UNION OF INDIA Vs. HARISH CHANDRA SINGH

JUDGEMENT

(1.) In this matter, though the notices are yet to be served, the petitioners have moved an application seeking early hearing (IA No. 5822/2013) with reference to the fact that the respondent herein has moved a contempt petition (No. 88/2013) before the Central Administrative Tribunal, Jodhpur Bench, Jodhpur ('CAT') complaining of the non-compliance of the order dated 31.10.2012. Having regard to the submissions made, while allowing the application for early hearing (IA No. 5822/2013), the matter has been considered today itself.

(2.) After having heard the learned counsel for the petitioners and having perused the material placed on record, we are satisfied that the impugned order dated 31.10.2012, as passed by CAT in OA No. 546/2011, calls for no interference; and this writ petition deserves to be dismissed.

(3.) Put in brief, the relevant background aspects of the matter are that the applicant (respondent herein) preferred the OA aforesaid for quashing of the impugned orders issued by the present petitioners on 31.03.2010 and 18.03.2010; and also seeking directions against the present petitioners for consideration of his case for grant of second Modified Assured Career Progression ('MACP') with effect from 01.09.2008.