Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Administrative Tribunal - Delhi

Parmod Kumar vs Shurbir Singh Chairman Delhi ... on 26 July, 2024

                                     1
Item No. 19 (C-3)

                                                            C.P. No. 178/2024
                                                                           In
                                                           O.A. No. 3067/2016


                    Central Administrative Tribunal
                      Principal Bench, New Delhi
                             C.P. No. 178/2024
                                     In
                            O.A. No. 3067/2016

                         This the 26th day of July, 2024
               Hon'ble Mrs. Pratima K. Gupta, Member (J)
               Hon'ble Dr. Chhabilendra Roul, Member (A)

        Parmod Kumar
        S/o Sh. Sukhbir Singh
        Age- 43 years
        Applied for - Post TGT, Social Science, Male (12/13)
        OMR Sheet No - 503968
        Rejection List Sr. No. - 1094
        R/o Gali No. - 7B Swatanter Nagar, Narela, Delhi
                                             ... Applicant/Petitioner
        (By Advocate: Mr. Sachin Kumar Jain and Ms. Anjali
        Bhardwaj)

                                 Versus

        1. Shurbir Singh,
           Chairman
           Delhi Subordinate Service Selection Board
           FC-18, Institutional Area, Karkardooma, Delhi - 110092

        2. Himanshu Gupta,
           Director
           Govt. of NCT Delhi
           Directorate of Education,
           Old Pattarachar Building,
           Lucknow Road, Timar Pur, Delhi - 110054
                                                       ... Respondents
        (By Advocate: Mr. Amit Anand)
                                          2
Item No. 19 (C-3)

                                                             C.P. No. 178/2024
                                                                            In
                                                            O.A. No. 3067/2016

                                  O R D E R (ORAL)

Hon'ble Mrs. Pratima K. Gupta, Member (J):-

The present Contempt Petition (C.P.) alleges willful disobedience of the order of the Tribunal dated 27.09.2023 passed in O.A. No. 3067/2016.

2. Mr. Amit Anand, learned counsel for the respondents submits that the respondents had assailed the order of this Tribunal, which is the subject matter of this C.P., before the Hon'ble High Court of Delhi by way of W.P.(C) No. 10241/2024. He adds that this petition came up for consideration today and the learned counsel for the petitioner had appeared and made a submission that he would not press the present C.P. Learned counsel for the petitioner confirms the same.

3. In view of what has been detailed above, no fruitful purpose would be served in keeping this C.P. pending.

4. Accordingly, the C.P. is closed to await the outcome of the W.P.(C) and the notices are discharged. However, the applicant would be at liberty to revive the C.P. after the 3 Item No. 19 (C-3) C.P. No. 178/2024 In O.A. No. 3067/2016 outcome of the aforementioned W.P.(C) if he is still so inclined.





           (Dr. Chhabilendra Roul)        (Pratima K. Gupta)
               Member (A)                   Member (J)
        /dd/