Central Administrative Tribunal - Chandigarh
Anil Kaushik vs Parimal Rai And Others on 24 August, 2018
aati CENTRAL ADMINISTRATIVE TRIBUNAL CHANDIGARH BENCH CONTEMPT PETITION NO.060/00041/2018 IN ORIGINAL APPLICATION NO.06/00886/2015 Chandigarh, this the 247 day of August, 2018 CORAM:HON BLE MR. SANJEEV KAUSHIK, MEMBER (J) & HON'BLE MS. AJANTA DAYALAN, MEMBER (A) Anil Kaushik son of Shri R.D. Kaushik, aged about 52 years Junior Assistant, office of Estate Officer, Union Territory, Chandigarh. ..Fetitioner (Present: Mr. Bipan Sharma, Advocate} Versus
1. Parimal Rai, IAS, Adviser to the Administrator, Chandigarh Administration, U.T. Secretariat, Sector 9, Chandigarh.
2. Ajoy Kumar Sinha, IAS, finance = Secret -cum-Secretary Estate, Chandigarh Administration, VU T. Secretariat, Sector 9, Chandigarh. q y Ajit Balaji Joshi, IAS; E state. Officer- -cum- Deputy Commissioner, UT. Sector 17, 'Chandigarh. .
OS _ co genes Respondents (Present: Mr. Arvind Moudgil Adva cate) "ORDER (Oral) SANJEEV KAUSHIK, MEMBER, (J }
1. Learned counsel for the ote in agreement that the order of this Court has been complied with, and therefore, the C.P. may be closed.
a. Ordered accordingly. MA No. 06000533/2018 stands disposed of accordingly.
3. Learned counsel for the petitioner, however, submitted that the respondents be directed to refund the amount recovered from the petitioner.
4, Since this issue is not the subject matter in the present C.P., we refrain ourselves from commenting anything on it. However, the | my ~2- C.P. NO. 060/00041/2018 petitioner would be at liberty to raise the issue by filing appropriate application, as per law, {(AJANTA DAYALAN) (SANJEEV KAUSHIR) MEMBER {A} MEMBER (J) Dated: 24.08.2018 'mw'