P B MAHISHI Vs. T V MOHANDAS

JUDGEMENT

(1.) THE present writ petition is against the orders dated 8-2-2008 and 7-3-2008 of the Central Administrative Tribunal, Bangalore Bench, Bangalore, in Contempt Petition No. 17/2007, which read as hereunder:

(2.) ACCORDING to the petitioner, as per Rule 10 of the Central Administrative Tribunal Rules, 1982, the appearance of the counsel for the contemner is suffice in the contempt proceedings. Rule 40 of the said Rules, reads as hereunder: