ABDUL QAYOOM GUROO Vs. AJEET KUMAR SAHOO

JUDGEMENT

(1.) A short but interesting question arises for adjudication in these contempt petitions:-

(2.) In these petitions, the petitioners seek initiation of contempt proceedings against the respondents for willful disobedience and non- compliance of the interim orders passed in service writ petitions, which, by virtue of the provisions of Section 29 of the Act, stand transferred to the Central Administrative Tribunal, Jammu ['the Tribunal'].

(3.) On behalf of the petitioners, it is contended that the jurisdiction and power of the Tribunal to punish for contempt under Section 17 of the Act is only in respect of contempt of itself and, therefore, the Tribunal has no power or authority to punish the respondents for contempt committed by them in relation to an interim order passed by the High Court.