OMPRAKASH TRIVEDI Vs. KENDRIYA VIDYALAYA SANGATHAN AND ORS

JUDGEMENT

(1.) This petition has been filed against the order passed by the Central Administrative Tribunal dated 31.01.2012 in Civil Contempt Petition No. 36/2010. Earlier, the petitioner filed an application before the Central Administrative Tribunal in regard to counting his past services rendered in Education Department. It was registered as O.A. No. 304/2001. The Tribunal vide order dated 29.04.2003 allowed the application and passed the following order:

(2.) Against the aforesaid order, a writ petition was filed before this Court that was dismissed. Thereafter, Special Leave Petition was filed that was also dismissed. Then, a contempt petition was filed before the Tribunal. The tribunal dismissed the contempt petition by observing that the order passed by the Tribunal has been complied with. The tribunal passed the following order on 29.07.2009 in Civil Contempt Petition No. 10/09:

(3.) When the petitioner again filed another contempt petition on the ground that due to misconception the earlier contempt petition was dismissed, however, the directions issued by the tribunal in earlier application were not fully complied with. That was dismissed by the tribunal vide order Annexure P-5 which is under challenge.