Arun Lakhanpal And Another vs Manisha Nanda And Another

Ajay Mohan Goel, J

By way of this Contempt Petition, the petitioner alleges willful disobedience of order dated 23.02.2018, passed by the erstwhile learned Himachal

Pradesh Administrative Tribunal in O.A. No. 585 of 2018, titled as Arun Lakhanpal and another Vs. State of Himachal Pradesh and another, which

stood disposed of by the learned Tribunal in the following terms:

“7. In the facts and circumstances and interest of justice, the original application is disposed of with a direction to respondent No. 2 to consider and

decide the aforesaid representations (Annexure AÂ9 and AÂ10) in accordance with rules/law as expeditiously as possible, but in any case not later

than a month from the date of production of certified copy of this order alongwith copy of the aforesaid representations before the said authority by

the applicants, after affording an opportunity of being heard to them.â€​

Having heard learned counsel for the petitioner as well as learned Additional Advocate General, this petition is disposed of with the direction that

the order passed by the learned Tribunal be complied with in letter and spirit on or before 30th September, 2020. It is clarified that in case the order is

not complied with by the said date, then the petitioner shall be at liberty to have this petition itself revived by filing an application this regard. Notice

discharged.