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Judgment
The order passed on 25.08.2021 in the matter of payment of Rs. 8 Lakhs to the applicant has not been complied with. We had issued the directions after taking note of various aspects of the matter and the applicant, who had suffered mine blast injury in the year 2001 is yet to receive the amount as directed by this Tribunal. We do not appreciate the manner in which the respondents have dealt with the matter. However, as a matter of last indulgence, we grant time to the respondents who shall ensure that the payment of the amount as directed in Para 35(c) of the order passed by us on 25.08.2021 is paid to the applicant on-or-before 25th July, 2022 and a compliance report submitted to this Tribunal. Non-compliance of the same would result in coercive action being taken and direction for personal appearance of the officers concerned and taking contempt action against them for non-compliance of the order.
We are constrained to pass an order of this nature as in day-in and day-out, we find that the orders passed by this Tribunal are not being complied with and the Principal Bench and every Regional Bench of the Tribunal is burdened with the execution applications as on an average, 20- 25 execution applications are being filed in a day.
Taking note of all these factors, we direct that a copy of this order be forwarded to the Defence Secretary and the Chief of the Army Staff for necessary compliance.
Matter to come up on 25th July, 2022. Copy of this order be also given ‘Dasti’.