SHOWKAT AHMAD Vs. RAVI CAPOOR

JUDGEMENT

(1.) Through the medium of instant petition, the petitioner has complained about the violation of interim order dtd. 19/7/2019 passed by this Court in WP(C) No.2476/2019, whereby, respondents were directed not to disturb the status of the petitioner.

(2.) Statement of facts on behalf of respondents stands filed. In the statement of facts, the respondents have inter alia submitted that the main writ petition stands transferred to Central Administrative Tribunal in terms of order dtd. 2/7/2020 passed by this Court. This position has not been disputed by the learned counsel for the petitioner.

(3.) A Co-ordinate Bench of this Court in case titled Abdul Qayoom Guroo vs. Ajeet Kumar Sahoo and Others, CCP(S) No.144/2020, decided on 29/9/2021, has, while considering the question as to whether Central Administrative Tribunal constituted under Sec. 4 of the Administrative Tribunal Act, 1985 ["the Act"] has power and authority under Sec. 17 of the Act to punish for contempt in relation to an interim order passed by the High Court in a writ petition, which was subsequently transferred to it under Sec. 29 of the Act, held that contempt proceedings in relation to orders passed by this Court in the petitions, which subsequently stand transferred to the Tribunal under Sec. 29 of the Act, shall lie only and only before the Tribunal under Sec. 17 of the Act.