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Judgment
L. Narasimha Reddy, J
This O.A. is filed with a prayer to direct the respondents to release the arrears of pension to the applicant, on fixation of revised pay. The applicant retired from service on 28.02.2015. In relation to the fixation of his pension, he filed O.A. No.350/2019 and that was allowed on 27.05.2019 with certain directions. According to the applicant, the respondents did not take steps in accordance with the order passed in the said O.A.
We heard Mr. Apurb Lal, learned counsel for applicant and Ms. Sriparna Chatterjee, learned counsel for respondents, through video conferencing.
Even if it is a fact that the respondents did not act according to the directions issued in the said O.A., the remedy for the applicant is to file a contempt case, and not a separate O.A. Added to that, the respondents are said to have passed order on 07.09.2020.That come in the way of filing the C.P. also. If the applicant is so advised, he has to challenge the order dated 07.09.2020.
We, therefore, dismiss the O.A. leaving it open to the applicant to pursue the remedies in accordance with law.
There shall be no order as to costs.