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Central Administrative Tribunal - Delhi

Shri Gopal Sharma vs Union Of India & Others: Through on 27 May, 2011

      

  

  

 CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH: NEW DELHI

CP NO.311/2011
OA NO.3957/2010

NEW DELHI THIS THE 27th DAY OF MAY, 2011

HONBLE DR. RAMESH CHANDRA PANDA, MEMBER (A)
HONBLE DR. DHARAM PAUL SHARMA, MEMBER (J)

Shri Gopal Sharma
S/o Shri Ram Pratap,
Working as Khallasi,
Under Sr. Section Engineer (East),
Northern Railway,
Motia Bagh, Delhi.
								Applicant
(By Advocate: Shri Manjeet Singh Reen)

VERSUS

Union of India & Others: through

1.	Shri Suresh Kumar Seth,
	General Manager (P),
	Northern Railway,
	Headquarters Office,
	Baroda House,
	New Delhi.						Respondent

(By Advocate: Shri V.S.Krishna, Shri Rajinder Khatter and Shri Shailendra Tiwari)

O R D E R (ORAL)

Dr. Ramesh Chandra Panda, Member (A) :

Pursuant to the directions of the Tribunal in OA No.3957/2010 on 25.11.2010, when the Contempt Petition came up for hearing, both the counsel produced a copy of the order passed by the Northern Railway on 26.5.2011. As per which the applicant has been declared fit as per the Screening result and has been regularized as Group D staff with effect from the date indicated in the said order.

2. The learned counsel for the respondents would submit that the directions of the Tribunal have been fairly complied with, whereas Shri Manjeet Singh Reen, learned counsel for the applicant submits that the consequential benefits have not been covered in the said order and the applicant needs protection of the Court.

3. In view of the above facts, we find that the respondents have fairly implemented the directions of this Tribunal and as such, Contempt does not exist as on date. Accordingly, Contempt Petition is closed. Notices issued to the respondents are discharged. However, the respondents are also directed to consider the case of the applicant for grant of consequential benefits consequent upon his regularistaion with effect from the date indicated in the aforesaid order within a period of three months from the date of receipt of a certified copy of this order.

(Dr. Dharam Paul Sharma)      (Dr. Ramesh Chandra Panda)
     Member (J)                                   	  Member (A)

/ravi/