Central Administrative Tribunal - Delhi
Prof. Minu Bajpai vs Prof. R.C. Deka on 6 March, 2012
Central Administrative Tribunal Principal Bench CP 27/2012 In OA 1943/2011 New Delhi, this the 6th day of March, 2012 Honble Mr. Justice V.K. Bali, Chairman Honble Dr. Ramesh Chandra Panda, Member (A) Prof. Minu Bajpai Department of Paediatric Surgery All India Institute of Medical Sciences, Ansari Nagar, Vineet Ohri, New Delhi 110 028. Applicant (By Advocate: Mr. C. Hari Shankar and Mr. Sunil Kumar) Versus Prof. R.C. Deka, Director, All India Institute of Medical Sciences, Ansari Nagar, Vineet Ohri, New Delhi 110 028. Respondent (By Advocate: Mr. Mukul Anand and Mr. Sanjeev Joshi) ORDER (ORAL) Justice V.K. Bali, Chairman:
We have heard arguments at sufficient length.
2. During the course of arguments, a suggestion came to be given to the learned counsel for the respondents as to whether a fresh order could be passed taking into consideration the judgment of Honble Supreme Court in the matter of Dr. Rashmi Srivastava Vs. Vikram University Ors. [(1995)3 SCC 653], opinion of the Department of Personnel & Training, Ministry of Health and Family Welfare, and other judgments, which is acceptable to him.
3. That being so, we need not go into the question as to whether any contempt has been committed or not. We close this contempt petition directing the respondents to take a final decision as regards fixation of inter se seniority between direct recruits and appointees under APS Scheme. The said decision will obviously be taken in consideration of all what has been mentioned above, and till such time the decision is taken, the seniority list made earlier shall not be given effect to.
(Dr. Ramesh Chandra Panda) (V. K. Bali) Member (A) Chairman /naresh/