Bhagat Ram vs Devesh Kumar And Another

Sandeep Sharma, J

By way of present petition filed under S.17 of Administrative Tribunals Act red with Rules 3 & 7 of the Himachal Pradesh Administrative Tribunals Rules (Contempt of Courts) Rules, 1989 and S.12 of Contempt of Courts Act, 1971, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondents for having willfully and intentionally violated order dated 18.11.2015 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 4283 of 2015, titled as Bhagat Ram vs. State of HP and others, whereby learned Tribunal below, disposed of the Original Application with a direction to the respondents to consider the case of the petitioner for conferment of work charge status on completion of ten years, with all consequential benefits. Since no action, whatsoever, came to be taken by the respondents in pursuance to order alleged to have been violated, petitioner has filed the instant contempt petition.

Learned Additional Advocate General states that though he 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 Additional Advocate General, 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, respondents fail to comply with the order in question, so that appropriate action is taken against the erring officials. Notices issued to the respondents are discharged.