ARUN KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application filed by the by the petitioner / applicant seeking permission to bring additional documents on record. For the reasons stated in the application, the same is allowed and the additional documents are taken on record. The application is disposed of.

(2.) In effect, the petitioner is challenging the order dated January 4, 2018, passed by the Central Administrative Tribunal, Principal Bench, New Delhi ('Tribunal', for short) in Contempt Petition No.294/2017, in Original Application No.4551/2014 ('OA', for short), whereby the Tribunal has disposed of the Contempt Petition by passing the following order:

(3.) It may be stated here that the contempt petition has been filed by the petitioner alleging non-compliance of order dated November 11, 2016 passed by the Tribunal in OA 4551/2014 whereby the Tribunal has disposed of the OA by stating in paragraphs 5.1 onwards as under:-