RAM NATH Vs. B N MATHUR

JUDGEMENT

(1.) THIS application has been made under Rule 24 of the Central Administrative Tribunal (Procedure) Rules, 1987 read with Section 152 CPC on behalf of applicants in CP No. 463/2005 in OA No. 2943/2003 seeking recall of order dated 15.12.2005 in the CP, and fresh consideration of the CP on merits.

(2.) OA No. 2943/2003 was disposed of vide order dated 4.3.2005 with a direction to respondents to treat the OA as a representation of applicants, consider the claim of applicants and dispose of the same in accordance with rules and instructions on the subject, under intimation to applicants. Vide order dated 12.7.2005 respondents are stated to have called upon applicants to furnish documents to establish their claims for consideration. Applicants submitted documents containing 47 sheets with their reply on 27.7.2005 to respondents. Alleging non-compliance of the directions of the Tribunal, CP No. 463/2005 was filed on 7.12.2005. The Tribunal disposed of the CP vide orders dated 15.12.2005, Annexure MA/1. These orders read as follows:

(3.) ON the other hand, the learned Counsel of respondents contended that this MA does not fall within the ambit of Rule 24 of the Procedure Rules and Section 152 CPC. He maintained that the contempt petition was dismissed after hearing the parties, being found not maintainable. Respondents had considered applicants representation by a detailed reply; applicants had not submitted their documents within the stipulated period of fifteen days; and that the contempt petition cannot be revived by using provisions of law of inherent powers of the Tribunal.