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Judgment
O R D E R
By Justice Rajiv Joshi, Member (Judicial)
Heard Shri Raghvendra Pratap Singh, learned counsel for the respondent. However, none appeared for the applicant even in the revised call.
Contempt is a matter between the Court and the Contemnor; therefore, we proceed to consider the matter in the absence of learned counsel for the applicant.
The instant Contempt Petition has been filed under Section 17 of the Administrative Tribunals Act, 1985, alleging non-compliance of the order dated 09.11.2023 passed by this Tribunal in Original Application No. 425/2019, whereby the Original Application was allowed with a direction to the respondents to ensure payment of pension and other post retiral benefits to the applicant along with interest @ 6% per annum from the date it becomes due till the date of actual payment as expeditiously as possible within a period of three months from the date of receipt of certified copy of this order.
Pursuant to the notice issued in the present Contempt Petition, the respondents filed their first Compliance Affidavit on 07.10.2025. In Para-6 thereof, the respondents stated that in compliance with the directions of this Tribunal, all pensionary benefits due to Shri Bindraban had been processed and disbursed. The details of the payments made towards Final Retiring Gratuity, Leave Encashment, provisional pension arrears and family pension arrears, along with commencement of regular monthly family pension, have been furnished in the said Compliance Affidavit.
In response to the aforesaid Compliance Affidavit, the applicant Central Administrative Tribunalraised an objection regarding the calculation of interest, contending that interest had not been calculated in accordance with the direction passed by this Tribunal.
Thereafter, the respondents filed a further Compliance Affidavit dated 28.07.2026, wherein it has been stated that upon reconsideration of the matter and completion of the requisite calculations, the interest payable to the applicant was recalculated in terms of the direction contained in the order dated 09.11.2023. The revised calculation shows that interest was worked out separately on the pension, Death-cum-Retirement Gratuity (DCRG) and Leave Encashment.
It has further been stated that after the revised calculation and adjustment of the amounts of interest already paid to the applicant, the balance amount found payable towards interest was sanctioned and released. In this regard, the Postmaster, Head Post Office, Hamirpur, vide Letter No. AC/Court Case/Bindraban/2026-27 dated 09.07.2026, informed the Senior Superintendent of Post Offices, Banda Division that the remaining interest payable to the applicant had been released through Cheque No. 308890 dated 09.07.2026.
As per the revised calculation placed on record, the gross interest on pension was calculated at Rs.8,34,121/-, out of which an amount of Rs.95,630/- had already been paid earlier, and the balance amount of Rs.7,38,491/- was thereafter released to the applicant.
Similarly, in respect of interest on DCRG, the gross interest was calculated at Rs.54,226/-. After adjustment of the amount of Rs.2,435/- already paid, the balance amount of Rs.51,791/- was found payable and was released to the applicant.
In respect of Leave Encashment, the gross interest was calculated at Rs.1,08,452/-. After adjustment of the amount of Rs.4,871/- already paid towards interest, the balance amount of Rs.1,03,581/- was found payable and was accordingly released to the applicant.
The respondents have also placed on record the respective calculation sheets relating to interest on pension, DCRG and Leave Encashment, as well as the letter dated 09.07.2026 evidencing release of the aforesaid balance amounts.
It has thus been stated by the respondents that the interest has been recalculated in accordance with the direction of this Tribunal and the entire balance amount found payable has been released to the applicant. Accordingly, according to the respondents, nothing further remains payable to the applicant in respect of the directions contained in the order dated 09.11.2023.
From the aforesaid compliance affidavits and the documents placed on record, it appears that the respondents, after the objection raised by the applicant regarding the calculation of interest, have undertaken a revised calculation and have released the balance amount of interest found payable under the order of this Tribunal.
In view of the aforesaid compliance, nothing further remains to be considered in the present Contempt Petition. Accordingly, the Contempt Petition is consigned to record. Notices issued to the respondents are discharged.
All pending Misc. Applications, if any, shall also stand disposed of accordingly.