Gian Chand vs Rohit Jamwal & Another

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Sandeep Sharma, J

By way of present Contempt Petition, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondents for having intentionally and deliberately disobeyed the order/judgment dated 30.7.2018, passed by the erstwhile H.P. Administrative Tribunal in OA No. 4805 of 2017 alongwith other connected matters, titled as Roshan Lal and another vs. State of Himachal Pradesh and others, whereby learned tribunal below while disposing of the original application, directed the respondents/competent authority to consider the case of the petitioner, who belongs to General BPL category, for appointment as Shastri on batch­wise basis from the date when his similarly situate counterparts belonging to other categories have been appointed to the said post, on notional basis. Since no action, if any, ever came to be taken at the behest of the respondents pursuant to the aforesaid direction issued by the Tribunal, applicant/ petitioner has approached this Court in the instant proceedings.

Mr. Sudhir Bhatnagar, learned Additional Advocate General while accepting notice on behalf of the respondent fairly states that by now aforesaid order/judgment alleged to have been violated, must have been complied with, but if not, same would be complied with within a period of two weeks from today.

Consequently, in view of the aforesaid statement made by learned Additional Advocate General, this Court sees no reason to keep the present petition alive and as such, same is accordingly disposed of with the direction to the respondents/ competent authority to comply with the order/judgment,alleged to have been violated,within a period of two weeks, failing which, petitioner would be at liberty to get the present proceedings revived, so that appropriate action, in accordance with law, is taken against erring officials. Notices issued to the respondents are hereby discharged accordingly.