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Central Administrative Tribunal - Delhi

Shishir Dutt vs Vinod Kumar Yadav &Amp; Ors on 27 January, 2020

                       1
                                    CP 308/2019 in OA 3030/2017



        CENTRAL ADMINISTRATIVE TRIBUNAL
                PRINCIPAL BENCH

                 C.P. No. 308/2019 in
                 O.A. No. 3030/2017

      New Delhi, this the 27th day of January, 2020

 Hon'ble Mr. Justice L. Narasimha Reddy, Chairman
       Hon'ble Mr. A.K. Bishnoi, Member (A)


Shri Shishir Dutt, IRSME
Aged about 54 years,
S/o Shri R.D. Srivastava,
Presently working as:
Chief Mechanical Engineer (Planning),
Southern Railway, Chennai; and Resident of
Flat No. 142/L, Gangothri
Railway Officers' Flats, Sterling Road,
Nungambakkam,
Chennai - 600034.
                                               .. Petitioner

(By Advocate: Dr. K.S. Chauhan with Shri Murari Lal
             and Shri Ajit Kumar Ekka)

                           Versus

1.   Shri Vinod Kumar Yadav,
     Chairman, Railway Board,
     Ministry of Railways, Rail Bhawan,
     New Delhi - 110001.

2. Shri Sushant Kumar Mishra,
   Secretary, Railway Board,
   Ministry of Railways,
   Govt. of India, Rail Bhawan,
   New Delhi - 110001.

3. Shri Rajesh Agrawal,
   Member Rolling Stock,
                            2
                                            CP 308/2019 in OA 3030/2017



     Railway Board,
     Ministry of Railways, Rail Bhawan,
     New Delhi - 110001.

4. Shri Manoj Pande,
   Director General (Personnel)/
   Member Staff, Railway Board,
   Ministry of Railways, Rail Bhawan,
   New Delhi - 110001.

5. Dr. C. Chandramouli,
   Secretary,
   Department of Personnel and Training,
   Ministry of Personnel and Public Grievances,
   North Block, New Delhi - 110001.
                                        .. Respondents

(By Advocate : Shri V.S.R. Krishna)


                     O R D E R (ORAL)

Justice L. Narasimha Reddy, Chairman This Contempt Petition is filed alleging that the respondents did not implement the order dated 08.01.2019 passed by this Tribunal in O.A. No.3030/2017.

2. Today, it is brought to our notice that the respondents have filed WP(C) No. 888/2020 before the Hon'ble High Court of Delhi, challenging the order dated 09.12.2019 passed in the CP, and that the Hon'ble High Court has stayed the same.

CP 308/2019 in OA 3030/2017

3. In that view of the matter, we close the Contempt Petition, leaving it open to the parties to take further steps, depending upon the outcome of the writ petition. There shall be no order as to costs.

(A.K. Bishnoi)            (Justice L. Narasimha Reddy)
  Member (A)                        Chairman


/jyoti/