COURT ON ITS OWN MOTION Vs. RE

JUDGEMENT

(1.) The present contempt case has been registered on the basis of reference dated 5th April 2019, received by the Registrar General of this Court from the Principal Registrar, Central Administrative Tribunal (hereinafter referred to as C.A.T.), extracting inter alia the order dated 29th March, 2019 passed by the Principal Bench, C.A.T., New Delhi in O.A. 100/2413/2016 in the case of Sanjeev Chaturvedi Vs. Cabinet Secretariat and Others, which is reproduced hereinbelow:-

(2.) Enclosed with the aforesaid letter dated 5th April, 2019 are copies of earlier orders dated 8th February, 2019 and 22nd February, 2019 passed by the C.A.T. in the aforesaid petition. Vide order dated 8th February, 2019, notice to show cause was issued by the C.A.T. to the respondent herein, calling upon him to explain as to why contempt proceedings be not initiated against him.

(3.) By the subsequent letter dated 5th April, 2019, the C.A.T. had directed that the matter be placed before this Court for taking appropriate steps under the relevant provisions of the Constitution of India and the Contempt of Courts Act, 1971.