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Judgment
6 paragraphs · 201 wordsVivek Singh Thakur, J
This contempt petition was filed for violation of interim order dated 21.12.2016 passed by Erstwhile H.P. Administrative Tribunal in OA No. 6841 of 2016.
In response to contempt petition, it has been brought on record that order passed on 21.12.2016 was received by the concerned Officer on 23.1.2017, but by that time, the petitioner had been retired from service on 31.12.2016, but, after acquiring the knowledge of order, on receipt copy thereof, the petitioner was re-instated in his original position and calling him to join duty by issuing office order, Annexure R-1 and it was done subject to final decision in main Original Application.
It is also informed that as of now, Original Application No. 264 of 2016 also stands decided on 12.7.2016 wherein claim of petitioner stands rejected and thus, petition has been dis-engaged.
In addition to justification in reply, unconditional, unqualified and sincere apology has been tendered without offering any justification for the act committed in case any action of respondents would be construed as disobedience of order passed by Court.
In aforesaid circumstances, I find that nothing survives to be adjudicated and accordingly, petition is closed and disposed of.