Anant Ram vs Sanjay Kumar

Ajay Mohan Goel, J

By way of this contempt petition, the petitioner has alleged willful disobedience of the order passed by erstwhile learned Tribunal in O.A. No. 4269 of 2015, titled as Anant Ram vs. State of H.P. and others, dated 01.06.2016, relevant portion of which is reproduced herein below:-

"7. In view of the above, there shall be a direction in the interim to the respondents/competent authority to open the sealed cover relating to promotion of the applicant to the post of Sub-Inspector, as expeditiously as possible, but in any case not later than thirty days from the date of production of certified copy of this order by him before the said authority, after affording an opportunity of being heard to him, if so desired. Needless to say that it shall be subject to the final outcome of the original application.

List on 12.07.2016."

Mr. K.S. Thakur, learned Counsel for the petitioner fairly submits that, as of now, promotion stands conferred upon the petitioner, though, the order passed by learned Tribunal was not obeyed by the respondent in letter and spirit as the order was not complied within the time schedule granted by the Court and it was only after the superannuation of the petitioner in the month of October, 2016, that he was promoted. He further submits that even now, the retiral benefits, to which the petitioner is entitled to, have not been paid to him in entirety.

Mr. Somesh Raj, learned Additional Advocate General submits that conferment of retiral benefits has got nothing to do with this contempt petition, however, in case, there is any grievance of the petitioner in this regard, then, in the event of the petitioner approaching the appropriate authority, his grievance shall be redressed as per Rules within a period of two weeks thereafter.

In view of the above, as nothing survives in the present petition, accordingly, these contempt proceedings are dropped. Notice discharged.