Contempt petition closed after implementation of the Tribunal’s order and release of applicants’ GPF numbers.

Fifteen employees of the Municipal Corporation of Delhi, including school attendants, chowkidars, a nursery aya, and a safai karamchari, instituted contempt proceedings alleging non-compliance with the Tribunal’s order in OA No. 2366/2024 concerning their claim for coverage under the Old Pension Scheme.

During the contempt proceedings, counsel for the respondents submitted that the Tribunal’s order had been implemented and that GPF numbers had been released to the applicants.

Counsel for the applicants confirmed implementation and, on instructions, stated that the applicants were satisfied.

Whether the respondents had complied with the Tribunal’s order by releasing GPF numbers to the applicants.

Whether any issue survived for adjudication in the contempt petition after the applicants acknowledged compliance and expressed satisfaction.

The Tribunal applied the general principle governing contempt and compliance proceedings that where the underlying judicial order has been implemented and the applicant acknowledges satisfactory compliance, no further contempt relief survives.

The Tribunal relied on the procedural consequence of full compliance—closure of the contempt petition and discharge of notices—without invoking any specific statutory provision or precedent.

The respondents represented that the original Tribunal order had been implemented through the release of GPF numbers to the applicants.

The applicants’ counsel expressly affirmed that position and stated, on instructions, that the applicants were satisfied with the compliance.

Since the purpose of the contempt petition had thereby been fulfilled, the Tribunal found no subsisting non-compliance or further issue requiring adjudication.

CP No. 44/2025 was accordingly closed, and the notices issued in the contempt proceedings were discharged.