Central Administrative Tribunal - Madras
Voggu Srinivasa Rao vs Dr Sharat Chauhan I A S , Chief Secretary, ... on 14 November, 2025
1 Dy No. 2018/2025
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
CP (Diary No. 2018/2025) (CP/310/00157/2025) in OA/310/00366/2015
Dated this Friday, the 14th day of November Two Thousand Twenty Five
CORAM : HON'BLE MR. SISIR KUMAR RATHO, Member (A)
1.Voggu Srinivasa Rao, S/o. Pappa Rao,
Full Time Casual Labourer,
Public Works Department,
Yanam, Puducherry UT.
2.Chinta Dharma Rao, S/o. Nageswara Rao,
Full Time Casual Labourer,
Public Works Department,
Yanam, Puducherry UT. .....Applicants
By Advocate M/s. M. Ravi
Vs.
1.Dr. Sharat Chauhan IAS,
Chief Secretary to Government,
Union of India,
Personnel & Administrative Reforms (Personnel Wing),
Department, Government of Puducherry, Puducherry 605001.
2.Dr. A. Muthamma IAS,
Joint Secretary to Government (Works),
Government of Puducherry,
Chief Secretariat (Works), Puducherry 605001.
3.Shri. Rajeev Verma IAS,
The Secretary to Government,
Government of Puducherry.
Local Administration & Public Works Department (Public Works Wing).
Secretariat, Puducherry 605001.
4.K.Veeraselvam,
The Chief Engineer,
Public Works Department, Puducherry 605001.
2 Dy No. 2018/2025
5.A.P.Vaitianadian,
The Engineering Assistant to Chief Engineer, Public Works Department,
Puducherry 605001.
6.E.Ramadass,
The Executive Engineer,
Public Works Department,
Yanam 605001. ....Respondents
3 Dy No. 2018/2025
ORAL ORDER
(Pronounced by Hon'ble Mr. Sisir Kumar Ratho, Member(A)) This contempt petition has been filed by the applicants in OA 366/2015 alleging non-compliance of the order dt. 12.02.2019 of this Tribunal in OAs 134/2012, 1500/2014 & 366/2015 (Dunna Devanandam and ors Vs. The Secretary to Government, Government of Puducherry, Local Administration & Public Works Department (Public Works Wing), Secretariat, Puducherry and ors).
2. The said OA was disposed of by this Tribunal vide order dt. 12.02.2019 with a direction to the respondents to prepare a state wise list of Part Time/Full Time Casual Labourers available as on the date of publication of notification of "The Government of Puducherry Casual Labourers (Engagement and Regularization) Scheme 2009" as per clause (3), (4) and (11) after giving opportunity for objections regarding their place in the list within a period of three months from the date of receipt of a copy of the order.
3. Thereafter, a 3rd party association and one another individual preferred a Writ Petition No. 8222 of 2021 before the Hon'ble High Court of Madras challenging the validity of the order passed by this Tribunal. The Hon'ble High Court vide its order dt. 30.08.2022 had allowed the Writ Petition and set aside the order dt. 12.02.2019 of this Tribunal. 4 Dy No. 2018/2025
4. The applicants state that Hon'ble Madras High Court in the very same judgment had held that a scheme for regularisation of their services of the Full Time Casual Labourer is not faulted with and therefore, the respondents by not implementing the order of this Tribunal amounts to wilful disobedience and constitutes comtempt thereof.
5. However, it is seen that the order of this Tribunal was passed on 12.02.2019 and even the Writ Petition was disposed of by the Hon'ble Madras High Court on 30.08.2022 and the applicant has filed this Contempt Petition on 22.08.2025, almost six years after the order of this Tribunal and three years after the disposal of the Writ Petition by Hon'ble High Court of Madras. Thus, the petition is barred by limitation under section 20 of the Contempt of Courts Act, 1971.
6. In view of the above, the office objection on the maintainability of CP is upheld and the Contempt Petition is not maintainable being barred by limitation. Accordingly, the CP is dismissed at the diary stage as not maintainable.
7. Registry is directed to number the CP for record purpose.
(Sisir Kumar Ratho) Member (A) 14.11.2025 SKSI Digitally signed S.S. IYER, PS by HP Date: 2025.12.10 16:05:12 +05'30'