STATE OF MADHYA PRADESH Vs. AJIT KUMAR SHRIVASTAVA

JUDGEMENT

(1.) The State of Madhya Pradesh through its functionaries calls in question the order dtd. 14/8/2020 passed by the Central Administrative Tribunal, Jabalpur Bench, Jabalpur (for short 'Tribunal') in Contempt Petition No.200/00017/2020.

(2.) The Contempt Petition is filed by respondent seeking action against respondent therein for alleged willful disobedience of order dtd. 11/10/2019 passed in Original Application No.387/2019, which is filed by the respondent for following directions :

(3.) The relevant facts on record reveal that the said show cause notice was issued on the recommendations of the Inquiry Committee, wherein the reply was filed on 24/5/2016. The matter got deliberated on various dates and was forwarded to the UPSC on 24/9/2019 for necessary approval of punishment under Rule 9(3) of the All India Services (Discipline and Appeal) Rules, 1969. The Original Application was filed in April, 2019, wherein, on 11/10/2019, following order came to be passed :