SANT SINGH VERMA Vs. ASHOK THAKUR

JUDGEMENT

(1.) In this contempt matter, the submission of the learned counsel for the petitioner is that the order has not been properly implemented by respondents No.1 and 2. It is submitted that no order is communicated to the petitioner in terms of the order dated 4.10.2004 passed by the Tribunal. It is submitted that the cost of Rs.5,000/- has been received.

(2.) Learned Additional Advocate General referring to the reply submits that the petitioner had already been communicated the decision taken by the Department that in the case of the 3rd respondent P.L. Goswami, a supernumerary post was created, whereas in the case of the petitioner it was not necessary since the post was available to accommodate him.

(3.) In the above circumstances, this contempt of Court case is disposed of making it clear that in case the petitioner has still any grievance left with regard to the office order dated 19.1.2005 (RA-1) communicated to the petitioner, it will be open to the petitioner to pursue his grievance in appropriate proceedings.