All India Health & Family Welfare Employees Association v. Union Of India

Per: Justice A.K. Basheer, Member (J) When this Petition is taken up for consideration, it is brought to our notice that the direction issued by this Tribunal in the above Original Application has been complied with and the Ministry of Defence has passed an order in this

Per: Justice A.K. Basheer, Member (J) When this Petition is taken up for consideration, it is brought to our notice that the direction issued by this Tribunal in the above Original Application has been complied with and the Ministry of Defence has passed an order in this 3 CP NO.22/2013 IN OA NO.835/2010 regard on June 11, 2013. A copy of the said order is available on record at Annexure MA-R-3.

2. It is further seen that the office of the Director General, Armed Forces Medical Services, New Delhi has informed the authorities concerned to disburse the dues payable to the employees pursuant to the above order at the earliest and to submit a report of disbursement within 45 days from June 19, 2013 as could be seen from Exhibit MA-R-5.

3. In view of the above development, learned counsel for the Petitioner submits that this Contempt Petition can be accordingly, closed. Notices are discharged.

4. MP NO:-434/2013:closed. It is, Infructuous. Closed. (R.C. Joshi) (Justice A.K. Basheer) Member (A) Member (J) ma/n.