Ajeet Singh (Rtd Inspector) vs Dr. Sandeep Bhatnagar

Sandeep Sharma, J

By way of present contempt petition, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondent for having willfully and intentionally disobeyed the directions contained in order dated 23.07.2018, passed by the Erstwhile HP State Administrative Tribunal in OA No. 3881 of 2018, whereby the Tribunal below directed the respondents/competent authority to consider the case of the applicant for grant of revised pension within a period of two months from the date of production of certified copy of the order. Since no action, whatsoever, came to be taken at the behest of the respondent pursuant to aforesaid direction issued by the Tribunal, petitioner has approached this Court in the instant proceedings.

Ms. Shubh Mahajan, learned counsel for the respondent states that though she has every reason to presume that by now, order/judgment alleged to have been violated must have been complied with in its totality, but if not, same would be definitely complied with within a period of three weeks from today.

Consequently, in view of the fair stand adopted by the learned counsel for the respondent, this Court sees no reason to keep the present petition alive and accordingly, same is closed. However, respondent-contemnor is directed to do the needful in terms of order/judgment alleged to have been violated within a period of three weeks, failing which respondent would aggravate the contempt and petitioner would be at liberty to get the present petition revived so that appropriate action in accordance with law is taken against the erring officials. Notice issued to respondent is discharged at this stage.