A.K.VERMA Vs. R.K.MATHUR

JUDGEMENT

(1.) THIS contempt petition is predicated on the non implementation of the judgment of the Division Bench of this Court in Writ Petition (C) No.5042/2002, titled as UOI & Anr. v. A.S. Arora & Ors. whereby a common challenge raised to the decisions of the Central Administrative Tribunal in a group of matters, which also included the matter concerning the petitioner (Writ Petition (C) No.3300/2011), was disallowed in terms of a common judgment delivered on 31st May, 2012.

(2.) IT would appear that the respondents herein decided to take the matter further and filed separate Special Leave Petitions with regard to each of the batch matters which were disposed off by the aforesaid judgment of this Court.

(3.) COUNSEL for the respondents, who appears on advance notice, has pointed out that as a matter of fact, while it is correct that separate Special Leave petitions were filed with regard to each of the matters in the batch that was disposed off on 31st May, 2012 by the Division Bench of this Court, the Special Leave Petition, being SLP (C) No.5340/2013, concerning the petitioner was, in fact, taken up only on 2nd July, 2013 and ultimately came to be dismissed on the same date after condoning the delay of 133 days in filing the said petition. A copy of that decision of the Supreme Court has also been annexed to the petition. In the circumstances, he submits that there has been no inordinate delay in implementation of the judgment and that the petitioner has rushed to this Court prematurely, specially keeping in mind the fact that, by paragraph 26 of the aforesaid judgment of this Court of 31st May, 2012, the respondents were directed to comply within three months. Under the circumstances, it would be only fair if the respondents are permitted similar time to implement the judgment after dismissal of their Special Leave Petition.