D.J. BHADRA Vs. S. SRINIVASA

JUDGEMENT

(1.) IN this Writ Petition, the order dated 5.9.2014 passed in Contempt Petition No. 5/2014 by the Central Administrative Tribunal, Bangalore (hereinafter referred to as 'the Tribunal' for short), is sought to be quashed.

(2.) THE facts relevant for adjudication of this petition are:

(3.) THE law on the point is already settled. A Coordinate Bench of this Court in W.P. No. 37730/1998 D.D.1 1.7.2001 reported in : 2001(5) KLJ 537 in the matter of The Accountant General (A&E), Bangalore & Others -vs - S. Srinivas & Another (seeking quashing of an order passed by C.A.T. in a contempt proceedings), on a reading of Section 17 of the Act and Section 19 of the Contempt of Courts Act held as follows: