Central Administrative Tribunal - Ernakulam
Mohammed Iqubal C vs Shri Dineshwar Sharma Ias ... on 12 November, 2021
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CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH
Contempt Petition No. 181/00044/2020
in
Original Application No. 181/00225/2020
And
Contempt Petition No. 181/00045/2020
in
Original Application No. 181/00224/2020
Friday, this the 12th day of November, 2021
CORAM:
Hon'ble Mr. P. Madhavan, Judicial Member
Hon'ble Mr. K.V. Eapen, Administrative Member
1. Contempt Petition No. 181/00044/2020 in Original Application No.
181/00225/2020
Mohammed Iqubal, aged 45 years, S/o. Kunhi Koya C.,
Principal (Ad-hoc), Government Senior Secondary School for
Science, Kavaratti - 682 555, Permanent Address - Cheriyappada House,
Agati Island, Union Territory of Lakshadweep-682 553,
Mob.9446910596. ..... Petitioner
(By Advocate : Mr. T.C. Govindaswamy)
Versus
1. Shri Dineshwar Sharma, IAS, Administrator,
Union Territory of Lakshadweep, Kavaratti - 682 555.
2. Shri Rakesh Singal, Director of Education,
Union Territory of Lakshadweep, Kavaratti -
682 555. ..... Respondents
(By Advocate : Mr. S. Manu)
2. Contempt Petition No. 181/00045/2020 in Original Application No.
181/00224/2020
Subaidabi C.P., Aged 49 years, D/o. Late C.G. Cheriyakoya,
Principal (Ad-hoc), District Institute of Education & Training,
Kavaratti - 682 555, Resident of Government Quarters No. D22,
Near IRBN Camp, Kavaratti - 682 555, Mobile-
9447610596. ..... Petitioner
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(By Advocate : Mr. T.C. Govindaswamy)
Versus
1. Shri Dineshwar Sharma, IAS, Administrator,
Union Territory of Lakshadweep, Kavaratti - 682 555.
2. Shri Rakesh Singal, Director of Education,
Union Territory of Lakshadweep, Kavaratti -
682 555. ..... Respondents
(By Advocate : Mr. S. Manu)
These petitions having been heard on 26.10.2021, the Tribunal on
12.11.2021 delivered the following:
ORDER
Hon'ble Mr. P. Madhavan, Judicial Member -
Being identical the above Contempt Petitions were heard together and are disposed of by this common order.
2. For the sake of convenience the facts of CP(C) No. 181-45-2020 is taken up for consideration.
3. Contempt Petition No. 181-45-2020 is filed by the OA applicant seeking the implementation of the interim order passed by this Tribunal on 17.7.2020 in OA No. 181/224/2020.
4. The respondents have challenged the interim order before the Hon'ble High Court in OP (CAT) No. 177 of 2020 and the said OP (CAT) was dismissed with a direction to this Tribunal to consider the OA on merits and pass appropriate orders.
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5. Accordingly, pleadings were completed and both sides were heard and the said OA was allowed by this Tribunal on 10.11.2021 by a common order in OAs Nos. 181/224/2020 and 181/225/2020. The counsel for the respondents in the meanwhile had reported that they have already implemented the interim order passed by this Tribunal earlier and there is no purpose in continuing with the Contempt Petition as early as on 1.1.2021. Interim order has now merged with the final order.
6. From the above it appears that there is no purpose in continuing with the Contempt Petitions at this stage. Accordingly, CP(C) Nos. 181/44/2020 and 181/45/2020 are closed. Notices, if any issued are discharged.
(K.V. EAPEN) (P. MADHAVAN)
ADMINISTRATIVE MEMBER JUDICIAL MEMBER
"SA"
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Contempt Petition No. 181/00044/2020
in
Original Application No. 181/00225/2020 PETITIONER'S ANNEXURES Annexure P1 - True copy of the interim order in OA No. 181/00225/2020 dated 17.7.2020 of the Hon'ble Tribunal. Annexure P2 - True copy of the order dated 6.10.2020 in OA No. 181/224/2020 extending the interim order Annexure P1. RESPONDENTS' ANNEXURES Annexure R1(a) - True copy of the order F. No. 36/8/2020-Edn/825 dated 17.12.2020 issued by the Director, Education. Contempt Petition No. 181/00045/2020 in Original Application No. 181/00224/2020 PETITIONER'S ANNEXURES Annexure P1 - True copy of the interim order in OA No. 181/00224/2020 dated 17.7.2020 of the Hon'ble Tribunal. Annexure P2 - True copy of the order dated 6.10.2020 in OA No. 181/224/2020 extending the interim order Annexure P1. RESPONDENTS' ANNEXURES Annexure R1(a) - True copy of the order F. No. 36/8/2020-Edn/825 dated 17.12.2020 issued by the Director, Education.
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