Central Administrative Tribunal - Allahabad
R P Srivastava vs Sri Pramod Kumar, Gm, Nc Rly & Anr on 28 March, 2022
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH
ALLAHABAD.
Allahabad this the 28th day of March, 2022
Contempt Application No. 78 of 2021
In
Original Application No. 08 of 2021
Hon'ble Mr. Tarun Shridhar, Member (A)
Hon'ble Ms. Pratima K Gupta, Member (J)
1. R.P. Srivastava, Aged about 66 years, S/o Late T.P. Srivastava, R/o
312/165E, Himmatganj, Prayagraj.
2. Manzar Karrar, S/o Late Karrar Hussain, R/o 265 A, Ranimandi,
Allahabad.
3. P.N. Bose, S/o Late R.B. Bose, R/o C/o Shri P.K. Agarwal, G-1/42,
Kalindipuram, Near Jagriti Chauraha, Prayagraj.211001.
4. Mohd. Javed Khalid, S/o Late Mohd. Hussain Siddiqui, R/o 539A,
Atarsuiya, Prayagraj. 211003.
5. Sharda Nand Singh, S/o Late Ram Sevak Singh, R/o C/o A.K.
Singh, House No. 86, Phase-II, Dev Ghat, Devprayagam Yojana,
Jhalwa, Prayagraj.
. . .Petitioners.
By Advocate: Shri Ashish Srivastava
VERSUS
1. Pramod Kumar, General Manager, North Central Railway,
Headquarter, Subedarganj, Allahabad.
2. Mohit Chandra, Divisional Railway Manager, North Central
Railway, Headquarter, Subedarganj, Allahabad.
. . . Respondents
By Adv: Shri Rishi Kumar
ORDER
Delivered by Hon'ble Tarun Shridhar, Member (A) Shri Sunil vice Shri Ashish Srivastava, ld. counsel for the petitioners and Shri Rishi Kumar, ld. counsel for the respondents are present.
2
2. At the outset, ld. counsel for the respondents submits that the order of this Tribunal has been challenged in the Writ Petition No. 3099/2022 and the Hon'ble High Court has stayed the present contempt proceedings vide order dated 21.03.2022. He produces the order dated 21.03.2022 of the Hon'ble High Court which is taken on record. Vide the aforesaid order, the Hon'ble High Court has also observed that certain interim orders have been granted by the Hon'ble Supreme Court which are making the matter complicated to implement the order of this Tribunal.
3. Against this background, it will not be worthwhile to keep this contempt proceedings pending. Accordingly, contempt proceedings are closed and notices issued to the respondents are discharged. However, ld. counsel for the petitioners is at liberty to revive the contempt petition as and when need so arises.
4. All the associated MAs are also disposed of as having become infructuous.
(Pratima K. Gupta) (Tarun Shridhar)
Member-J Membr (A)
/M.M/