B.Suja vs Tarun Bajaj
2022 Latest Caselaw 8629 Ker

Con.Case(C) No.766/2022                        1/4

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                                &
                          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                 Wednesday, the 6th day of July 2022 / 15th Ashadha, 1944
                 CONTEMPT CASE(C) NO. 766 OF 2022(S) IN OP (CAT) 66/2021

      PETITIONER/RESPONDENT IN OP(CAT):


                B.SUJA, AGED 51 YEARS, W/O K.N. ANIL KUMAR,

                FORMERLY ASSISTANT REGISTRAR, CUSTOMS, EXCISE AND

                SERVICE TAX APPELLATE TRIBUNAL, CHENNAI - 600 006,

                RESIDING AT VI/644A, HARIHARA IYER ROAD,

                PERUMBAVOOR - 683 542, ERNAKULAM DISTRICT

            BY ADVOCATES M/S. T.C. GOVINDA SWAMY, KALA T. GOPI, B.NAMADEVA
            PRABHU.

      RESPONDENT/PETITIONER NO.1 IN OP(CAT):


                SHRI. TARUN BAJAJ, THE SECRETARY TO THE GOVERNMENT OF INDIA,

                MINISTRY OF FINANCE , DEPARTMENT OF REVENUE,

                NEW DELHI - 110 001.

            BY SRI. MANU S., ASSISTANT SOLICITOR GENERAL OF INDIA

        This Contempt of court case (civil) having come up for orders on
   06.07.2022, the court on the same day passed the following:


                                                                    P.T.O.
 Con.Case(C) No.766/2022                            2/4




             ALEXANDER THOMAS & MURALI PURUSHOTHAMAN, JJ.
            =============================================
                       Cont. Case (C) No. 766 of 2022
               [arising out of the impugned judgment dated 4.12.2021 in OP(CAT) No. 66/2021]
            =============================================
                       Dated this the 6th day of July, 2022

                                              ORDER

From the submissions of the learned Assistant Solicitor

General of India, it appears, that orders have been passed on

22.6.2022 by the respondent CESTAT with the approval of the

Ministry of Finance, as conveyed in their letter

F.No.A.50050/77/2016-Ad.1C(CESTAT) dated 21.6.2022,

ordering the reinstatement of the petitioner as Assistant Registrar

in the CESTAT, and that she shall be directed to report to the

Registrar, CESTAT, New Delhi, before 11.7.2022.

2. It is brought to our notice that the petitioner has

reported for duty.

3. The respondents will furnish instructions as to

whether posting orders have been issued to the petitioner, and

also as to whether her request that she may be posted to the

CESTAT Bench at Bangalore or Chennai, as against the vacancies

available there, etc. They may also ascertain the minimum Con.Case(C) No.766/2022 3/4

Cont. Case (C) No. 766 of 2022

..2..

reasonable time required, for considering her for promotion to the

post of Deputy Registrar, in tune with the directions issued by this

Court in Anx.A judgment.

List on 14.7.2022.

H/O.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

                                           MURALI PURUSHOTHAMAN, JUDGE

          MMG




06-07-2022                          /True Copy/                      Assistant Registrar
 Con.Case(C) No.766/2022                 4/4

APPENDIX OF CON.CASE(C) 766/2022 ANNEXURE A CERTIFIED COPY OF ORDER DATED 4TH DECEMBER, 2021 IN OP(CAT) NO.66/2021 RENDERED BY THIS HON'BLE COURT.