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Judgment
PER: RAJINDER SINGH DOGRA, JUDICIAL MEMBER:
This CP has been filed against the non-compliance of the common order dated 30.05.2025 passed by this Tribunal in OA/27/2024 and 28/2024, wherein it was directed as under:
“23.As the respondent authorities have averred their intention that they are not discontinuing the services of the applicants even after the original engagement till October 2020 and the applicants will be engaged as per their suitability and requirement and qualification under different project. The applicants have already contributed and worked in the organisation for around 10 years and have developed their expertise accordingly. This may be utilised by the organisation now onwards also. Accordingly the respondent authorities are hereby directed to asses objectively the need and the vacancies against the position for which applicants were engaged, in their various projects under NIELIT and utilise their services accordingly. However, the applicants will not have any right for their regularisation within the organisation. The respondent authorities are further directed to release the salary from November 2020 onwards on the same terms and conditions as per their original engagement including increment after completion of one year service.
24.Accordingly the impugned Orders dated 25.10.2023 &12.01.2024 are quashed and set aside and these OAs are disposed of with no order as to costs. Pending MAs, if any, also stand disposed of.”
It is admitted position that the applicants were appointed for the specific projects on contract basis for a specific which has been completed and their services were going to be terminated and they approached this Tribunal for regularisation and absorption and this Court had denied their plea regarding absorption and give direction to the respondents to reengage them as per the original engagement as per their eligibility. In the said order, this Court had also directed the respondent authorities to release the salary from November 2020 onwards on the same terms and conditions as per their original engagement including increment after completion of one year service.
Heard the parties and persued the records.
Now respondents have filed compliance report and in the compliance report, they have stated that the Competent Authority issued an order dated 03.04.2026 directing release of the admissible dues and annual increments in accordance with the terms and conditions of the applicants‘ original engagement. That in pursuance to the said order, the arrears arising from annual increments and consequential revision for the period from 08/12/2020 to 30.06.2026, has been calculated and released to petitioners in accordance with the applicable terms and conditions of their original engagement. The said payment orders are attached alongwith the compliance report and we have perused the same and we find no violation of the order of the Tribunal. Accordingly, CP is closed. Notice issued if any are discharged.
Pending M.A, if any, also stands disposed of. No costs.