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Judgment
Hon’ble Mr. Chhabilendra Roul, Member (A):
Learned counsel for the applicants refers to the sur-rejoinder filed by the respondents vide Diary No. 3630 dated 27.03.2026. He refers to the calculation details sheet in respect of Applicant No. 13, namely, Anil Kumar Panwar, LSG, placed as Annexure SR-2.
On the previous date, i.e. 01.09.2026, learned counsel for the applicants had stated that, out of the sixteen petitioners, two petitioners were yet to receive their payments, being the consequential benefits flowing from the judgment of the Tribunal in the associated OA. However, the applicants, as per the affidavit filed, admits that the payments have been made, though they state that the calculation sheet provided by the respondents in their sur rejoinder dated 27.03.2026 is not proper. This is contrary to what was stated on the previous date, i.e. 01.09.2026. This kind of practice before the law court by learned counsel is not appreciable.
However, when the matter has been considered today with regard to the calculations in CP No. 377/2024 in OA No. 3466/2019, this Tribunal is of the view that the respondents have complied with the directions issued by this Tribunal in the captioned OA.
If the petitioners are not satisfied with the calculation sheet provided by the respondents vide their rejoinder, they are at liberty to challenge such calculations before the appropriate forum.
In view of the above, the present CP is closed. Notices are discharged.