BRAJENDRA SINGH CHAUHAN Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Heard Sri Pramod Kumar Pandey, learned counsel for the petitioners.

(2.) The petitioners have approached the Central Administrative Tribunal, Allahabad Bench Allahabad, by invoking the provisions of the Contempt of Courts Act, 1971 (hereinafter referred to as 'the Act 1971"). The petitioners have filed original application no.1427 of 2018 before the Central Administrative Tribunal and the same was disposed of vide order dtd. 10/5/2022 with the following observations:

(3.) For non-compliance of the above order, the petitioners have approached the Tribunal by filing the contempt petition and the same was numbered as 48 of 2023 in original application no.1427 of 2018. The said contempt application has been disposed of vide order dtd. 20/10/2023 with the following observations: