T SANTHOSH KUMAR Vs. DEEPAK KRISIAAN GENERAL MANAGER SOUTHERN ZONE SOUTHERN RAILWAY NEW DELHI REPRESENT UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned counsel for the complainant as well as the learned counsel for the respondents. The learned counsel for the respondents' Railways has produced a Circular dated 23.2.2012 indicating the decision of the Minister for Railways. Paragraph 6 of the judgment of which there is complaint of non-compliance reads as follows:-

(2.) HAVING regard to paragraph 6 of the judgment, the direction is to take a decision on Annexure-A within an outer limit of six months from the date of receipt of a copy of this judgment. There is no specific direction to take any particular decision. If the complainant is not satisfied with the decision of the respondents, he is at liberty to challenge the communication dated 23.2.2012. Under these circumstances, we are of the opinion, nothing remains for consideration in the contempt proceedings. Accordingly, the contempt proceedings are dropped.