Full Judgment Text
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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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