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Judgment
By Justice Rajiv Joshi, Member (Judicial)
Heard Shri Amal Kumar Mishra, learned counsel for the applicant and Shri Ramesh Chandra Shukla, learned counsel for the respondents.
The instant Contempt Petition, u/s 17 of the Administrative Tribunal Act, 1985, has been filed for non-compliance of the interim order dated 26.03.2025 passed in O.A. No. 171/2022, whereby the following directions were issued:-
“….11. Thus, in view of the above, since the case of the present applicant is squarely covered by the above quoted judgment, the OA is liable to be allowed and the impugned order(s) are liable to be quashed. Accordingly, the OA is allowed and the order dated 24.08.2020 passed by the Assistant Controller of Communication Accounts (Pension), Meerut and order dated 10.03.2021 passed by the Accounts Officer (Pension), Meerut are quashed and set aside. Respondents' authorities are hereby directed to issue revised PPO in favour of the applicant considering the last pay drawn as Rs. 47,560/-as on 31.01.2020 and also release the remaining payment of ex-gratia considering the last pay drawn as Rs. 47,560/- after adjusting the payment of ex-gratia already made to the applicant. Further, any recovery whatsoever which has been made from the applicant in view of the impugned orders shall be refunded to him. The above exercise must be completed within a period of six weeks from the date of receipt of certified copy of this order…..”
Learned counsel for the applicant submits that the order of this Tribunal has been complied with.
In view of the above, the proceedings of the instant Contempt Petition stand closed and consigned to record. Notices issued to the respondents have been discharged.
M.A., if any, stands disposed of, accordingly.