Central Administrative Tribunal - Delhi
N K Mishra vs S Krishnan on 11 February, 2026
1
CP No. 587/2025
Item No. 18 (C-3)
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
C.P. No. 587/2025 in
O.A. No. 2544/2015
This the 11th Day of February, 2026
Hon'ble Ms. Harvinder Kaur Oberoi, Member (J)
Hon'ble Dr. Sumeet Jerath, Member (A)
N.K. MISHRA
S/o Shri J.P Mishra,
Aged about 60 years
Retired as CAD in the office of Chief General Manager,
Telecom BSNL, M.P. Circle, Bhopal
R/o H.No.35, Luxmi Parisar,
E-8, Extn, Shahpura, Bhopal-462039
....Petitioner
(Petitioner in person)
VERSUS
S KRISHNAN IAS
Secretary
Electronics and Information Technology
Electronics Niketan 6,
CGO Complex, Lodhi Road,
New Delhi-110003
.... RESPONDENTS
(By Advocate : Mr. S.N. Verma)
NISHA KUMARI
NISHA KUMARI
2026.02.17 16:06:32+05'30'
2
CP No. 587/2025
Item No. 18 (C-3)
ORDER (ORAL)
Hon'ble Ms. Harvinder Kaur Oberoi, Member (J) At the outset, learned counsel for the respondent submits that the petitioner has wrongly arrayed the present respondent as a party in the Contempt Petition, as the matter pertains to DoT/BSNL and not to the respondent herein.
2. We find merit in the contention raised by learned counsel for the respondent. Contempt jurisdiction is a special jurisdiction which can be invoked only against a person who is bound by the order of the Tribunal and who has wilfully disobeyed or failed to comply with the same. In the present case, no specific direction appears to have been issued against the respondent as arrayed in this Contempt Petition. The material placed on record indicates that the subject matter relates to DoT/BSNL authorities, who alone would be competent to implement the directions, if any. In the absence of any enforceable direction against the present respondent, continuation of contempt proceedings against such respondent would not be legally sustainable. The Contempt Petition, therefore, suffers from misjoinder of NISHA KUMARI NISHA KUMARI 2026.02.17 16:06:32+05'30' 3 CP No. 587/2025 Item No. 18 (C-3) parties and is not maintainable against the respondent as presently arrayed.
3. Accordingly, the present CP is dismissed. Notices are discharged. Pending MA, if any, also stands disposed of.
(Dr. Sumeet Jerath) (Harvinder Kaur Oberoi)
Member (A) Member (J)
/nk/
NISHA KUMARI
NISHA KUMARI
2026.02.17 16:06:32+05'30'