Dalip Kumar vs Jagdish Chander And Others

Sandeep Sharma, J

By way of present petition filed under S. 17 of the Administrative Tribunals Act, 1985, prayer has been made on behalf of the petitioner to initiate contempt proceedings against the respondents for willful and deliberate disobedience of order dated 7.9.2017 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 4293 of 2017 titled Dalip Kumar vs. State of Himachal Pradesh and others, whereby learned Tribunal below while directing the petitioner to make a representation to the respondents/competent Authority for the redressal of his grievance, directed the respondents to consider the same on or before 15.10.2017. Since no action whatsoever, came to be taken by the respondents pursuant to the order passed by erstwhile Himachal Pradesh Administrative Tribunal, petitioner has approached this Court in the instant proceedings, praying therein for initiation of appropriate proceedings against the respondents, in accordance with law.

Learned Additional Advocate General states that though he has every reason to believe that by now judgment/order dated 7.9.2017 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 Additional Advocate General, 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 7.9.2017, within a period of two weeks from today. Needless to say, petitioner shall be at liberty to get the contempt petition revived, in case, respondents fail to comply with the order in question. Notices issued to the respondents are discharged.