Babli Devi vs Dr. Aman Dev & Another

Sandeep Sharma, J

By way of instant contempt petition, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondents for having willfully and intentionally disobeyed order/judgment dated 25.10.2017, passed by Erstwhile Himachal Pradesh Administrative Tribunal in OA No. 5349 of 2017, titled Smt. Babli Devi vs. State of Himachal Pradesh and others, whereby learned Tribunal below, having taken note of the statement made by learned Counsel appearing for the petitioner that her case is squarely covered by judgment dated 24.9.2014 rendered by this Court in CWP No.7140 of 2012, titled Gian Singh versus State of H.P and others, directed the respondents to consider the case of the petitioner strictly in light of the aforesaid judgment rendered by this Court and grant similar benefit to her, if she is found to be similarly situate, within two months from the date of production of a certified copy of the order/judgment. Since no action, whatsoever, came to be taken at the behest of the respondents pursuant to aforesaid direction issued by the Tribunal, petitioner has approached this Court in the instant proceedings.

Mr. Arvind Sharma, learned Additional Advocate General representing the respondents states that judgment alleged to have been violated has been duly complied with. Careful perusal of reply having been filed by the respondents clearly reveals that applicant was offered opportunity of personal hearing on 5.10.2018 and her case has been duly considered and rejected vide order dated 9.10.2018 (Annexure R­1).

Consequently, in view of the above, this Court sees no reason to continue with the aforesaid proceedings and accordingly, same are closed. However, liberty is reserved to the petitioner to file appropriate proceedings in the appropriate Court of law, if she is still aggrieved. Notices issued to the respondents are discharged at this stage.