Brahm Dutt vs Ram Suhag And Another

Sandeep Sharma, J

By way of present petition filed under S.17 of Administrative Tribunals Act, 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 21.7.2017 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA(D) No. 190 of 2017, titled as Brahm Dutt vs. State of Himachal Pradesh and anr., whereby learned Tribunal below, having taken note of the statement of learned Counsel appearing for the petitioner that the case of the petitioner is squarely covered by order dated 14.10.2015 passed by Himachal Pradesh Administrative Tribunal in TA No. 98 of 2015, Hari Singh and another vs. The State of Himachal Pradesh and another, directed the respondents to extend the benefit of aforesaid order to the petitioner, if on verification, petitioner is found to be similarly situate and order has attained finality, within two months.

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.