Charan Dass vs Rajiv Sharma

Sandeep Sharma, J

By way of present Contempt Petition, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the

respondents for having intentionally and deliberately disobeyed the judgment dated 28.12.2020, passed by this Court in CWPOA No.6502 of 2020,

titled as Charan Dass Vs. State of Himachal Pradesh, whereby this Court while disposing of the petition, directed the respondent No.1 to decide the

representation (Annexure A-2), dated 14.5.2018, afresh expeditiously, preferably within a period of four weeks. Since despite there being specific

direction to do the needful within a period of four weeks, respondents have failed to do the needful in terms of judgment dated 28.12.2020, passed by

this Court in CWPOA No.6502 of 2020, petitioner has approached this Court in the instant proceedings.

Mr. Arvind Sharma, learned Additional Advocate General while accepting notice on behalf of the respondent states that though he has every

reason to believe and presume that by now aforesaid judgment alleged to have been violated, must have been complied with, but if not, same would be

complied with within a period of three weeks from today.

Consequently, in view of the fair statement made by learned Additional Advocate General, this Court sees no reason to keep the present petition

alive and as such, same is accordingly disposed of with the direction to the respondent to do the needful within a period of three weeks, if not already

done, failing which, he would further aggravate the contempt. Petitioner is at liberty to get the present proceedings revived in case aforesaid judgment

is not complied with, so that appropriate action, in accordance with law is taken against erring official. Notices issued to the respondent is hereby

discharged accordingly.