Central Administrative Tribunal - Bangalore
Vishnu Gouda vs P.Ananth In-Charge General Manager, ... on 19 February, 2026
1
CP.No.170/00003/2026/CAT/BANGALORE
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH, BENGALURU
CONTEMPT PETITION NO.170/00003/2026
IN
ORIGINAL APPLICATION NO.170/00052/2026
DATED THIS THE 19TH DAY OF FEBRUARY, 2026
CORAM:
HON'BLE MRS. JUSTICE S. SUJATHA, MEMBER (J)
HON'BLE DR. SANJIV KUMAR, MEMBER (A)
Vishnu Gouda
S/o Shivana Gouda Patil,
Aged about 40 years
Working as Senior Divisional Personnel Officer,
S.W. Railway, Mysore under transfer to Bangalore
R/a No. VRC 22, Near Railway Kalyan Mantap,
Vantikoppal, Mysore 570 020 .... Petitioner
(By Shri B.S. Venkatesh Kumar, Advocate)
Vs.
1. Shri P. Ananth,
In-charge General Manager,
South Western Railway,
Headquarters Office,
Rail Soudha, Gadag Road,
Hubli 580 020
2. Shri Surya Prakash,
Principal Chief Personnel Officer,
South Western Railway,
Personnel Department,
KAVYA SHREE
K
KAVYA SHREE
CAT, Bangalore
K
2026.02.27
11:06:33+05'30'
2
CP.No.170/00003/2026/CAT/BANGALORE
Headquarters Office,
Rail Soudha, Gadag Road,
Hubli 580 020
3. Shri Mudit Mittal
Divisional Railway Manager,
South Western Railway,
Divisional Railway Manager's Office
Mysore Division, Mysore 570 001 .... Respondents
(By Shri N. Amaresh, Senior Panel Counsel)
O R D E R (ORAL)
PER: JUSTICE S. SUJATHA, MEMBER (J)
This Contempt Petition is filed by the petitioner alleging breach and wilful disobedience of the order dated 29.01.2026 passed by this Tribunal in OA No. 52/2026, wherein this Tribunal has directed the Respondent No. 1 to consider the representations dated 16.01.2026 and 23.01.2026 submitted by the petitioner keeping in mind the representations submitted by the Respondent No. 4 therein and the observations/directions made by this Tribunal in OA No.42/2026 and take a decision in accordance with law within a timeframe fixed. It was made further clear that till such decision is taken, the petitioner shall be permitted to work at the place of work from where he has been transferred by the impugned transfer order therein dated 12.01.2026 and the relieving order dated 13.01.2026. KAVYA SHREE K KAVYA SHREE CAT, Bangalore K 2026.02.27 11:06:33+05'30' 3 CP.No.170/00003/2026/CAT/BANGALORE
2. Reply affidavit has been filed on behalf of the respondents along with the copy of the order dated 30.01.2026 passed by the competent authority in compliance of the directions issued by this Tribunal in OA No. 52/2026 along with compliance order dated 30.01.2026 made in OA No. 42/2026.
3. Learned counsel for the petitioner vehemently argued that though the order was passed by this Tribunal on 29.01.2026 in OA No. 52/2026, the compliance order is passed in a high speed on 30.01.2026 not permitting the applicant to continue in the post at Mysuru from where he was transferred, on the contrary, allowing Respondent No. 4 to continue at BNC for nearly 10 days from the date of passing of the order in OA No. 42/2026 on 20.01.2026. Further, Respondent No. 4 has been posted in MDDTI/SBC, whereas rejecting the request of the applicant to continue at Mysuru, confirming the order of transfer impugned in OA No. 52/2026, some other officer Shri Shirish Sadashiv Kamble has been transferred to the place of the applicant at Mysuru vide office order dated 29.01.2026 in a hasty manner. Hence, the entire action of the respondents is contemptuous.
KAVYA SHREE K KAVYA SHREE CAT, Bangalore K 2026.02.27 11:06:33+05'30' 4 CP.No.170/00003/2026/CAT/BANGALORE
4. We find it hard to accept the submissions of the learned counsel for the petitioner in the background of the directions issued by this Tribunal in OA No. 52/2026 and OA No. 42/2026 vis-a-vis compliance order dated 30.01.2026 placed on record by the respondents. Merely for the reason that such compliance has been made in the case of the petitioner in a swift manner, it cannot be construed as contemptuous action.
5. In the circumstances, we find no wilful disobedience or breach of the order passed by this Tribunal in OA No. 52/2026. Hence, no further proceedings are warranted.
6. Resultantly, Contempt Petition stands dismissed.
Notices are discharged.
No order as to costs.
Sd/- Sd/-
(DR. SANJIV KUMAR) (JUSTICE S. SUJATHA)
MEMBER (A) MEMBER (J)
/ksk/
KAVYA SHREE
K
KAVYA SHREE
CAT, Bangalore
K
2026.02.27
11:06:33+05'30'