Central Administrative Tribunal - Allahabad
Deo Saran Yadav vs Shri Vineet Pandey, Scretary Ministry ... on 22 January, 2025
CP No. 158/2023
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH
ALLAHABAD.
Allahabad this, the 22nd day of January, 2025.
Contempt Petition No.158 of 2023.
in
Original Application No. 242 of 2021
Hon'ble Mr. Justice Om Prakash VII, Member (Judicial)
Hon'ble Mr. Mohan Pyare, Member (Administrative)
Deo Saran Yadav aged about 63 years S/o- Shri Babu Ram Yadav, retired
M.T.S. from Raja Talab S.O., Varanasi, R/o- Village: Bhikharipur, Post Raja
Talab, District: Varanasi..
....Petitioner
By Advocate : Shri S.K. Kushwaha
Versus
1- Shri Vineet Pandey, Secretary, Ministry of Communication and I.T.,
Department of Posts, Dak Bhawan, Sansad Marg, New Delhi.
2- Shri Alok Sharma, Director General of Posts-cum- Chairman, P.S.B., Dak
Bhawan, Sansad Marg, New Delhi.
3- Shri B. Selvakumar, Chief Post Master General, U.P. Circle, Lucknow.
4- Shri K.K. Yadav, Post Master General, Varanasi Region, Varanasi.
5- Shri Vinay Kumar Yadav, Superintendent of Post Offices, West Division,
Varanasi.
6- Shri Rajendra Kumar, General Manager (Finance) cum Director of Postal
Accounts, Sector -D, Aliganj, Lucknow.
... .Respondents
By Advocate : Shri Vinod Kumar Pandey
ORDER
By Hon'ble Mr. Justice Om Prakash VII, Member (Judicial) Shri S.K. Kushwaha, learned counsel for the petitioner and Shri Vinod Kumar Pandey, learned counsel for the respondents are present.
RAJEEV KUMAR MISHRA Page 1 of 2 CP No. 158/2023
2. Learned counsel for the respondents states that direction given in the OA has been complied with. Thus, the proceedings of the contempt may be closed and notices issued to the respondents may also be discharged.
3. Learned counsel for the petitioner did not dispute this fact.
4. We have considered the rival submissions and have gone through the entire record.
5. Having regard to the facts and circumstances of the case, hearing the parties, and keeping in view the statement of the learned counsel for the parties, the compliance has been made.
6. Accordingly, the contempt proceedings are closed. Notices issued to the respondents are discharged.
7. All associated MAs also stand disposed of.
(Mohan Pyare) (Justice Om Prakash VII)
Member(Administrative) Member(Judicial)
RKM/
RAJEEV KUMAR MISHRA
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