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Central Administrative Tribunal - Delhi

Shiv Gupta vs Kamal Kishore Soan Director General ... on 28 November, 2024

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Item No.9/ C-3                                                    CP No.545/2024
                  CENTRAL ADMINISTRATIVE TRIBUNAL
                     PRINCIPAL BENCH: NEW DELHI

                           C.P. No. 545/2024 in
                           O.A. No. 3442/2018

                    This the 28th day of November, 2024

                 Hon'ble Mrs. Pratima K Gupta, Member (J)
                 Hon'ble Dr. Chhabilendra Roul, Member (A)

        SHIV GUPTA
        Aged about 35 Years
        S/O Ashok Kumar Gupta,
        R/O B-404, Indigo Tower, S.G Impressions 58, Raj Nagar
        Extension, U.P-201017,
        PRESENTLY WORKING AS
        Assistant, Group 'C', ESIC Regional Office,
        New Delhi - 110008

                                                 ... Petitioner
        (By Advocate : Mr. Prateek Dhanda)

                                Versus
        Kamal Kishore Soan
        Director General
        Employees' State Insurance Corporation
        Panchdeep Bhawan, Comrade
        Inderjeet Gupta Marg,
        New Delhi 110002
                                                 ...Respondents

        (By Advocate: Mr. T. Singhdev with Mr. Shiv Shankar)
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Item No.9/ C-3                                                 CP No.545/2024
                            ORDER (ORAL)

By Hon'ble Ms. Pratima K Gupta, Member (J):-

The present CP has been filed by the petitioner alleging wilful defiance of the directions of the Tribunal in the judgment/order dated 22.04.2024 in OA No. 3442/2018. The operative portion of the same reads as under:-
"7. In the conspectus of the facts and circumstances brought out above, we dispose of the present OA with the following directions:-
(i) Seniority of the applicant for the post of Assistant, which is presently with reference to his promotion against the promotee quota w.e.f. 01.09.2018, be revised to his seniority to be determined on the basis of merit position secured by the applicant in the LDCE held on 15- 16.09.2018,
(ii) The aforementioned revision of seniority of the applicant be done within a period of eight weeks from the date of receipt of a certified copy of this order."

2. Learned counsel for respondents places on record a communication dated 26.11.2024 which details that the order dated 22.04.2024 has been fully complied with. Learned counsel for petitioner confirms the same.

4. In view of what has been recorded hereinabove, present CP stands closed. Notices are discharged.





     (Dr. Chhabilendra Roul)                (Pratima K Gupta)
            Member (A)                           Member (J)

/daya/