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Tribunals and CommissionsDivision Bench(2026) 10 CAT CK 4951

Pawan Kumar Jain vs Rajesh Kumar Pandey & Ors.

Central Administrative Tribunal, New Delhi · Decided on 21 October 2026

HON’BLE JUDGES
Manish Garg, Member (J) · Anand S. Khati, Member (A)
RESULT
Disposed Of
CASE NUMBER
C.P. No. 391/2026 In O.A. No. 2039/2020

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Judgment

8 paragraphs · 378 words

Hon’ble Mr. Manish Garg, Member (J)

1.

In the present C.P. willful disobedience of the directions of the Tribunal contained in order dated 16.07.2025 is alleged. Paragraph 8 of the said order reads as under:-

“8.

In view of the same, we disposed of the present matter by partly allowing the O.A. to the extent that we direct the respondents that a refixation order of the pay and pension of the applicant be passed, taking into account that the amount to be recovered is for the withholding of increments for three years from 19.08.1998 to be confined to the date of his promotion on 01.03.2002. Subject to the said adjustment, the refund of the balance amount is to be made to the applicant out of the amount already recovered from the applicant, i.e. Rs. 8,11,083/-. Since the respondents are at fault, the appropriate orders for the restoration of pay are accordingly to be issued and the pay of the applicant is restored to the basic pay of Rs. 64,100/. The said exercise shall be completed by the respondents within a period of three months from the date of receipt of a certified copy of this order. The O.A. is allowed in the above terms. Pending M.As, if any, are also disposed of. No order as to costs.”

2.

The order of the Tribunal was challenged before the Hon’ble High Court of Delhi and the Hon’ble High Court upheld the order of the Tribunal.

3.

Learned counsel for the respondents by referring to the assertions made in the compliance affidavit submits that the directions of the Tribunal have been fully complied with and a speaking order dated 11.03.2026 revising the pay of the petitioner has been passed which is not disputed by the learned counsel for the petitioner and the basic pay has been fixed as Rs. 64,100/- after necessary adjustments and further, an amount of Rs. 1,05,824/- has been paid to the petitioner.

4.

We have perused the same. We are satisfied with the compliance made.

5.

In view of the above, the C.P. is closed and the notices are discharged. However, the petitioner shall be at liberty to agitate his surviving grievances, if any, in accordance with law.

6.

There shall be no order as to costs.