1. Seeking execution of the order passed by this Tribunal on 13.08.2018 in O.A. No. 124 of 2012, this application has been filed. The application was
filed in the year 2019 and on 07.08.2019, notice was issued to the respondents and they were directed to submit a compliance report on 12.09.2019.
However, the compliance report was never submitted. In the meanwhile, on 16.09.2019, it was brought to the notice of the Tribunal that a review
application was filed and after it was dismissed, the matter has been taken up by the respondents by moving the Hon’ble Supreme Court. Since
November, 2019, this application has been pending because a Civil Appeal @ Diary No. 45201 of 2019, was pending before the Hon’ble Supreme
Court and we though it appropriate not to make any indulgence into the matter in view of the pendency of the same before the Hon’ble Supreme
Court. However, today Shri Pandey produced before us an order dated 23.05.2022, whereby the Hon’ble Supreme Court dismissed the Civil
Appeal filed by the Union of India vide Diary No. 45201 of 2019.
2. Keeping in view the aforesaid, we direct the respondents to comply with the order passed by the Tribunal on 13.08.2018 in O.A. No. 124 of 2012
and submit a compliance report within a period of six weeks from today.
3. The matter be listed for orders on 11th July, 2022.
4. We make it clear that now as the Hon’ble Supreme Court has dismissed the civil appeal filed by the Union of India, respondents should not
come out with any other excuse. Whatever is required to be done in the matter should be done by the next date i.e. 11th July, 2022. In case the order
is not complied with by the said date, we will take coercive action which would also include contempt action against the officers who are responsible
for the delay.
5. Merely by filing an appeal in the Hon’ble Supreme Court and without obtaining any order, the respondents have managed to evade the order
under execution for more than four years now and we will not permit them to cause any further delay beyond 11th July, 2022.
Copy of this order be given ‘Dasti’.
