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Judgment
Learned counsel for the Accountant General submits on specific instructions that pension payment order has been issued in respect of all the petitioners except petitioner no.11. He submits that his relevant pension papers were required to be resubmitted by the concerned DDO.
Ms. Shivani Kapoor, learned counsel for the State also affirms the statements made by learned counsel Mr. Shrivastava. She further submits that the pension papers of petitioner no.11 have been resubmitted day before yesterday and there is a written instruction with her to that effect.
Learned counsel for the Accountant General submits that if the pension papers have been resubmitted and they are in order, the necessary pension payment order shall be issued within a short time, if there are no further legal impediments.
In that view of the matter, the instant contempt petition is disposed of.