Central Administrative Tribunal - Ernakulam
Jobi Joseph vs Mathew P T, Chief General Manager on 16 October, 2018
Author: P. Gopinath
Bench: P. Gopinath
1 CP No. 180/151/2017
CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM BENCH
Contempt Petition No. 180/00151/2017
in
Transfer Application No.180/00046/2008
Tuesday, this the 16th day of October, 2018
CORAM:
Hon'ble Mrs. P. Gopinath, Administrative Member
Hon'ble Mr. Ashish Kalia, Judicial Member
1. Jobi Joseph,
Assistant Director (OL), O/o. General Manager,
Telecom, BSNL, Palakkad., presently working
as Senior Hindi Translator, Office of the
Principal General Manager, BSNL, Ernakulam
2. C. Mridula,
Assistant Director (Official Language),
Office of General Manager, Telecom,
BSNL, Kozhikode.
3. M.P. Sreekumar,
Assistant Director (OL),
O/o. General Manager, Telecom,
BSNL, Kannur. ..... Petitioners
(By Advocate - Mr. S. Sujin)
Versus
1 P.T. Mathew,
Aged 55 years, Fathers name not known,
Chief General Manager, Telecommunications,
Office of the Chief General Manager,
Door Sanchar Bhawan, PMG Junction,
BSNL, Kerala Circle, Thiruvananthapuram - 33. ..... Respondent
(By Advocate - Mr. Pradeep Krishna)
This Contempt Petition having been heard on 16.10.2018, the Tribunal
on the same day delivered the following:
2 CP No. 180/151/2017
O R D E R (Oral)
Per: Mr. Ashish Kalia, Judicial Member The matter is pending before the Hon'ble High Court of Kerala. Therefore, the present CP is closed with liberty to revive it if occasion arises.
Notices discharged.
(ASHISH KALIA) (Mrs. P. GOPINATH) JUDICIAL MEMBER ADMINISTRATIVE MEMBER sb 3 CP No. 180/151/2017 List of Annexures of the Petitioners Annexure P-1 - True copy of the Order of Hon'ble CAT dated 08.04.2010 in T.A. No. 46 of 2008. Annexure P-2 - True copy of the Order of the Hon'ble Supreme Court dated 27.03.2017 in SLP (C) No. 8732/12. Annexure P-3 - True copy of the Order issued by this Hon'ble Tribunal on 11.12.2017 in C.P. 180/133/2017 in T.A. No. 48 of 2008.
List of Annexures of the Respondent Annexure R-1 - True copy of the said Common Order in the said Review Petition No. 156 of 2018.
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