Jamna Devi vs Rohit Jamwal & Anr

Sandeep Sharma, J

By way of instant contempt petition, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondents for having willfully and intentionally disobeyed order/judgment dated 10.8.2018, passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 5192 of 2017, titled Jamna Devi vs. State of Himachal Pradesh and others, whereby learned Tribunal below, having taken note of the statement made by learned Counsel appearing for the petitioner that her case is squarely covered by judgment dated 30th July, 2018 passed by learned Tribunal in OA No.4836 of 2016, titled Vinod Kumar Sharma and others versus State of Himachal Pradesh and others and the connected matters, disposed of the original application with a direction to the respondents/competent authority to grant benefit of aforesaid judgment to the petitioner, in case she is found to be similarly situate. 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 respondents states that judgment alleged to have been violated has been duly complied with. Careful perusal of reply having been filed by the respondents clearly reveals that case of the petitioner has been duly considered and disposed of vide order dated 22.12.2018 (Annexure R­1).

Consequently, in view of the above, this Court sees no reason to continue with the aforesaid proceedings and accordingly, same are closed. However, liberty is reserved to the petitioner to file appropriate proceedings in the appropriate Court of law, if she is still aggrieved. Notices issued to the respondents are discharged at this stage.