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Judgment
By Hon’ble Mr. Justice Rajiv Joshi, Member (Judicial)
Heard Shri Shiv Mangal Prajapati, learned counsel for the applicant and Shri Devi Shankar Shukla, 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 17.04.2025 passed in O.A. No.962/2022 whereby the following directions were given:-
“….14. The OA is partly allowed and order dated 12.05.2022 is partly quashed with direction to competent authority amongst the respondents to take action on the letter dated 07.05.2022 to decide the period 20.08.2004 to 06.02.2007 In accordance with relevant rules and procedure prescribed within a period of two months from the date of receipt of certified copy of this order and thereafter settle the post retiral dues to the applicant with interest @6.5% from the date it fell due to applicant. The issue of absorption of the applicant in BSNL should also be settled within the same period of two months. No order as to costs.”
Compliance affidavit has been filed from the side of the respondents on 18.09.2026 and in para 5 onwards of the affidavit, it is stated that the aforesaid order of the Tribunal dated 17.04.2025 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.