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Judgment
Hon’ble Mr. Chhabilendra Roul, Member (A):
When the matter is taken up, learned counsel for respondents states that they have filed detailed compliance affidavit on 14.10.2026 which contains a speaking order dated 07.07.2026 passed by the respondents on the sub: Compliance of the Order dated 18.05.2026 passed by the Hon’ble Central Administrative Tribunal, Principal Bench, New Delhi in CP No. 444/2025 arising out of OA No. 1915/2024-Sh. Shubhash Chand & Others Vs. Union of India & Others.
Learned counsel for the applicant states that though the respondents have passed the detailed order. However, they have not fully complied with the Order dated 13.02.2025 in the captioned OA.
We have perused the speaking order and the counter reply filed by the respondents.
In view whereof, we are satisfied that the respondents have complied with the Order dated 13.02.2025. However, the applicant is at liberty to approach the appropriate forum if any grievances still subsist.
Accordingly, the present CP is closed. Notices are discharged.