Hardev Sharma vs Anjum Ara

Sandeep Sharma, J

By way of instant contempt petition filed under S.17 of the Administrative Tribunals Act, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondent/contemnor for having willfully and intentionally disobeyed order dated 26.4.2017 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 636 of 2017, titled Hardev Sharma vs. State of Himachal Pradesh and others, whereby erstwhile Himachal Pradesh Administrative Tribunal, while quashing the suspension order (annexure A-2 in the Original Application), ordered reinstatement of the petitioner in service and directed the respondents to release due and admissible subsistence allowance within a period of three weeks but since no action, whatsoever, came to be taken by the respondents, petitioner has approached this Court in the instant proceedings. .

Careful perusal of the reply filed by respondent No.1 (the then Deputy Commissioner) suggests that due and admissible subsistence allowance stands released to the petitioner upto 30.4.2017 and at present nothing is due on this count, as such, nothing remains to be adjudicated in the present proceedings, which are accordingly closed. Notices issued to the respondents are discharged. Liberty is reserved to the petitioner to file appropriate proceedings in competent Court of law, if he still remains aggrieved.