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Judgment
In this petition the petitioner alleges disobedience of the directions contained in judgment in OP(CAT) No.116/2017.
Today, the learned Standing Counsel appearing for the respondents produced before us order dated 05.02.2018 passed by Sri.R.Venunathan
Pillai, Superintendent of Post Offices, Pathanamthitta, inter alia mentioning that the Chief Post Master General, vide letter dated 05.02.2018,
directed the office to make payment of the arrears and that, accordingly, he has granted sanction for effecting payment. The Standing Counsel
assures that the amount will also be transferred to the petitioner immediately.
In the light of the above submission, this contempt case is closed clarifying that if the money has not been received by the petitioner within a
week from today, he will be at liberty to seek reopening of this petition.