Gian Chand vs Purnima Chauhan & Another

Sandeep Sharma, J

By way of instant contempt petition, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondents for having willfully and intentionally disobeyed order/judgment dated 3.4.2017, passed by Erstwhile Himachal Pradesh Administrative Tribunal in OA No. 1251 of 2017, titled Gian Chand versus State of Himachal Pradesh and others, whereby learned Tribunal below, having taken note of the statement made by learned Counsel appearing for the petitioner in the Original Application, that his case is squarely covered by judgment dated 17.11.2005 rendered by this Court in CWP No.171 of 2004 titled as State of Himachal Pradesh & another versus Chet Ram and others, directed the respondents/competent authority to consider the case of the petitioner in light of the aforesaid judgment and grant similar benefits to him, if he is found to be similarly situate, within three months from the date of production of a certified copy of the order/judgment. Since the respondents did not comply with the order/judgment passed by Himachal Pradesh Administrative Tribunal, petitioner has approached this Court in the instant proceedings, praying therein to take appropriate action against the respondents, in accordance with law.

Having carefully perused the reply filed at the behest of the respondents/contemnors, learned counsel representing the petitioner fairly admits that order/judgment alleged to have violated stands duly complied.

Consequently, in view of the aforesaid statement made by learned counsel representing the petitioner, this Court finds that nothing remains to be adjudicated in the present proceedings, which are accordingly closed. Liberty is reserved to the petitioner to initiate appropriate proceedings in the competent Court of law, if he still remains aggrieved. Notices issued to the respondents are hereby discharged.