Contempt proceedings stand closed and notices discharged upon due compliance with the court's directions.

The case involved 140 applicants, primarily technical staff (including FGM, MCM, and Electricians) employed in the office of the Garrison Engineer (U) (Electric Supply), Delhi Cantt

The applicants had previously filed an Original Application (OA No. 2628/2023) seeking specific reliefs.

Following the disposal of the OA, the applicants filed the present Contempt Petition (CP) alleging that the respondents had failed to implement the Tribunal's directions.

The matter was heard on March 23, 2026

1. Whether the respondents willfully disobeyed the directions passed by the Tribunal in OA No. 2628/2023, and whether the order has since been implemented

The Tribunal applied the principles of the Contempt of Courts Act, 1971 (as applicable to Administrative Tribunals), which mandate that contempt proceedings may be closed if the contemnor demonstrates substantial compliance with the court's judicial directions

During the oral hearing, the Tribunal recorded the submissions made by the learned counsel representing both the applicants and the respondents.

Both parties stated, based on specific instructions from their respective clients, that the directions issued in the underlying Original Application had been "duly complied with"

Since the grievance regarding non-implementation was resolved through compliance, the Tribunal found no grounds to continue the contempt proceedings

All pending Miscellaneous Applications (MAs) were disposed of, and no order was made regarding costs