Jayanta Kumar Biswas, J. - (1.) Questioning an order of the Central Administrative Tribunal dated July 15, 2008 made in O.A. No. 137/A.N./2008 filed by R. Moorthy and others as applicants, one Amar Kumar Mondal and others who were not parties to the original application moved W.P.C.T. No. 200 of 2008 before this Court. By order dated August 8, 2008 the writ petition was disposed of.
(2.) R. Moorthy and others filed R.V.W. No. 17 of 2008 seeking review of the order dated August 8, 2008. They contended that the writ petition itself was not maintainable at the instance of Amar Kumar Mondal and his companions since they were not parties to the original application that was pending before the Tribunal. By order dated September 22,2008 the review application was allowed and order dated August 8, 2008 passed in W.P.C.T. No. 200 of 2008 was set aside.
(3.) Alleging wilful and deliberate violation of the order dated September 22, 2008 R. Moorthy and his companions have taken out this contempt application. According to them by not terminating the services of the persons who were given appointments on the basis of the order dated August 8, 2008 made in W.P.C.T. No. 200 of 2008 the three contemnors, the three authorities of the administration, have committed contempt of this Court.;