Babu Ram vs Arun Sharma & Others

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 7.5.2018, passed by Erstwhile Himachal Pradesh Administrative Tribunal in OA No. 1981 of 2018, titled Babu Ram versus State of Himachal Pradesh and others, whereby learned Tribunal below, having taken note of the statement made by learned Counsel appearing for the petitioner in the Original Application, that his case is squarely covered by judgment dated 27.8.2007 rendered by this Court in CWP No.320 of 2000 titled as Sunder Singh versus State of Himachal Pradesh & others, directed the respondents/competent authority to consider the case of the petitioner in light of the aforesaid judgment and grant similar benefits to him, if he is found to be similarly situate, within three months from the date of production of a certified copy of the order/judgment. Since the respondents did not comply with the order/judgment passed by Himachal Pradesh Administrative Tribunal, petitioner has approached this Court in the instant proceedings, praying therein to take appropriate action against the respondents, in accordance with law.

Having heard learned Additional Advocate General and perused the reply filed by the respondents, this Court finds that pursuant to the judgment alleged to have been violated, case of the petitioner came to be considered by the competent authority.

Consequently, in view of the above, nothing remains to be adjudicated in the present proceedings and as such, same are closed. Notices issued to the respondents are discharged at this stage.