UNION OF INDIA Vs. MANOJ BIHARI

JUDGEMENT

(1.) This writ petition has been filed being aggrieved by the order of the Central Administrative Tribunal, Patna Bench, Patna dated 20.02.2014 passed in O.A. No. 141/2014.

(2.) Having gone through the order impugned, we are not inclined to interfere in the matter, inasmuch as, the Tribunal has not decided anything. The Tribunal has given liberty to the applicant before, it to make a representation before the Railways, which representation would be considered in terms of the order of the Allahabad Bench of the Central Administrative Tribunal and the authorities would take a decision in the matter appropriate to the facts of the case. The matter being thus remanded for fresh consideration, we do not think it appropriate for us to interfere in the matter as there was no decision taken by the Tribunal. We are of the view that it is for the Department now to take a decision in the matter upon the representation as directed by the Tribunal. As the matter was decided by the Tribunal sometime back and the representation has not yet been decided, we are informed at the Bar that a contempt proceeding has been sought to be initiated. If the authorities take a decision in the matter within four months from today, the Tribunal will not proceed with the contempt proceeding as filed before it.

(3.) With these observations, the writ petition stands disposed of.