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Judgment
By Hon’ble Mr. Justice Rajiv Joshi, Member (Judicial)
Heard Shri Yogesh Mishra, learned counsel for the applicant and Shri Manoj Kumar Sharma, learned counsel representing the respondents.
The instant Contempt Petition U/S 17 of the Administrative Tribunal Act, 1985 was filed for non-compliance of the order dated 17.04.2012 passed in O.A. No.1408/2006 whereby the following directions were given:-
“….10. After hearing both the learned counsel and perusing the pleadings of the parties, I observe that these OAs may be disposed of as under:
2 i) The applicants' claim has not been properly considered in view of the "Casual Labours (Grant of Temporary Status and Regularization) Scheme, 1993" of Govt. of India. Prima facie the applicants seem to have fulfilled the conditions laid down therein. The Juniors to the applicants as given in para XIII of the O.A. have not been adequately controverted by the respondents. So, their case deserves to be considered as similarly placed persons.
ii) Wages not paid for the period for which they have been working, shall be paid after proper scrutiny by the respondents.
iii) Accordingly, the impugned oral termination dated 9.10.2006 is not found to be reasonable and hence set aside. The respondents shall first take back the applicants on the same terms and conditions on which they were working before 9.10.2006 and thereafter, their case shall be considered for temporary status because number of days which they had put in on jobs has not been controverted by the respondents.
11.As per above directions, the respondents shall comply with the order within a period of 3 months from the date of receipt of the copy of the order. No costs.”
Compliance affidavit has been filed from the side of the respondents on 27.07.2026 and in para 4 onwards of the affidavit, it is stated that the aforesaid order of the Tribunal dated 17.04.2012 has been fully complied with.
Learned counsel for the applicant admitted the said position.
In view of the above, the instant Contempt Petition is dismissed and consigned to record. Notices, if any, issued to the respondents have been discharged.
M.A., if any, stand disposed of, accordingly.