Central Administrative Tribunal - Madras
V Jeevarathinam vs R.Mihir Vardhan on 23 March, 2018
1 CP 41/2017(OA 997/2014)
Central Administrative Tribunal
Madras Bench
CP/310/00041/2017 in OA/310/00997/2014
Dated Friday the 23rd day of March Two Thousand Eighteen
PRESENT
Hon'ble Mr. R.Ramanujam, Member(A)
V.Jeevarathinam
S/o Vedagiri,
Mechanic, Public Health Division,
Public Works Department,
Puducherry. .. Applicant
By Advocate M/s.V.Ajayakumar
Vs.
1. Thiru R.Mihir Vardhan,
Secretary to Government for Public Works,
Chief Secretariat, Puducherry.
2. P.Swaminathan,
Chief Engineer,
Public Works Department,
Puducherry. .. Respondents
By Advocte Mr.R.Syed Mustafa
2 CP 41/2017(OA 997/2014)
ORAL ORDER
Pronounced by Hon'ble Mr.R.Ramanujam, Member(A) This CA was filed by the applicant against the respondents alleging wilful disobedience of the order passed by this Tribunal in OA No.997/2014 dated 18.12.2015. Notice was issued to the respondents.
2. The applicant had filed the OA seeking a direction to the respondents to grant incentive increment to the applicant for adopting small family norms w.e.f. 11.5.1992 with arrears. This Tribunal by its order dated 18.12.2015 allowed the OA.
3. Today, when the matter is taken up for Reporting Compliance', there was no representation for CFA. Learned counsel for the respondents produces a copy of the order dated 05.7.2017 complying with the direction of this Tribunal which is taken on record. He accordingly prays for closure of the case.
4. In view of the above submission and as there is no wilful disobedience the CA is closed. Notices of contempt are discharged.
(R.Ramanujam) Member(A) 23.03.2018 /G/