Central Administrative Tribunal - Allahabad
Ram Gopal Yadav vs Mr Tarun Prakash, General Manager, East ... on 28 July, 2025
1
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH, ALLAHABAD.
(This the 28th day of July, 2025)
CP No.111/2024 in O.A. No.1043/2023
Hon'ble Mr. Justice Rajiv Joshi, Member (Judicial)
Hon'ble Mr. Anjani Nandan Sharan, Member (Administrative)
1. Ram Gopal Yadav, aged about 60 years, son of Shri Ramdhani
Yadav, R/o Village Godhana, Post D.D.U. District Chandauli-
232101, Retired as Mail Express Guard Passenger from Pt. Deen
Dayal Upadhyay Nagar, E.C.R..
2. Jagar Nath Prasad, aged about 63 years, son of late Jagdish
Prasad, R/o 40 Feet Road Parahpur, Mughalsarai, District-
Chandauli-232101, Retired as Mail Express Guard from Pt. Deen
Dayal Upadhyay Nagar, E.C.R.
3. Ganga Sagar Singh, aged about 63 years, son of Late Ram
Awadh Singh, R/o Village Jalalpur, Post Jalalpur District,
Chandauli, 232101, Retired as Mail Express Guard from Pt. Deen
Dayal Upadhyay Nagar, E.C.R.
.....Applicants
By Advocate: Shri Jaswant Singh
VERSUS
1. Mr. Tarun Prakash, General Manager,
East Central Railway, Hajipur.
2. Mr. Rajesh Gupta, Divisional Railway Manager,
East Central Railway, Pt. Deen Dayal Upadhyay.
3. Mr. Surjit Singh, Senior Divisional Personnel Officer,
East Central Railway, Pt. Deen Dayal Upadhyay.
. . .Respondents
By Advocate: Shri Kaushlesh Pratap Singh
Shri Amitabh Kumar Sinha
NEELAM KUMARI SINGH
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ORDER
By Hon'ble Mr. Justice Rajiv Joshi, Member (Judicial) Heard Shri Jaswant Singh, learned counsel for the applicants and Shri Kaushlesh Pratap Singh, as well as Shri Amitabh Kumar Sinha, learned counsel representing the respondents.
2. The instant Contempt Petition U/S 17 of the Administrative Tribunal Act, 1985 was filed for non-compliance of the order dated 06.12.2023 passed in O.A. No.1043/2023 whereby the following directions were given:-
"....6.Therefore, the applicants are entitled to the benefit of one notional increment which falls due on 1 July of their year of retirement. Hence, OA is allowed. The respondents are directed to grant the benefit of one annual increment to the applicants which falls due on 01 July of their year of retirement and also to revise their retrial dues and be paid to them. Let the whole exercise be completed within three months from the date of receipt of a certified copy of this order. No order as to costs."
3. Compliance affidavit has been filed from the side of the respondents on 16.10.2024 and in para 4 onwards of the affidavit, it is stated that the aforesaid order of the Tribunal dated 06.12.2023 has been fully complied with.
4. Learned counsel for the applicants admitted the said position.
5. In view of the above, the instant Contempt Petition is dismissed and consigned to record. Notices, if any, issued to the respondents have been discharged.
6. M.A., if any, stand disposed of, accordingly.
(Anjani Nandan Sharan) (Justice Rajiv Joshi)
Member-A Member-J
/Neelam/
NEELAM KUMARI SINGH