Dhani Ram vs Swadesh Kumar Chaudhary

Ajay Mohan Goel, J

Mr. Sandeep Sharma, learned counsel earlier representing the petitioner, submits that the case file has been taken by the petitioner from him.

Today neither any other counsel has put in appearance on behalf of the contempt petitioner nor the petitioner is present in person to assist the

Court.

Be that as it may, the petitioner alleges willful disobedience of the order dated 12.09.2018, passed by learned erstwhile Himachal Pradesh

Administrative Tribunal, in M.A. No.2210 of 2018, in O.A. No.259 of 2018, which order reads as under:-

“Replies be filed within four weeks.

However, in the meanwhile, in case the applicant (seniority No.1548 as per Annexure A/2) is senior to Dharam Singh (seniority No.1621 as per

Annexure A/8), who vide order dated 29th August, 2018, Annexure A/7 (Sr. No.8), has, inter alia, been ordered to be sent for Veterinary Pharmacist

Training Course during the current 2018-20 session, he (applicant) shall also be sent for the said training forthwith, subject to his fulfilling the eligibility

criteria and the final outcome of the original application.â€​

Learned Additional Advocate General has drawn the attention of the Court to the response filed to the contempt petition and on the strength of the

same, he submits that at the time when this contempt petition was filed, the petitioner was not fulfilling the eligibility criteria for being recommended

for Veterinary Pharmacist Training Course, for the reason that the list stood prepared of eligible candidates as in the month of August, 2011, whereas

the petitioner passed his 10+2 only in the year 2012 and documents to this effect were made available to the department concerned, on 01.10.2014.

Learned Additional Advocate General further submits that as per his instruction, as the petitioner is now eligible, he shall be recommended in due

course for the training in issue.

Having heard learned Additional Advocate General, as this Court is convinced that there is no willful disobedience of the order passed by learned

Tribunal, these contempt proceedings are ordered to be closed. Notice stands discharged.