Central Administrative Tribunal - Chandigarh
Netar Pal vs V.P Badnore on 10 September, 2018
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
...
CONTEMPT PETITION NO.060/00013/2018 IN
ORIGINAL APPLICATION N0.060/01169/2017
Chandigarh, this the 10th day of September, 2018
...
CORAM:HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J) &
HON'BLE MS. AJANTA DAYALAN, MEMBER (A)
...
1. Netar Pal s/o Mamraj r/o House No. 100, Village Dadumajra,
Chandigarh.
2. Saminder Singh s/o Chanda Singh Village Paragpur, Tehsil
Dera Bassi, District SAS Nagar Mohali.
3. Moti Lal s/o Lt. Sh. Inder Bhadur r/o House No. 551,
Kamano Nagar, Nayagoan, Tehsil & District SAS Nagar,
Mohali.
4. Tirumal s/o Pumalay r/o House No. 968, Maulijagran, vikas
Nagar, Chandigarh.
5. Ram Adhar s/o Sita Ram r/o House No. 4800, Maloya colony,
Maloya Chandigarh.
6. Ram Chander s/o Puttu r/o House No. 13, Chahal Farm,
Maloya, Chandigarh.
7. Jai Ram s/o Surat Deem, r/o House No. 68 Shahpur, Rajiv
Colony, Chandigarh.
8. Sukhai s/o Magrey r/o Jughi No. 170, Shahpur Rajiv colony,
Chandigarh.
9. Sant Ram, s/o Amar Nath r/o House No. 840/B, small flat,
Dhanas, Chandigarh.
10. Subramanium s/o Kalian r/o House No. 3983,
Maulijagra colony, Chandigarh.
....Petitioners
(Present: Mr. Rohit Popul, Advocate proxy for Mr. K.S. Dadwal,
Advocate )
Versus
1. V.P. Singh Badnore, Administrator, Punjab Raj Bhawan,
Sector 6, Chandigarh.
2. Parimal Rai, Advisor to Administrator, Deluxe Building,
Sector 9, Chandigarh.
3. Ajoy Kumar Sinha, Finance Secretary, 4th Floor, UT
Secretariat, Sector 9, Chandigarh.
4. K.K. Jindal, Secretary, Department of Personal UT
Secretariat, Sector 9, Chandigarh.
5. Ajit Balaji Joshi, Deputy Commissioner cum Estate Officer,
Estate Office Building, Sector 17, Chandigarh.
6. Amarinder Singh, Tehsildar (Enforcement), Estate Office
Building, Sector 17, Chandigarh.
..... Respondents
(Present: Mr. Rajesh Punj, Advocate)
-2- C.P. NO. 060/00013/2018
ORDER (Oral)
SANJEEV KAUSHIK, MEMBER (J)
1. Respondents have passed an order dated 04.09.2018, in furtherance of the order of this Court. On the basis thereof, learned counsel submitted that the direction was to consider the case of the petitioners in the light of ratio laid down by the Hon'ble Supreme Court in the case of U.T. Chandigarh & Another Vs. Sampat and Ors (Civil Appeal No. 6779/2009 decided on 03.04.2014). He clarified that since there was no vacant regular post of casual labourers, to regularize the services of the petitioners, the respondents requested the Govt. of India for creation of 17 posts of casual labourers, however, no response till date has been received there from. He submitted that since there is no deliberate disobedience of the order of this Court, the present CP may be closed.
2. In view of the above, we are satisfied that there is no intentional disobedience of the order of this Court, therefore, the CP is closed, at this stage. Notices stand discharged. MA NO. 060/00190/2018 also stands disposed of accordingly.
3. The petitioners would be at liberty to approach this Court, by filing an appropriate application, in case the order is not complied with within a period of six months.
(AJANTA DAYALAN) (SANJEEV KAUSHIK)
MEMBER (A) MEMBER (J)
Dated: 10.09.2018
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