Central Administrative Tribunal - Delhi
Shri Daya Ram Maurya vs Union Of India & Ors. Through on 8 November, 2010
Central Administrative Tribunal Principal Bench, New Delhi CP 841/2010 OA 3252/2010 New Delhi this the 8th day of November, 2010 Honble Mrs.Meera Chhibber, Member (J) Honble Dr. A.K.Mishra, Member (A) Shri Daya Ram Maurya S/o Late Sh. Harivansh Maurya R/o A-164, Sector 22 Noida (UP) 201301. Applicant. (By Advocate: Shri M.K.Bhardwaj) Versus Union of India & Ors. Through 1. Shri Naveen Kumar Secretary, Ministry of Urban Development, Nirman Bhawan, New Delhi. 2. Sh.B.K.Chugh Director General (Works) CPWD, Nirman Bhawan, New Delhi. 3. Sh.A.K.Trivedi Additional Director General (S&P) CPWD, Nirman Bhawan, New Delhi. Respondents. (By Advocate: Shri D.S.Mahendru) ORDER (ORAL) By Mrs.Meera Chhibber, Member (J):
C.P. has been filed alleging disobedience of order dated 27.09.2010 whereby respondents were ordered to maintain status quo with regard to the applicant.
2. When the matter was called out today, counsel for the respondents filed an affidavit wherein they have stated that the order dated 27.09.2010 was received in the Section on 30.09.2010 whereas applicant was already relived on 29.10.2010. However, after receiving the order dated 27.09.2010, relieving order of the applicant has been cancelled vide order dated 04.11.2010.
3. In view of above, we are satisfied that no contempt is made out. Accordingly, CP is dismissed and notices are discharged.
(Dr.A.K.Mishra) (Meera Chhibber) Member(A) Member (J) /kdr/