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Judgment
17 paragraphs · 324 wordsSandeep 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 order/judgment dated 24.1.2019, passed by the Erstwhile HP State
Administrative Tribunal in OA No. 375 of 2019, whereby the Tribunal below having taken note of the statement made by the learned counsel for the
petitioner that his case is squarely covered by the order/judgment dated 4.8.2018, rendered by the Tribunal in OA No. 5858 of 2017, Sonia Banyal v.
State of HP and Ors., disposed of the petition with direction to the respondents to consider the case of the applicant strictly in light of aforesaid
order/judgment rendered by this Court 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 respondents pursuant to aforesaid direction issued by the Tribunal, petitioner has approached this
Court in the instant proceedings.
Mr. Sudhir Bhatnagar, learned Additional Advocate General, representing the respondent, submits that though he 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 definitely complied with within a
period of three weeks from today.
Consequently, in view of the fair stand adopted by the learned Additional Advocate General, 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 order/judgment alleged to have been
violated within a period of three weeks, failing which respondents 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 respondents-contemnors. Notices issued to respondents are
discharged at this stage.