All India Non-Sc/St Employees Association (Rly.) Vs. V.K. Agarwal & Ors [2003] Insc 393 (19 August 2003)

M.B. Shah & Ar. Lakshmanan.

Appeal (civil) 1481 of 1996

O R D E R

Heard the learned counsel for the parties.

On perusing the affidavit dated 16.7.2003 filed by R.B.S. Negi, Joint Director Establishment (Reservation), Railway Board at New Delhi, the contempt proceedings are dropped. However, for making incorrect statement in the affidavit, the respondents are directed to pay a cost of Rs.10,000/- to the petitioner. It would be open to the petitioner to challenge the final decision taken by the respondents with regard to contention for the Headquarter Control Post and other upgradation of post. The contempt petition stands disposed of accordingly. Notice for contempt discharged.

 

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