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Central Administrative Tribunal - Ernakulam

B.Anilkumar & Others vs M/O Agriculture on 29 January, 2026

             CENTRAL ADMINISTRATIVE TRIBUNAL
                   ERNAKULAM BENCH

              Contempt Petition(C) No. 180/00058/2025 in
                        O.A No. 180/234/2017

                 Thursday, this the 29th day of January, 2026

CORAM:
   HON'BLE Mr. JUSTICE SUNIL THOMAS, JUDICIAL MEMBER
   HON'BLE Mr. BRAJ MOHAN AGRAWAL, ADMINISTRATIVE MEMBER

1.    B. Anil Kumar, aged 60 years, S/o. G. Balakrishnan,
      Technical Assistant, ICAR-CPCRI, Regional Station,
      Krishnapuram P.O., Kayamkulam - 690 533. Residing at
      Drishyam, Mampallikunnam, Chathanoor P.O, Kollam - 691 572.

2.    M. Krishnan, aged 67, S/o. Narayanan Nambiar,
      Technical Officer, ICAR-CPCRI, Kudlu P.O,
      Kasaragode - 671 124. Residing at Sreenandanam, Surabhi
      Housing Colony, Nullipaddy, Kasaragod - 671 121.

3.    T.N. Vidyadharan, aged 63, S/o. N. Narayanan Nair,
      Assistant, ICAR-CPCRI, Regional Station,
      Minicoy, Lakshadweep - 682 559. Residing at CPCRI Quarters,
      Minicoy, Lakshadweep - 682 559.                    - Petitioners

[By Advocate: Mr. Vishnu S Chempazhanthiyil]

                     Versus

1.    Shri. K. Balachandra Hebbar, The Director
      (Age & Father's name not known to the petitioners),
      ICAR-Central Plantation Crops Research Institute,
      (Indian Council of Agricultural Research)
      Kudlu P.O, Kasaragode - 671 124.

2.    Shri. Sanjay Garg, (Age & Father's name not known to the petitioners),
      The Director, Indian Council of Agricultural Research
      represented by its Secretary. Krishi Bhavan,
      New Delhi - 110 001.                                       - Respondents

[By Advocate : Mrs. K.V. Bhadrakumari]



A X Sherin2026.02.06
          10:39:36+05'30'
                                          2
                                                      CP(C)/58/2025 in O.A/234/2017


        The Contempt Petition having been heard on 29.01.2026, the Tribunal
on the same day delivered the following:


                                 O R D E R (Oral):

-

Per: . Justice Sunil Thomas, Judicial Member When the matter was taken up, learned Counsel for the petitioners submitted that the order has been complied with. This is recorded.

2. Accordingly, the CP is closed. Notice stands discharged. No costs.

(Dated, 29th January, 2026) BRAJ MOHAN AGRAWAL JUSTICE SUNIL THOMAS ADMINISTRATIVE MEMBER JUDICIAL MEMBER ax A X Sherin2026.02.06 10:39:36+05'30' 3 CP(C)/58/2025 in O.A/234/2017 List of Annexures in CP/58/2025 in OA/234/2017 Annexure P-1- True copy of the order dated 09.10.2018 in OA No. 180/00234/2017 of the Tribunal.

Annexure P-2- True copy of the judgment dated 04.03.2025 in OP(CAT) No. 263/2019 of the Hon'ble High Court of Kerala.

Annexure P-3- True copy of the order dated 22.03.2017 in OA No. 180/00234/2017 of the Tribunal.

******** A X Sherin2026.02.06 10:39:36+05'30'