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Judgment
11 paragraphs · 259 wordsDevendra Chaudhry, Member (A)
We have joined this Division Bench online through video conferencing.
Shri A.K. Singh, learned counsel for the petitioner and Sanjay Kumar Ray, learned counsel for the respondent are present in Court.
Heard learned counsel for the parties and perused the record.
Learned counsel for the respondent is submitting at the outset that the respondents are complying the order of the Tribunal dated 19.09.2018 inasmuch as the appointment order of the applicant shall be issued in three to four weeks of time. However, learned counsel for the respondents submits that notice may be discharged because this commitment of compliance. Learned counsel for the petitioner has no objection to the same if the same may be mentioned in the order of the Tribunal.
Accordingly, it is directed as under :
(i) As per submission of the ld. counsel for the respondents the Tribunal with respect to the compassionate appointment shall be complied with within four weeks time.
(ii) Notices are discharged on the above commitment.
In view of the above, the instant contempt proceedings are liable to be closed. Notice issued to the respondent stands discharged. It is made clear that if the commitment made by learned counsel for the respondents is not carried forth to the logical lawful conclusion, the petitioner is at liberty to approach the Court afresh.
All the MAs pending in this contempt petition are disposed of as having become infructuous.
Hon'ble Ms. Pratima K Gupta, Member (Judicial) has consented to this order during virtual hearing.