Harwans Singh & Others vs Dr. Devinder Kumar Gupta

Ajay Mohan Goel, J

By way of this petition, willful disobedience of the order passed by learned Tribunal in O.A. No.3070 of 2016, titled as Harwans Singh & others

Versus State of H.P. & others, dated 13.01.2017 is alleged. The Original Application stood disposed of by the learned Tribunal in the following

terms:Â​

“There will be a direction to the respondents/ competent authority to consider and decide the case of the applicants for regularisation on completion

of 7 years of service, per policy dated 22nd April, 2016, Annexure AÂ3, within eight weeks from today. The applicants shall produce a certified copy

of this Order before 2nd respondent alongwith copy of the original application within a weekâ€​.

Learned Counsel for the petitioner fairly submits that services of the petitioner have been regularised by the Government w.e.f. 26.04.2017. As per

him, petitioner is not satisfied with the date which has been so granted to him for the purpose of regularisation, as the persons junior to him stand

regularised earlier and he has already assailed the said act by way of subsequent Original Application before the erstwhile Himachal Pradesh

Administrative Tribunal.

That being the case, in my considered view, it cannot be said that there is any willful breach of the order which stood passed by learned Tribunal,

contempt of which is alleged herein.

Accordingly, these contempt proceedings are ordered to be closed by discharging the contempt notices. Pending Miscellaneous applications, if any,

also stand disposed of.