Contempt petition closed with liberty to revive upon non-compliance within four weeks.

The applicants, serving as Staff Nurses (Group-B), instituted Contempt Petition No. 756/2025 in connection with OA No. 586/2021, alleging non-compliance with the directions issued by the Tribunal.

During the contempt proceedings, counsel for the respondents submitted that the Tribunal’s directions had been complied with.

Counsel for the applicants relied upon a similar order passed by a Coordinate Bench in CP No. 737/2025 in OA No. 2527/2022, where liberty had been granted to approach the Tribunal by way of an MA in case of default, and requested a similar protective direction in the present matter.

Whether the contempt petition should be closed in view of the respondents’ assertion that the Tribunal’s directions had been complied with.

Whether the applicants should be granted liberty to revive the contempt proceedings if the directions were not fully complied with within the stipulated period.

The Tribunal applied the principle that contempt proceedings may be closed where the respondents state that the underlying judicial directions have been complied with, while preserving the applicants’ remedy in case of incomplete or non-compliance.

It also followed the approach adopted by the Coordinate Bench in CP No. 737/2025 in OA No. 2527/2022, which permitted the affected parties to approach the Tribunal by way of an MA in the event of default within four weeks.

Since the respondents represented that the Tribunal’s directions had been complied with, and the applicants sought only a safeguard similar to that granted by the Coordinate Bench, the Tribunal considered it appropriate to close the contempt petition rather than continue contempt proceedings.

At the same time, to protect the applicants against any failure of complete compliance, it granted them liberty to revive the matter if the directions were not fully implemented within four weeks.

The applicants were granted liberty to revive the proceedings if the Tribunal’s directions were not fully complied with within four weeks.

The notices were discharged.