Hari Nand vs Yunus

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 respondent

for having willfully and intentionally disobeyed the directions contained in judgment dated 12.12.2019, passed by the Division Bench this Court in CWP

No. 3840 of 2019, whereby the Division Bench having taken note of the statement made by the learned counsel for the petitioner that his case is

squarely covered by the judgment dated 17.7.2014, passed by this Court in CWP No. 3050 of 2014, titled Nek Ram v. State of HP and Ors., disposed

of the petition with direction to the respondents/competent authority to consider the case of the applicant in light of aforesaid judgment and thereafter,

grant similar benefit to him in case he is found to be similarly situate within a period of three months from the date of production of certified copy of

the order. Since no action, whatsoever, came to be taken at the behest of the respondent, petitioner has approached this Court in the instant

proceedings.

Ms. Shubh Mahajan, learned counsel, while accepting the notice on behalf of the respondent, submits that though she has every reason to presume

that by now, judgment alleged to have been violated must have been complied with in its totality, but if not, same would be positively complied with

within a period of six weeks from today.

Consequently, in view of the fair stand adopted by the learned counsel for the respondent, this Court sees no reason to keep the present petition

alive and accordingly, same is closed. However, respondent-contemnor is directed to do the needful in terms of judgment alleged to have been violated

within a period of six weeks, failing which they would aggravate the contempt and petitioner would be at liberty to get the present petition revived so

that appropriate action in accordance with law is taken against the erring officials. Notice issued to respondent is discharged at this stage.