Chattar Singh vs Sandeep Bhatnagar

Sandeep Sharma, J

By way of present petition filed under Ss. 10 and 12 of the Contempt of Courts Act, 1971 read with S.21 of the Administrative Tribunal Act, 1985, prayer has been made on behalf of the petitioner to initiate contempt proceedings against the respondent for willful and deliberate disobedience of order dated 21.5.2018 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 2768 of 2018 titled Chattar Singh vs. Himachal Road Transport Corporation and another.

Careful perusal of the order dated 21.5.2018 (Annexure C-1) reveals that erstwhile Himachal Pradesh Administrative Tribunal having taken note of the submissions made by learned counsel for the petitioner that his case is squarely covered by judgment dated 17.7.2014 rendered by this Court in CWP No. 3050 of 2014, titled Nek Ram vs. State of Himachal Pradesh and others, directed the respondent to grant benefit of aforesaid judgment to the petitioner, in case, on verification, he is found to be similarly situate person.

Ms. Shubh Mahajan, learned counsel for the respondent states that though she has every reason to believe that by now judgment/order dated 21.5.2018 must have been complied with by the respondent, but if not, same would be complied within a period of two weeks from today.

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 disposed of with a direction to the respondent to do the needful, if not already done, in terms of order dated 21.5.2018, within a period of two weeks from today. Needless to say, petitioner shall be at liberty to get the contempt petition revived, in case, respondent fails to comply with the order in question. Notice issued to the respondent is discharged.