AI Structured Summary
Not yet generated for this judgment
Judgment
Hon’ble Mr. R.N. Singh, Member (J)
Learned counsels for the parties submit that the issue involved in all the aforesaid three CPs are identical and accordingly, with their consent, the CPs have been heard together and are being dealt with by the instant common order.
For writing of this Order, CP No. 490/2026 is taken as a lead case. In the present CP willful defiance of the directions of the Tribunal contained in common order dated 11.03.2026 in the captioned OA is alleged. Para 16 of such order reads as under:
“16.In view of the aforesaid, the present O.As. deserve to be allowed and the same are allowed with the following directions:-
i.The impugned showcause notice dated 12.06.2025 and impugned order of termination dated 13.08.2025 are set aside.
ii.The respondents shall reinstate the applicants from the date of their termination
iii.The applicants shall be entitled to all consequential benefits, Le., continuity of service, arrears of pay etc.
iv.The directions ordained above shall be complied with as expeditiously as possible and preferably within four weeks from the date of receipt of a certified copy of this order.
v.However, the respondents shall be at liberty to initiate proceedings for any misconduct of the applicants, if they so decide, however, in accordance with the relevant rules and instructions on the subject.”
In response to notice, the respondents have filed a compliance affidavit. Mr. Srivastav, by referring to the assertions made in the compliance affidavit, submits that in compliance of the directions of the Tribunal, the respondents have passed an order dated 03.09.2026, vide which the respondents have reinstated the petitioners/applicants in service from the date of their respective termination and with an order for all consequential benefits, i.e. continuation of service, arrears of pay etc. For sake of clarity, the last para of the said speaking order dated 03.09.2026 reads as under:
“Therefore, the Competent Authority has reconsidered the issue in light of letter No. decision of Hon'ble High Court dated 03.08.2026 and Hon'ble CAT(PB) order dated 11.03.2026 and decided to cancel this department's A/51411/CHSLE/2020/CAO/R-3 dated 13.08.2025 and to reinstate the candidature of Ms Renu with effect from the date of termination i.e. 13.08.2025 with all consequential benefits i.e. continuity of service, arrears of pay etc.”
Mr. Srivastav, learned counsel for the respondents, under instructions, submits that the consequential benefits shall be granted to the petitioners by disbursing the admissible dues as expeditiously as possible and, in any case, within four weeks from the date of receipt of a certified copy of this Order.
In light of the aforesaid, all the captioned CPs are closed. Notices are discharged.
The respondents shall be bound by their statement given by their learned counsel(s) and precisely recorded herein above. In case of default, the petitioners shall be at liberty to approach this Tribunal by way of MA(s), if occasion so arises.