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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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