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Judgment
Per:Hon’ble Mr. R.N. Singh, Member (J)
Learned counsel for the respondents in the present CP submits that wilful defiance of the directions of this Tribunal contained in the order/judgment dated 09.09.2024 passed in the captioned OA is alleged.
After notice, the respondents have filed a compliance affidavit. There is no representation on behalf of the petitioner.
We have heard the learned counsel for the respondents and also perused the pleadings available on record.
Para 15 of the aforesaid order/judgment dated 09.09.2024 reads as under:
“15.Thus, in view of the aforesaid discussion, the respondents are directed to re-consider the claim of ex-gratia amount taking note of R.B.E No. 285/1999 and R.B.E No. 139/2016 and observation made in above,within a period of 90 days from the date of the receipt of the certified copy of the order. Pending MA, if any stand closed and disposed of. No order to cost.”
Learned counsel for the respondents submits that the said order/judgment of the Tribunal was challenged before the Hon’ble High Court and the relevant Writ Petition was dismissed. Subsequent thereto, the respondents have complied with the directions of the Tribunal contained in the aforesaid order/judgment and have granted ex gratia lumsum pension, which was released vide CO7 Number 01060725700591 dated 01.12.2025. The same has also been found to have been received by the petitioner on 01.12.2025.
In the light of the aforesaid, we are satisfied with the compliance of the directions of the Tribunal in the captioned OA. The CP is closed. Notices are discharged.