Central Administrative Tribunal - Allahabad
Parimal Banerjee vs Sr Hashmukh Adhia Secretary Min Of ... on 5 April, 2018
ORAL
CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD
BENCH, ALLAHABAD
(This the 5th Day of April, 2018)
Hon'ble Mr. Justice Dinesh Gupta, Member (J)
Hon'ble Mr.Gokul Chandra Pati, Member (A)
Contempt Petition No.330/00093/2017
(Arising out of Original Application No.201/2015)
Parimal Banarjee, Aged about 43 years, S/o Sri Joydev Banarjee, R/o
Sunrise Apartment AC-363, Samarpally, Kestopur, Koklata, 700102.
Previously Posted at Govt. OPIUM & ALKALOID works, Ghazipur U.P.
Presently posted at Custom House, Chemical Laboratory, Kolkata -
700001.
................ Applicant
By Advocate: Shri M.K. Upadhyay
Versus
1. Hashmukh Adhia, Secretary, Ministry of Finance, Department of
Revenue, New Delhi 110001.
2. Vanaja N. Sarna, Chairman, Central Board of Excise and Customs,
Department of Revenue, North Block, New Delhi.
3. B.P. Sharma, Secretary, Department of Personnel and Training,
New Delhi.
..... ............. Respondents
By Advocate: Shri Ujjal proxy to Shri Kartikeya Saran
O R D E R
Delivered by Hon'ble Mr. Justice Dinesh Gupta-Member(J) Shri M.K. Upadhyay, Advocate is present for the applicant. Shri Ujjal proxy to Shri Kartikeya Saran, Advocate is present for the respondents.
Page No. 2
2. Counsel for the respondents submitted that in compliance of the order of this Court dated 13.04.2016 respondents have promoted the applicant vide letter dated 01.01.2018 (copy of the letter is also enclosed along with the compliance affidavit filed on 08.01.2018) and applicant has also joined on the promoted post.
3. In view of the submission made by counsel for the respondents as well as compliance affidavit, it appears that there is no wilfull disobedience on the part of the respondents and they have complied with the order of this Court. Accordingly, the contempt petition is dismissed. Notices issued to the respondents are discharged.
(Gokul Chandra Pati) (Justice Dinesh Gupta)
Member-A Member-J
Sushil