RAKESH MISRA Vs. P. KRISHNARAJ

JUDGEMENT

(1.) HEARD the learned Senior Counsel for the petitioners and the learned counsel appearing for the respondents.

(2.) THIS Original Petition is filed against Exhibit P10 order passed by the Central Administrative Tribunal, Ernakulam Bench in Contempt Petition No. 53/2014 in O.A. No. 12/2013 directing the petitioners to be personally present before the Tribunal on 10.11.2014 for framing charges.

(3.) SUBSEQUENTLY , when orders were again issued by the petitioners allowing mutual transfers, respondents filed Contempt Petition No. 53/2014 alleging that such orders were issued in violation of the directions of the Tribunal and that therefore, amounts to Contempt of Court, requiring proceedings against them. In the said petition, the petitioners herein filed Exhibits P6 and P7 affidavits justifying the orders mainly relying on the Railway Board's Circular Nos. 107/2007 and 134/2007. A Division Bench of the Tribunal heard the matter on 30.9.2014 and orders were reserved.