- (1.) This is a writ petition filed by the non-applicant of O.A.No.380/1996 and Contempt Petition No.15/2001 i.e Union of India (Railway) under Article 227 of the Constitution of India against the order dt 2.5.2000 and dt 21.2.2002 passed by Central Administrative Tribunal (for short hereinafter referred to as Tribunal) Jodhpur Bench, Jodhpur in aforementioned O.A.
(2.) By impugned order, the Tribunal allowed the Original Application filed by the respondents herein and in consequence passed directions in their favour and against the writ petitioner that was later clarified while disposing of the contempt application filed by the respondent.
(3.) So the short question that arises for consideration in this writ petition is whether Tribunal was justified in allowing the Original Application of the respondents and further whether it was justified in clarifying the order passed in the Original Application while disposing the contempt application filed by the respondents;