Central Administrative Tribunal - Delhi
Yogesh Tomar vs Dr Vibha Verma & Anr on 16 March, 2022
1
Item 37 C.P. No. 339/2021
OA No. 968/2021
Central Administrative Tribunal
Principal Bench, New Delhi
CP No.339
339/2021
IN
OA No. 968/2021
This the 16th day of March, 2022
Hon'ble Mr. A.K. Bishnoi, Member (A)
Hon'ble Mr. R.N. Singh, Member (J)
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1. Yogesh Tomar
Aged about 31 years,
S/o Sh. Naresh Pal Tomar,
R/o B-14,
14, Indra Puri Loni, Ghaziabad,
Uttar Pradesh-201102
201102
Mob. No. 9716727710
Post : Medical Record Clerk
Group :C
2. Sonia Dixit
Aged about 50 years,
W/o Sh. Yogesh Dixit
R/o C-359/B,
359/B, Keshavpuram, Delhi-110035
Delhi 110035
Mob No.9650940913
Post : Statistical Clerk
Group :C
3. Baljit Singh Arora
Aged about 53 years,
S/o Late Sh. Balwant Singh
R/o 4-D/49, 3rd Floor, Old Rajinder Nagar, New Delhi
Delhi-
110060
Mob. No. 9868122711
Post: Family Welfare worker
Group : C
4. Khajan Singh
Aged about 59 years,
S/o Sh. Bihari Lal
R/o J-306, Mangal Puri, Delhi-110083
Mob No. 9868153929
Post : Computer
Group : C
5. Krishnakumar Nandanwar
Aged about 56 years,
S/o Sh. Yadaorao Nandanwar
R/o G-715, G-Block Dilshad Colony, Delhi-110095
Mob No. 9582525402
Post : Medical Record Clerk
Group : C
6. Anita Kumari
Aged about 51 years,
W/o Sh. Prem Singh
R/o B-248, DDA Flats Motia Khan Paharganj,
Delhi-110055
7. Gurmeet Kaur
Aged about 58 years,
W/o Shri Jaspal Singh
R/o C-111, Z, DDA Flats Jahangir Puri, Delhi-110033
Mob. No. 9667965637
Post: Medical Record Clerk
Group : C ... Applicant
(through Advocate: Shri Shubham Pundhir for Mr. Anuj Aggarwal)
VERSUS
1. Dr. Vibha Verma
The Medical Superintendent
Kasturba Hospital
Near Jama Masjid Metro Station
Gate No.1, New Delhi 110006
2. Mr. Sanjay Goel,
The Commissioner (North)
North Delhi Municipal Corporation (NDMC)
Dr. SPM Civic Centre,
Minto Road, New Delhi-110002
(through Advocate: Ms. Anupama Bansal )
ORDER (Oral)
Hon'ble Mr. R. N. Singh, Member (J):
Learned counsel for the respondents submits that the directions of this Tribunal in the aforesaid OA passed on 07.05.2021 (Annexure P-1) have already been complied with by the respondents
2. Heard the learned counsels for the parties.
3. We have perused the pleadings on record.
4. We are satisfied that the directions of the Tribunal have substantially been complied with. Accordingly, the Contempt Petition is closed. Notices are discharged. However, the petitioner shall be at liberty to avail the remedies, if any grievances still survives, in accordance with law.
(R.N. Singh) (A.K. Bishnoi)
Member (J) Member (A)
kk/sb