RAJESH KUMAR Vs. UOI

JUDGEMENT

(1.) THE writ petition under Article 226 and 227 of the Constitution of india challenges the Order dated 1st August 2003 passed by the Central administrative Tribunal (hereinafter referred to as "cat"), Principal bench, New Delhi, CP 135/2003 in o. A. No. 1197/2001.

(2.) THE brief facts of the case are as follows:

(3.) IN the present writ petition the petitioner has challenged the order dated 1st August 2003 passed by the CAT, principal, New Delhi in C. P. No. 135/2003 in O. A. 1197/2001 whereby the contempt petition filed by the petitioner and 28 others was dismissed by the CAT holding that para 5 of the Tribunal's order dated 20th November, 2001 in o. A. 1197/2001 does not contain a conclusion that "there is no manner of doubt that each one of the applicants has completed the requisite number of days so as to be transferred to the regular establishment of Mate. "