ANUPAM SHRIVASTAVA Vs. CHANDRAKUMAR

JUDGEMENT

(1.) The captioned Original Petition is filed against the order dated 7.1.2019 in C.P.No.56 of 2018 in O.A.No.508 of 2018 of the Central Administrative Tribunal, Ernakulam. As per the said order, which is produced as Ext.P11, the Tribunal dismissed M.A.No.1180 of 2018 filed with the prayer to dispense with the personal appearance of the petitioners herein, on 27.8.2018 and on subsequent posting dates and M.A.No.21 of 2019 filed with the prayer to drop the contempt proceedings in C.P.No.56 of 2018 initiated against them and to discharge them from the said contempt of court proceedings. Further, it was ordered thereunder thus:-

(2.) Heard the learned Senior Counsel Sri.K.K.Rai appearing for the petitioners, the learned Senior Counsel Sri.M.R.Rajendran Nair for the first respondent and also Adv.Sri.M.R.Hariraj for respondents 2 and 3.

(3.) The petitioners herein are respectively the Chairman and Managing Director and the then Senior General Manager (Personnel) of Bharat Sanchar Nigam Limited (BSNL). The respondents herein filed O.A.No.508 of 2018 before the Central Administrative Tribunal seeking quashment of Annexure-A4 letter dated 5.6.2018 and Annexure-A6 letter dated 12.6.2018, in Ext.P1. The further prayer therein was to direct the respondents not to make any regular promotions in cadre of Sub Divisional Engineers (SDE) without publishing fresh All India Eligibility List of JTOs for promotion as SDE in accordance with the directions of this Court in Annexure-A3 and further to make temporary promotions in the seniority quota of SDE pending publication of such list only by equally distributing the vacancies among promotees and direct recruits. In the said O.A. the Tribunal passed an interim order on 14.6.2018. The relevant portion of the said order dated 14.6.2018 reads thus:-