CHANDRASEKHARAN PILLAY Vs. KRITHIVASAN

JUDGEMENT

(1.) The question that has come up for consideration is whether the order passed by the Central Administrative Tribunal rejecting Contempt Petition (Civil) filed under S.17 of the Administrative Tribunals Act, 1985 read with R.17 of the Contempt of Court (CAT) R.1992 is amenable to writ jurisdiction of this Court under Art.226 and 227 of the Constitution of India.

(2.) Petitioner herein filed Contempt Petition (Civil) No. 9 of 2000 to initiate action for contempt of Administrative Tribunal's proceedings against General Manager, Southern Railway and Divisional Railway Manager, Southern Railway who were made eo nomine parties in the Contempt Petition.

(3.) Petitioner had filed O.A. No. 483 of 1991 for a declaration that principles of reservation could be applied only on cadre strength. He also sought for a declaration that seniority among employees belonging to reserved and non reserved categories of employees in the lower category would be reflected in the higher post notwithstanding the earlier promotion obtained on the basis of reservation. That O.A. was disposed of along with several other cases granting the following reliefs: