EX SEPOY JASPAL SINGH Vs. T C JOSHI

JUDGEMENT

(1.) THE petitioner filed CWP No.12435 of 2004 which was disposed of on 17.8.2004 with a direction to the Chief Controller of Defence Accounts (Pension), Allahabad to deal with the demand notice which the petitioner had already served upon the authorities and to dispose of the same within 8 weeks. Alleging non-compliance of the aforesaid order, this contempt petition has been filed. In response to the show cause, a reply dated 16.10.2006 has been filed, which is taken on record. Along with the reply, a copy of the speaking order dated 28.9.2006 has been appended as Annexure R-2 vide which the petitioner's claim has been considered and turned down. Learned Counsel for the petitioner further states that in addition to the aforesaid order, one more order dated 13.9.2006 has been communicated to the petitioner rejecting his claim. In this view of the matter, since the respondents have complied with the directions issued by this court, this petition is disposed of with liberty to the petitioner to impugn the above said speaking order before an appropriate forum, if so advised. Disposed of.