Dalip vs Sandeep Bhatnagar

Sandeep Sharma, J

By way of present contempt petition filed under Ss. 10 and 12 of the Contempt of Courts Act, 1971 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 intentionally and willfully disobeyed the orders dated 19.11.2015 passed by erstwhile Himachal Pradesh Administrative Tribunal in TA No. 4442 of 2015, titled Dalip and another vs. State of Himachal Pradesh and others, whereby Tribunal, while quashing order of recovery dated 13.8.2013 also reserved right to the petitioner to make representation for release of balance arrears, if any.

Precisely, the grouse of the petitioner is that he had made representation in terms of aforesaid orders passed by learned Tribunal below for release of balance arrears, but till date, balance arrears have not been released.

Learned Additional Advocate General appearing for the respondents states that though he has every reason to believe that by now order dated 19.11.2015 must have been complied with by the respondents, 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 respondents, this Court sees no reason to keep the present proceedings alive and same are disposed of with a direction to the respondents to do the needful, if not already done, in terms of order dated 19.11.2015, 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. Notices issued to the respondents are discharged.