SUNIL KUMAR JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Execution Application arises out of an order dated 31 -1 -2014 passed by this Tribunal in OA/18/2011. The operative portion of the order dated 31 -1 -2014 passed in the said OA is as follows:

(2.) LEARNED counsel for the applicant, Shri M.S. Rao submits that in spite of the fact that the Tribunal by its order dated 31 -1 -2014 gave direction to the respondents, they have not cared to comply with the order of the Tribunal and hence, the applicant has presented this Execution Application seeking execution of the order of the Tribunal.

(3.) AN application for execution of an order of the Tribunal can be entertained under the Section 27 of the Administrative Tribunals Act, 1985, which reads as under :