Central Administrative Tribunal - Allahabad
V N Singh vs Smt Devika Raghuvanshi, Idas Cgda, Ulan ... on 13 March, 2026
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH
ALLAHABAD.
Allahabad this, the 13th day of March, 2026
Civil Misc. Contempt Petition No. 22 of 2025 arising out of O.A. No.67 of
2015
Hon'ble Mr. Justice Rajiv Joshi, Member (J)
Hon'ble Mr. Mohan Pyare, Member (A)
V.N. Singh, S/o late U.B. Singh, IDAS, Ex-ACDA, A/c No.83055655, R/o
174A/48B, Rajapur GPO Allahabad (Prayagraj) (UP), Pin 211001, retired on
30.06.2014 from office of the PCDA (R & D), West Block-V R.K. Puram, New
Delhi
PUNIT
KUMAR .. . .Applicant
MISHRA
By Advocate: Shri B.D. Tiwari, Shri V.K. Tiwari
VERSUS
1. Smt. Devika Raghuvanshi, IDAS, CGDA, Ulan Batar Road, Palam,
Delhi Cantt. 110010
2. Dr. Mayank Sharma, IDAS, Special CGDA, Ulan Batar Road, Palam,
Delhi Cantt. 110010
. . .Opposite Parties
By Advocate: Shri Raghvendra Pratap Singh
ORDER
Per Justice Rajiv Joshi, Member (J):
Heard Mr. B.D. Tiwari, learned counsel for the applicants and Shri Raghvendra Pratap Singh, learned counsel for the respondents.
2. The Instant Contempt Petition has been filed under Section 17 of the Administrative Tribunal Act 1985 for non-compliance of the order dated 30.05.2024 passed in Original Application No. 67/2015 and other analogous cases.
3. Learned counsel for the respondents submits that order of this Tribunal has already been complied with and in this regard a speaking order has been passed by the competent Authority on 30.01.2026.
4. Learned counsel for the applicant submits that the applicant is entitled for STS Pay Scale in terms of the order passed by this Tribunal. The respondents have never submitted any reply supported with affidavit nor Page 1 of 2 appeared before this Court in person. The compliance affidavit has been filed by a junior Officer, who was not a party in contempt petition.
5. We have heard learned counsel for the parties and perused the record.
6. From perusal of the record, it appears that the aforesaid Original Application No.67/2015 was disposed of vide order dated 30.05.2024 with the following directions :-
9. Thus, relying upon the order passed by the CAT, Chandigarh Bench wherein the Tribunal relied upon the case of T.R. Krishnamurthy (supra), which was confirmed by the Hon'ble Supreme Court and High Court, the O.A. is liable to be allowed. Accordingly, the O.A. is allowed and PUNIT impugned order dated 25.02.2014, 03.03.2014, 07.04.2014, 11.02.2014, KUMAR MISHRA 27.06.2014, 25.02.2014 are hereby set aside. Respondents are hereby directed to re-consider and decide the claim of the applicants for grant of STS pay scale of Rs. 10,000-325-15200 (revised in PB 3 in the pay band of Rs. 15600/- to Rs. 39100 with grade pay of Rs. 6600/- from the date they were promoted as ACDA in the cadre of IDAS, in view of the judicial pronouncements noted above. If the applicants are similarly situated to the applicants in the aforementioned case, they be granted far the relevant benefits within a period of three months from the date of receipt of certified copy of this order. All associated MAs stand disposed of. No order as to costs.
7. The order passed by this Tribunal has already been affirmed by the Allahabad High Court in Writ A No.12511/2025 vide its order dated 13.01.2026.
8. Subsequently, in compliance of the order of this Tribunal passed in O.A. No.67/2015, the respondents have passed a reasoned and speaking order dated 30.01.2026, by which, the claim of the applicant was rejected. Since substantial compliance has been made by the respondents by passing a reasoned and speaking order, the proceedings of contempt is liable to be closed and notices may be discharged.
9. Accordingly, the instant contempt petition is consigned to record and notices are discharged. However, liberty is reserved with the applicant to challenge the reasoned order, if he is still aggrieved before the appropriate forum.
10. All associated MAs stands disposed of.
( Mohan Pyare) (Justice Rajiv Joshi)
Member(A) Member(J)
PM/
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