Central Administrative Tribunal - Patna
Rita Devi vs K K Thakur on 18 December, 2019
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CENTRAL ADMINISTRATIVE TRIBUNAL
CIRCUIT BENCH, RANCHI
CP/051/00132/19
[Arising out of OA/051/00744/2018]
Date of Order: 18.12.2019
CORAM
HON'BLE MR. DINESH SHARMA, ADMINISTRATIVE MEMBER
HON'BLE MR. SWARUP KUMAR MISHRA, JUDICIAL MEMBER
Rita Devi, ........ Applicant.
By Advocate: - Shri M.A. Khan
-Versus-
K.K. Thakur, G.M., BSNL, ........ Respondents.
By Advocate: - Shri A.K. Jha
ORDER
[ORAL] Per Swarup Kumar Mishra, J.M.:- Heard the parties.
2. The learned counsel for the applicant submits that the order dated 13.09.2018 passed by this Tribunal in OA/051/00744/2018 has not been implemented till date and the order passed by the respondents vide Annexure-A dated 09.12.2019 as filed in the CP clearly shows non application of mind and is illegal.
3. This Tribunal is of the opinion that the order passed by this Tribunal has been complied with by passing a reasoned and speaking order dated 09.12.2019 by the competent authority of the respondents. Whether the said order is illegal or not passed on germane ground has to be gone into in a separate application. The applicant is at liberty to seek relief in appropriate forum as the said relief cannot be granted in the CP. Accordingly, this Tribunal is satisfied that no contempt is made out. CP is dropped accordingly. Notice issued stands discharged.
[Swarup Kumar Mishra] [Dinesh Sharma ]
Judicial Member Administrative Member
Srk.
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