BAL KRISHAN Vs. AJIT SAHU

JUDGEMENT

(1.) Through the medium of instant petition, the petitioner has complained about the violation of interim order dtd. 5/10/2019 passed by this Court in WP(C) No. 3676/2019, whereby the respondents were directed to consider the case of the petitioners.

(2.) Learned counsel for the respondents submits that the main writ petition stands transferred to Central Administrative Tribunal.

(3.) A Co-ordinate Bench of this Court in case Abdul Qayoom Guroo vs. Ajeet Kumar Sahoo and Ors. 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.