Pawan Kumar vs East Central Railway & Anr.

By Hon’ble Mr. Rajnish Kumar Rai, Member (J):-

Heard Shri S D Dwivedi, learned counsel for the applicant and Shri Anil Kumar, learned counsel for the respondents.

This contempt petition has been filed for non compliance of judgment and order passed by this Tribunal dated 05.05.2026 vide, which direction was issued to the competent authority to decide the representation of the applicant by way of reasoned and speaking order.

Learned counsel for the respondents submitted that he has filed compliance affidavit along with speaking order dated 27.07.2026 vide which, the case of the applicant has been considered and the same was decided in accordance with the direction issued by this Court. Accordingly, this contempt petition be dropped.

Considering the records and from perusal of compliance affidavit as well as speaking order dated 27.07.2026, we are in opinion that judgment and order passed by this Tribunal dated 05.05.2026 is made out.

Accordingly, the instant contempt petition is dropped and notices are discharged.

All associates MAs stands disposed of.

If the applicant is still aggrieved by the speaking order, he shall be at liberty to avail appropriate remedy available under the law.