Sandeep Sharma, J
1. Mr. Sameer Thakur, learned counsel representing the petitioner, while fairly submitting that the order/judgment alleged to have been violated has
been complied with partly, contends that one year pension and gratuity still remain to be paid.
2. Mr. Ajay Chauhan, Advocate while accepting notice on behalf of the respondent fairly states that by now aforesaid order/judgment alleged to have
been violated, must have been complied with, but if not, same would be complied with within a period of four weeks from today.
3. Consequently, in view of the aforesaid statement made by learned counsel representing the respondent, this Court sees no reason to keep the
present petition alive and as such, same is accordingly disposed of with the direction to the respondent to release one year pension and gratuity to the
petitioner, within a period of four weeks, failing which, petitioner would be at liberty to get the present proceedings revived, so that appropriate action,
in accordance with law, is taken against erring official. Notice issued to the respondent is hereby discharged accordingly.
