Contempt proceedings were closed after the Tribunal found its directions fully complied with.

In the underlying O.A., the Tribunal set aside the impugned orders and directed that the applicant receive all consequential benefits, preferably within six weeks of receipt of a certified copy of the order dated 24 March 2026.

The applicant subsequently alleged wilful disobedience and instituted this contempt petition.

The respondents stated that they had deemed him to have continued in service from the date of dismissal, treated the suspension and post-dismissal periods until retirement as duty, and processed his revised pay, pension, promotions, MACP and other consequential benefits.

Their affidavit further stated that the calculated amounts, including arrears, gratuity, pension arrears and leave encashment, had been credited to the applicant’s account.

1. Whether the respondents wilfully disobeyed the Tribunal’s directions dated 24 March 2026.

2. Whether the respondents’ actions constituted compliance with those directions, warranting closure of the contempt petition.

The Tribunal’s order does not cite any statute, precedent or separate legal test.

The relevant principle applied was whether the respondents had complied with the directions whose alleged wilful disobedience formed the basis of the contempt petition.

Those directions required the impugned orders to be set aside, the applicant to receive consequential benefits under the applicable rules and instructions, and compliance to be effected expeditiously, preferably within six weeks.

The Tribunal considered the respondents’ affidavit and the measures they reported, including deemed continuation in service, treatment of the relevant periods as duty, revision of pay and pension, grant of notional promotion and MACP benefits, and payment of calculated consequential dues.

On that record, it was satisfied that its directions had been complied with and therefore found no basis to continue the contempt proceedings.

It discharged the notices and disposed of any pending miscellaneous application.