME Centre.
....... Respondents.
By Advocate : Shri L. M. Singh
ORDER
Delivered by Hon'ble Ms. Ajanta Dayalan, Member (A) :
None present for the applicant. Shri L. M. Singh, learned counsel for the respondents is present.
2. Learned counsel for the respondents pleads that the order of the Tribunal dated 11.10.2017 has already been complied with and speaking order dated 22.06.2018 has been passed by the respondents' department.
23. We observe that the order of the Tribunal was only to take a decision on the applications of the wives of the deceased employee and to pass a reasoned and speaking order within a period of two months from the date of receipt of certified copy of this order (Annexure-I). Such an order has been passed by the respondents on 22.06.2018 (Annexure 7 of Compliance Affidavit).
4. This is also indicated in the main compliance affidavit dated 22.06.2018. Thus there is no disobedience - much less willful - on the part of respondents.
5. In view of the above, the contempt proceedings are dropped.
6. Accordingly, Contempt Petition is dismissed. Notices issued to the respondents are discharged.
(RAKESH SAGAR JAIN) (AJANTA DAYALAN)
MEMBER-J MEMBER -A
/Shashi/