01Facts
Eighteen retired Assam Rifles personnel brought a contempt application against the Secretary, Ministry of Home Affairs, and the Director General of Assam Rifles.
At the hearing, the respondents’ counsel produced a communication dated 15 October 2026 conveying the competent authority’s sanction for the petitioners’ first, second and third financial upgradations under the ACP/MACP Scheme
p. 3The communication was provided to the petitioners’ counsel and made part of the record
pp. 3–402Issues
i.1. Whether the respondents had complied with the order underlying the contempt application by sanctioning the petitioners’ financial upgradations
p. 3ii.2. Whether any issue remained for consideration in the contempt application following that compliance
p. 403Law Applied
The judgment cites no statute or precedent.
It applies the principle that where the order underlying a contempt application has been complied with, and nothing remains for consideration, the contempt application may be closed and disposed of
p. 404Reasoning
The Court accepted the communication produced by the respondents as evidence that the competent authority had sanctioned all three financial upgradations sought for the petitioners
p. 3On that basis, it found the order had been complied with and concluded that no matter remained for consideration in the contempt application
p. 405Holding
The Court held that the order had been complied with and accordingly closed and disposed of the contempt application
p. 4The communication dated 15 October 2026 was taken on board and made part of the record
p. 4Original Court PDF
JC-353549N EX SUB/ CIPHER LAXMAN RAM JAT AND 18 ORS.vsGOVIND MOHAN AND ANR.
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