Jaisi Ram vs Dr. Baldev Kumar Thakur

Ajay Mohan Goel, J

By way of this petition, the petitioner has alleged willful disobedience of the directions passed by the learned Erstwhile Himachal Pradesh Administrative Tribunal, in O.A. No.1806 of 2016, dated 05.05.2016, titled as Jaisi Ram Sharma Versus State of Himachal Pradesh & others, which matter stood disposed of by the learned Tribunal in the following terms:­

"The applicant claims the benefit of judgment rendered by the Hon'ble High Court of Himachal Pradesh in CWP No.7140 of 2012, Gian Singh Versus State of H.P. and others, decided on 24.9.2014, Annexure A­4. The learned counsel for the applicant submits that the said judgment has become final and implemented also. If that be so, similar treatment as extended to the petitioner in the above referred decision, shall also be extended to the applicant herein, in case he is similarly situate, within a period of three months from the date of production of certified copy of this order alongwith a copy of original application as well as the judgment referred to above by the applicant, before the respondents/ competent authority".

A perusal of the reply filed by the respondent demonstrates that in terms of the order passed by the learned Tribunal, the Competent Authority did pass an order on 13.12.2017, which is appended with reply in Annexure R­1.

Learned counsel for the petitioner fairly submits that present petition has been rendered infructuous.

In view of the submissions, so made by learned counsel for the petitioner, these contempt proceedings are closed. Notice stands discharged. Pending miscellaneous applications, if any, also stand disposed of.