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Judgment
8 paragraphs · 204 wordsR.N. Singh, Member (J)
The present CP has been filed alleging wilful defiance of the directions of this Tribunal in Order dated 03.09.2019 in the aforesaid OA. The operative paras of the said Order read as under:-
"5. However, in view of the submissions of the respondents that they are considering the case of the applicant for vacancy for calendar year 2016 and 2017, the meetings for which will be held shortly, we direct the respondents to finalize the decision in the meeting of the Screening Committee at the earliest and not later than 90 days and inform the applicant of this OA of their decision within one month of the said meeting.
With the above directions, the OA is disposed of. No costs."
In pursuance of notice received from the Tribunal, the respondent has filed compliance affidavit enclosing therewith a speaking order dated 14.09.2020 (Annexure A) with supporting affidavit.
We have gone through the reply as well as speaking order annexed therewith.
We are satisfied that directions of the Tribunal contained in the aforesaid OA have substantially been complied with.
In view of the above, the present CP is closed. Notice issued to the respondent is discharged.