KAWALJIT KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the order dtd. 23/11/2020, passed by the Central Administrative Tribunal (in short 'the Tribunal') in contempt petition (CP) No.195/2020 and Miscellaneous Application (MA) No. 298/2020, which were filed in OA No. 2874/2018. Background facts: -

(2.) The backdrop, in which the instant writ petition has been filed, is required to be noticed, in order to adjudicate the same.

(3.) Since, the petitioner did not receive any response to her representation dtd. 30/11/2017, she was constrained to move the Tribunal. Accordingly, an original application (OA) was filed with the Tribunal, which was numbered as OA No. 4531/2017. This OA was disposed of by the Tribunal, on 20/12/2017, which, inter alia, required respondent no.3 to pass a reasoned and speaking order qua the petitioner's representation dtd. 30/11/2017, within 2 months, commencing from the date of the receipt of the order of the Tribunal.