Sandeep Kumar Pandey vs Union Of India & Ors.

Applicant Shri Sandeep Kumar Pandey is present in person. Shri Raghvendra Pratap Singh, learned counsel for the respondents, is present.

The instant execution application has been filed by the applicant seeking execution of the order dated 20.08.2025 passed in Original Application No 1116 of 2023 by this Tribunal whereby the respondents were directed to decide the representation of the applicant by way of a reasoned and speaking order in a time bound manner. On notice issued, the counsel has appeared on behalf of the respondents and has filed compliance affidavit. Objection to the compliance affidavit has also been filed.

I have heard the parties and also carefully perused the records.

Applicant submitted that although an order in compliance of the direction given by this Tribunal in the OA is said to have been passed but the same has not been passed by the competent authority of the respondents and thus, coercive steps must be taken against the competent authority in the event of non-compliance of the order of the Tribunal in letter and spirit.

Learned counsel for the respondents submitted that the reasoned and speaking order dated 20.04.2026 passed in compliance of the directions given by the Tribunal in the OA has been passed by the competent authority of the respondents. Only the order passed by the said competent authority has been communicated to the applicant vide communication letter on 22.04.2026 and the same can be verified by the dispatch receipt attached as Annexure No 2 to the compliance affidavit. Thus, prayer was made to close the proceedings of the instant execution application on full satisfaction. Learned counsel further argued that limited direction given in the OA has been complied with and if the applicant is still aggrieved, he may approach before the appropriate forum.

I have considered the rival contentions, perused the records and compared the same with the limited direction issued in the subject OA and order passed in compliance of the same.

Admittedly, the subject OA was decided vide order dated 20.08.2025 wherein the applicant was directed to move a fresh representation with regard to his grievance before the respondents. Respondents then were directed to decide the same by passing a reasoned and speaking order in a time bound manner. The facts on record establish that the applicant moved a fresh representation and the same was decided by the competent authority of the respondents vide reasoned and speaking order dated 20.04.2026. The dispatch slip / receipt attached as Annexure No 2 of the compliance affidavit also reveals that the aforesaid order was dispatched at the address of the applicant on 22.04.2026. Thus, I am of the considered opinion that limited direction given in the subject OA has been complied with and therefore, no ground exists to continue with the proceedings of the instant execution application. Thus, the proceedings of the instant execution application are dismissed in full satisfaction.

All associated MAs stand disposed of accordingly. No costs.