Central Administrative Tribunal - Delhi
Parveen Kumar vs Vikram Singh Malik Secretary & Anr New ... on 4 July, 2022
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C.P. No.180/2022 in
O.A. No.1328/2022
Item No.01
Central Administrative Tribunal
Principal Bench, New Delhi
C.P. No.180/2022
in
O.A. No.1328/2022
This the 4th day of July, 2022
Hon'ble Mr. R N Singh, Member (J)
Hon'ble Mr. Tarun Shridhar, Member (A)
1. Parveen Kumar, aged 33 years,
S/o Sh. Rameshwar Dass,
Working as Draftsman Grade-III(Civil) in NDMC,
r/o C-33, Palika Niketan, R.K. Ashram Marg,
New Delhi-110001.
2. Ms. Rajbala, aged 37 years,
D/o Sh. Kripa Ram,
Working as Draftsman Grade-III(Civil) in NDMC,
r/o D-42, Palika Awas, Sarojini Nagar,
New Delhi-23.
3. Ms. Preeti Tomar, aged 32 years,
D/o Sh. Ram Kumar Tomar,
Working as Draftsman Grade-III(Civil) in NDMC,
r/o 208/E, Indira Gali Babarpur,
Shahdra, East Delhi-32.
4. Arpit Bajpai, aged 32 years,
s/o Lt. Sh. Ram Chandra Bajpai,
Working as Draftsman Grade-III(Civil) in NDMC,
r/o H-83, Palika Awas, Sarojini Nagar,
New Delhi-32.
5. Abhilash Kumar, aged 28 years,
s/o Sh. Krishan Kumar,
Working as Draftsman Grade-III(Civil) in NDMC,
r/o ITI Road, VPO Jafarpur Kalan,
New Delhi-110073.
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C.P. No.180/2022 in
O.A. No.1328/2022
Item No.01
6. Yogesh Kumar Rohilla, aged 32 years,
s/o Sh. Shyam Sunder Rohilla,
Working as Draftsman Grade-III(Civil) in NDMC,
r/o H.No.52, Ishwar Colony, Bawana, Delhi-
110039.
7. Ravinder Singh, aged 30 years,
s/o Sh. Rajinder Singh,
Working as Draftsman Grade-III(Civil) in NDMC,
r/o H. No.556, Sector 15A, Faridabad-121007.
8. Krishan Kumar Meena, aged 37 years,
s/o Sh. Kushla Ram Meena,
working as Draftsman Grade-III (Civil) in NDMC,
r/o A-11, Palika Niketan, R.K. Ashram Marg,
New Delhi-110001.
...Applicants
(By Advocate : Shri Yogesh Sharma)
Versus
1. Sh. Vikram Singh Malik,
Secretary,
New Delhi Municipal Council,
3rd Floor Palika Kendra, New Delhi-1.
2. Sh. Anjub Siddiqui,
The Joint Director (Civil),
New Delhi Municipal Council,
3rd Floor Palika Kendra, New Delhi-1.
...Respondents
(By Advocate : Shri Nirvikar Verma for Ms.
Sriparna Chatterjee)
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C.P. No.180/2022 in
O.A. No.1328/2022
Item No.01
O R D E R (ORAL)
Hon'ble Mr. R N Singh, Member (J):
Learned counsel for the petitioners submits that subsequent to filing of the present Contempt Petition, the respondents have passed an order dated 08.06.2022 to implement the interim directions of this Tribunal. He further submits that, however, the respondents have not refunded the amount recovered after the interim order(s) of this Tribunal. Accordingly, he does not press the present CP, at this stage. Let the respondents implement their order dated 08.06.2022 within four weeks.
2. In view of the aforesaid, present CP is closed as not pressed. Petitioners shall be at liberty, in accordance with law.
( Tarun Shridhar ) ( R.N. Singh )
Member (A) Member (J)
/rk/