U.O.I. Vs. B. S. CHHABRA

JUDGEMENT

(1.) THE writ petitioner assails the order dated 2nd August, 2005 passed by the Central Administrative Tribunal, Principal Bench in C.P.No.474/2004 in O.A.No.3147/2001 inter alia on the ground that while exercising the contempt jurisdiction, it was not open to the Tribunal to grant relief which had not been granted even under the order, violation whereof was contended by the respondent.

(2.) WE may briefly note the facts giving rise to the present writ petition.

(3.) IT is undisputed that so far as tenure in the NCC is concerned, it was initially subjected to yearly later for three years, grant of extension of tenure in terms of the Government of India letter No.5431/NCC.PERS(D)/776 -III/D(GS.III) dated 21st December, 1963. The last extension granted to the petitioner was with effect from 18th October, 1978 to 17th October, 1981 at 9 Assam Bn. NCC Jorhat.