THE UNION OF INDIA Vs. AMRIT

JUDGEMENT

(1.) Railways are aggrieved by the judgment and order dated 17.09.2009, passed by the Central Administrative Tribunal, Patna Bench, Patna in O.A. No. 153 of 2008.

(2.) An objection has been taken by the contesting respondent who has appeared and whose application had been allowed by the Tribunal that the order of the Tribunal having been passed on 17.09.2009 Railways took no steps to challenge it. It is only when contempt proceedings were initiated and orders were passed by the Tribunal in the year 2013 that they have filed this writ petition belatedly.

(3.) Be that as it may, we have heard Sri Sunil Kumar Ravi for the Railways and Sri Sudama Pandey for the contesting respondent.