K.K. NARAYANAN Vs. SRI. PREM CHANDRA

JUDGEMENT

(1.) BY Annexure A2 order the Central Administrative Tribunal allowed O.A. No. 213 of 2006 with the following directions:

(2.) THE Respondents before Tribunal challenged the said order by filing W.P.(C) No. 19375 of 2007. By Annexure A1 judgment this Court dismissed the writ petition. It is complaining of the disobedience of Annexure A2 order of the Tribunal, this Contempt Petition has been filed.