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Central Administrative Tribunal - Delhi

Vivek Raushan vs Ajay Kumar Bhalla & Ors on 21 March, 2023

                              1
Item No. 14/ C-4                                  C.P. No.355/2021
                                                                IN
                                                 O.A. No.1258/2018

               Central Administrative Tribunal
                 Principal Bench: New Delhi
                     C.P. No. 355/2021
                             IN
                     O.A. No. 1258/2018
               This the 21st day of March, 2023

        Hon'ble Mr. Anand Mathur, Member (A)
         Hon'ble Mr. Manish Garg, Member (J)

    Vivek Raushan (OBC),
    S/o Shri Durga Ranjan
    R/o Vill Tenduri, Ward No. 02, Near-Masjid
    P.O. P.S.-Bikramganj, Rohtas (Bihar)
    (Aged about 28 years)
    (Candidate towards CHSL Exam-2015)
                                              ...Petitioner
 [By Advocate(s): Mr. Jatin Parashar for Mr. Ajesh Luthra]

                         Versus
    1. Sh. Ajay Kumar Bhalla
       through its Secretary
        Department of Personnel & Training
       Ministry of Personnel, Public Grievance & Pension
       North Block, New Delhi.

    2. Ms. Sujata Chaturvedi
       Staff Selection Commission
       Chairman (Head Quarter)
       Block No.12, CGO Complex
       Lodhi Road, New Delhi - 110 504.

    3. Sh. Rahul Sachan
       Staff Selection Commission (Central Region)
       Regional Director, 8 A-B, Beli Road,
       Allahabad-211002.

    4. Sh. Girish Chandra Murmu
       The Comptroller & Auditor General of India
       9, Deen Dayal Upadhyaya Marg, New Delhi.

    (Respondent No.3 to be served through Respondent No.2)

                                               ...Respondents
 [By Advocate(s): Mr. Tanmay Vasishtha for Mr. Amit Anand]
                                   2
      Item No. 14/ C-4                               C.P. No.355/2021
                                                                   IN
                                                    O.A. No.1258/2018



                         ORDER (ORAL)

By Hon'ble Mr. Anand Mathur, Member (A) This Contempt Petition has been filed by the petitioner alleging wilful defiance of the directions of this Tribunal in OA No.1258/2018 on 02.04.2018.

2. In compliance thereof, learned counsel for the respondents has filed compliance affidavit on 13.03.2023.

3. In view of the compliance affidavit filed by the learned counsel for the respondents, the Contempt Petition is closed. Notices stand discharged.

4. No order as to costs.

     (Manish Garg)                              (Anand Mathur)
       Member (J)                                  Member (A)

     /sm/