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Tribunals and CommissionsDivision Bench(2026) 10 CAT CK 2819

Raju vs Sanjeev Khirwar & Ors.

Central Administrative Tribunal, New Delhi · Decided on 14 October 2026

HON’BLE JUDGES
Sanjeeva Kumar, Member (A) · Ajay Pratap Singh, Member (J)
RESULT
Disposed Of
CASE NUMBER
C.P. No.330/2026 In O.A. No.132/2026

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Judgment

6 paragraphs · 181 words

As per: Ajay Pratap Singh, Member (Judicial)

Heard the parties.

2.

By way of the present C.P., the applicant is alleging willful disobedience of order dated 15.01.2026 in O.A./132/2026, whereby this Tribunal had directed the respondents to consider and decide the pending representation of the applicant dated 01.07.2025 by passing a reasoned and speaking order.

3.

Learned counsel appearing for the applicant fairly submits that the respondents have passed compliance order dated 11.08.2026 and has supplied a copy of the same and the relief claimed in the representation for grant of 1st ACP w.e.f. 01.04.2001, 1st MACP w.e.f. 09.08.2009 and 2nd MACP w.e.f. 01.04.2019 has not been redressed and seeks permission to challenge the compliance order dated 11.08.2026 in accordance with law.

4.

Learned counsel appearing for the respondents submits that the order in question has been complied with and financial up-gradation has been granted to the applicant vide compliance order dated 11.08.2026.

5.

In view whereof, present C.P. stands closed and rule nisi discharged with aforesaid liberty in accordance with law and there shall be no order as to costs.