ALL INDIA NON-SC/ST EMPL.ASSN.(RAILWAY) Vs V.K. AGARWAL
Case number: 9999 No.-000304-000304 / 1999
Diary number: 11870 / 1999
Advocates: Vs
SUSHMA SURI
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
CASE NO.: Contempt Petition (civil) 304 of 1999 Appeal (civil) 1481 of 1996
PETITIONER: ALL INDIA NON-SC/ST EMPLOYEES ASSOCIATION (RLY.)
RESPONDENT: Vs. V.K. AGARWAL & ORS.
DATE OF JUDGMENT: 19/08/2003
BENCH: M.B. SHAH & AR. LAKSHMANAN.
JUDGMENT:
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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