Central Administrative Tribunal - Delhi
Amit Vashist vs Bandaru Dattatreya on 18 May, 2018
1
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH: NEW DELHI
CP No.465/2017
OA No.335/2017
New Delhi this the 18TH day of May, 2018
HON'BLE MR. JUSTICE DINESH GUPTA, CHAIRMAN
HON'BLE MR. K.N. SHRIVASTAVA, MEMBER (A)
Amit Vashist
S/o Shri R P Vashist,
Aged about 42 years,
Resident of Type-V, Flat No.1,
EPFO Complex,
Sector 23, Dwarka,
New Delhi.
At present posted as Regional PF Commissioner II,
In EPFO Headquarters, New Delhi. ...Petitioner
(None)
VERSUS
1. Sh. Bandaru Dattatreya,
The Chairman, Central Board of
Trustees, EPF,
Bhavishya Nidhi Bhawan,
14, Bhikaji Cama Place,
New Delhi-110066.
2. Ms. Alka Jha,
Chief Vigilance Officer,
EPFO Headquarters,
14, Bhikaji Cama Place,
New Delhi-110066. ...Respondents
(By Advocate: Mr. Keshav Mohan)
ORDER (ORAL)
HON'BLE MR. K.N. SHRIVASTAVA, MEMBER (A) This Contempt Petition has been filed against alleged non- compliance of the order of this Tribunal dated 30.01.2017 in OA 2 No.335/2017. The Tribunal has issued the following directions in that order:
"In view of the prayer made, we dispose of this OA at this stage with a direction to the Disciplinary Authority to take a final decision on the inquiry report within a period of two months from the date of receipt of copy of this order, and communicate the decision to the applicant. In the meantime, the applicant may request for personal hearing to the Disciplinary Authority within one week and the Disciplinary Authority will consider the request and pass appropriate directions in this regard."
2. Learned counsel for the respondents submits that the order of this Tribunal has been complied with. He has placed on record a copy of the order dated 10.04.2018 passed by Central Provident Fund Commissioner whereby the applicant has been exonerated of all the charges. Learned counsel also placed on record a copy of another order dated 11.05.2018 whereby consequent to the applicant being exonerated of the charges, has been promoted to the next grade of Regional Provident Fund Commissioner Grade I.
3. In view of the above, nothing survives in the Contempt Petition and the same is accordingly closed. Notices are discharged.
(K.N. Shrivastava) (Justice Dinesh Gupta) Member (A) Chairman /jk/