Central Administrative Tribunal - Madras
P Chandru vs Mr Udayakumar on 5 January, 2023
I CP 35/2019 in OA 509/2019 CENTRALADMINISTRATIVE TRIBUNAL CHENNAI BENCH CP/31.0/00035/2019 in OA 310/00509/2019 Dated Thursday the 05" day of January Two Thousand and Twenty Three CORAM: HON'BLE MR. T. JACOB, Member (A) & HON'BLE MS. LATA BASWARAJ PATNE, Member (J) P. Chandru S/o M. Parasuraman, 36 Yrs J, Sagayaraj @ Vincent, S/o. A. Joseph, 40 Yrs P. Agilan S/o. G. Panneerselvam, 33 Yrs S, Annamalai, S/o Subramaniam, 36 Yrs P, Santhosham, S/o. G. Pachaiappan, 39 Yrs K. Tamizhselvi, W/o. D. Kasinathan, 34 Yrs C.Sivabalan, S/o. M. Couppouradjou, 40 Yrs G. Vijayalakshmi, W/o. A. Prabhu, 41 Yrs 9. K. Pannirselvame, S/o. M. Kaliamoorthy, 42 Yrs 10, A. Vijayalakshmy, D/o. D. Arjunan, 35 Yrs 11. V. Ayanar, S/o, R. Veerappan, 50 Yrs 12. U. Manimaran, S/o. 8. Uthirapathi, 39 Yrs 13. V. Sugumaran, S/o Varadaradjou, 35 Yrs 14. C, Periyardasan, S/o. Caliyaperoumal, 38 Yrs All are working as Deputy Surveyor in UT of Puducherry and Karaikal. ....Applicants 1. 2. 3. 4, 5. 6. 7. 8. By Advocate M/s. R. Suresh, M/s V. Vimala Vs 1, Mr. Udayakumar The Director, Directorate of Survey & Land Records Revenue Complex, Saram, Puducherry 605 013. 2. Mr. Arun The Special Secretary to Government (Revenue) O/o, The District Collector, Puducherry. 2 CP 35/2019 in OA 509/2019 3. Mr. Ashok Kumar ' The Secretary to Government (Revenue) Chief Secretariate, Puducherry 605 001. 4, Mr. Tarsem Kumar The Commissioner-cum-Secretary to Government (Finance) Chief Secretariate, Puducherry -- 605 001. ... Respondents By Advocate Mr. R. Syed Mustafa Q) 3 > CP 35/2019 in OA 509/2019 ORAL ORDER
(Pronounced by Hon'ble Mr. T. Jacob;'Member (A)) This Contempt Petition is filed by the applicants in OA 310/00509/2019 alleging wilful disobedience of the order of this Tribunal dt. 25.02.2019.
2. When the matter came up for hearing, learned counsel for the applicants in Contempt Petition submits that the order of this Tribunal has been complied with. Learned counsel for the respondents is also present.
3. In view of the submission made by learned counsel for the applicants, CP is closed. Notices issued if any are discharged.
18