Central Administrative Tribunal - Mumbai
P Jagdishwar Rao vs M/O Defence on 6 March, 2018
1 CP No.59/2015 in
OA No.373/2011
CENTRAL ADMINISTRATIVE TRIBUNAL
MUMBAI BENCH, MUMBAI
CONTEMPT PETITION NO.59/2015
IN
ORIGINAL APPLICATION NO.373/2011
Date of Decision:- 6th March, 2018
CORAM:HON'BLE SHRI ARVIND JAYRAM ROHEE, MEMBER(J)
HON'BLE SHRI R. VIJAYKUMAR, MEMBER (A)
Shri P. Jagdishwar Rao
Assistant Garrison Engineer
(E&M), Office of Garrison
Engineer (North), Kolkatta,
Residing at 61/3, Mily Station
ESD, Kankinara, 24 Paragana
West Bengal - 743 124. ... Petitioner
(By Advocate Shri Vishal Shirke, proxy
counsel for Shri S.V. Marne )
Versus
Shri Ashok Kumar Singh,
Director General (Personnel),
Military Engineering Services,
Engineering Chief Branch,
Integrated HQ of MoD (Army),
Kashmir House,
New Delhi - 110 011. ... Respondent
(By Advocate Shri V.B. Joshi alongwith Smt
H.P. Shah)
O R D E R (Oral)
Per: Shri A.J. Rohee, Member (J)
When the matter is called out for hearing, the learned Advocate for the 2 CP No.59/2015 in OA No.373/2011 respondent filed the compliance report. However, it is stated by proxy counsel that the consequential reliefs in the form of financial implications are yet to be released.
2. Respondents are directed to comply it within eight weeks and subject to this, present CP stands disposed of. Registry is directed to forward copy of this order to both the parties. Notice on CP stands discharged.
(R. Vijaykumar) (A.J. Rohee) Member (A) Member (J) ma.