G C KAUSHAL IPS Vs. PRESIDING OFFICER CAT

JUDGEMENT

(1.) These two writ petitions arising out of an order dated 28.09.1998 passed in the original application and an order dated 27.10.1999 passed in a contempt proceeding involving similar questions of fact and law were taken up for hearing together and are being disposed of by this common judgment.

(2.) The Civil Writ Petition No. 6676 of 1999 is directed against the order dated 28.09.1998 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as 'the Tribunal' ) dismissing O.A. No. 2790 of 1997 whereby and whereunder the expunction of the adverse remarks of the mutilated tampered Annual Confidential Report ( in short, 'ACRs' ) in his service book allegedly after the original ACRs were tampered and/or removed intentionally to deprive the petitioner of his due promotion, was dismissed.

(3.) The Civil Writ Petition No. 7079 of 1999 is directed against the order dated 27.10.1999 dismissing the contempt petition of the petitioner alleging non- compliance of the order of the Tribunal dated 06.03.1998 passed in O.A. No. 2791 of 1997.