Central Administrative Tribunal - Delhi
Shri. Suresh Kumar vs Union Of India Through on 3 April, 2013
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH NEW DELHI CP No.100 of 2012 IN OA No.1866 of 2011 Orders reserved on : 26.02.2013 Orders pronounced on : 03.04.2013 Honble Dr. Dharam Paul Sharma, Member (J) Honble Shri Sudhir Kumar, Member (A) 1. Shri. Suresh Kumar, S/o Shri Tikaram, Assistant Store Keeper, At present working at ITI, Pusa 2. Shri Arun Kumar, S/o Shri H.C. Mudgal, Store Keeper, At present working at ITI, Dhir Pur. 3. Shri Babban Mahto, S/o Shri Jaglal Mahto, Assistant Store Keeper, At present working at ITI, Shahadara. 4. Sh. Jagdish Kumar, S/o Shri Babu Lal, Assistant Store Keeper, At present working at ITI, Vivek Vihar (W) .... Petitioners ( By Advocate Shri Puneet Verma ) VERSUS Union of India through 1. Shri Sharda Prasad, Director General, Department of Labour and Employment, Govt. of India, Sharam Shakti Bhawan, Rafi Marg, New Delhi. 2. Sh. Lal Mal Swama, Principal Secretary, Directorate of Training and Technical Govt. of NCT of Delhi, Muni Maya Ram Marg, Pitampura, Delhi. 3. Shri Manoj Kumar Parida Secretary (Services) Govt. of Delhi, Service Deptt., Delhi Secretariat, ITO, New Delhi. 4. Shri Sunil Mitra, Secretary, Ministry of Finance, Govt. of India, North Block, New Delhi. .. Respondents ( By Advocate : Mrs. Rashmi Chopra) O R D E R Dr. Dharam Paul Sharma, Member (J) :
The order whose non-compliance is alleged in the present Contempt Petition has been recalled vide order dated 03.04.2013 in MA No.1887/2012 filed by the respondents.
2. In view of the aforesaid, the present Contempt Petition no longer survives for consideration and the same is accordingly closed. Notices are discharged.
(Sudhir Kumar) (Dr. Dharam Paul Sharma) Member (A) Member (J) /ravi/