Banku Ram vs Dr. Sandeep Bhatnagar

Sandeep Sharma, J

By way of present petition filed under S.17 of Administrative Tribunals Act read with Art. 215 of the Constitution of India, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondent for having willfully and intentionally violated order dated 7.9.2017 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 4279 of 2017, titled as Banku Ram vs. Himachal Road Transport Corporation and others, whereby learned Tribunal below, having taken note of the statement of learned Counsel appearing for the petitioners that the case of the petitioners is squarely covered by judgment dated 17.7.2014 rendered by Hon'ble High Court of Himachal Pradesh in CWP No. 3050 of 2014, titled Nek Ram vs. State of Himachal Pradesh and others, directed the respondent to extend the benefit of aforesaid order to the petitioner, if on verification, petitioner is found to be similarly situate, within two months.

Learned counsel for the respondent states that though she has every reason to believe that by now order in question must have been complied with, but if not, same would be complied with within two weeks.

Having taken note of the fair stand adopted by learned counsel for the respondent, this Court sees no reason to keep the present proceedings alive and same are closed with a direction to the respondents to do the needful, if not already done, in terms of order in question, within a period of two weeks from today. Needless to say, petitioner shall be at liberty to get the present petition revived, in case, respondent fails to comply with the order in question, so that appropriate action is taken against the erring officials. Notice issued to the respondent is discharged.