Dinesh Kumar vs Divesh Kumar And Others

Ajay Mohan Goel, J

By way of this Contempt Petition, the petitioner alleges willful disobedience of judgment dated 29.05.2017, which stood passed by the erstwhile

learned Himachal Pradesh Administrative Tribunal in T.A. No. 6007 of 2015, titled as Shri Vinesh Kumar Vs. State of H.P. and others as well as

order dated 13.07.2017.

A perusal of the reply filed by the State demonstrates that in terms of the judgment passed by the learned Tribunal, vide officeorder dated

29.12.2018, the services of the petitioner were ordered to be regularized in terms of the Policy invogue w.e.f. 05.12.2006. It appears that the petitioner

is not satisfied with the said office order, as according to him, his services are required to be regularized well before the said date.

Be that as it may, taking into consideration the order which stood passed by the learned Tribunal as well as the fact that the appropriate authority

has obeyed and complied with this order by passing office order dated 29.12.2018, this contempt petition is not maintainable and the course open for

the petitioner in case he is still aggrieved by the order passed by the appropriate authority, is to file appropriate legal proceedings in the appropriate

Court of law. Accordingly, this petition is dismissed, but with liberty to the petitioner to assail the subsequent order passed by the competent authority,

in accordance with law. Notice discharged.