- (1.) HEARD Sri Singhal, learned Asstt. Solicitor General of India assisted by Sri Amit Sinha, learned advocate in support of this petition and Sri K.N. Yadav, Learned Advocate for the Respondent No. 1.
(2.) CHALLENGE in this petition is the order of the Central Administrative Tribunal dated 17.1.2011 which has been passed in Contempt Application No. 55 of 2008 arising out of the O.A. No. 896 of 2000 decided on 3.1.2006. By the impugned order the facts as placed before the Tribunal by means of counter affidavit has been rejected and time has been given to the present Petitioner to comply the order of the Tribunal dated 3.1.2006 passed in O.A. No. 896 of 2000.
(3.) FOR disposal of the matter, the facts in brief will suffice.;