SUBHASH CHANDER Vs. T K BHATTACHARYA

JUDGEMENT

(1.) A short issue arises for consideration. Whether the Regional Director of Employees State Insurance Corporation was competent to pass the order Annexure P-3.

(2.) An ancillary question also requires to be answered. If it is held that the Regional Director could not have passed the order Annexure P-3, are the respondents in contempt of the order dated 24.5.2007 passed by a Division Bench of this Court in WP(C) No.3942/2007.

(3.) Petitioner had filed the afore-noted writ petition being aggrieved by the order passed by the Central Administrative Tribunal dismissing his original application as pre-mature. Grievance of the petitioner was that certain documents vital to his defence were not made available to him. Disposing of the writ petition, with consent of parties following directions were issued :-