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Judgment
4 paragraphs · 112 wordsL. Narasimha Reddy, J
This Contempt Petition is filed, alleging that the respondents did not implement the directions issued by the Tribunal in its order dated 26.02.2020 in OA No. 2484/2019. The direction to the respondents in the OA was to pass a reasoned and speaking order on the representation of the applicant, regarding compassionate allowance.
Even according to the applicant, the respondents passed an order dated 24.04.2020. The entire issue was discussed at length in an order containing 6 pages. If the applicant is not satisfied with the order passed by the respondents, he may challenge the same in a separate proceeding.
The Contempt Petition is, accordingly, closed.