Joginder Kumar vs Anil Kumar Khachi And Another

Sandeep Sharma, J

By way of present petition filed under S. 12 read with Section 2(B) of the Contempt of Courts Act, 1971, prayer has been made on behalf of the petitioner to initiate contempt proceedings against the respondents for willful and deliberate disobedience of order dated 14.9.2017 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 40 of 2015, titled Joginder Kumar vs. State of H.P. and others, whereby learned Tribunal below having taken note of the statement made by learned Counsel appearing for the petitioner that the case of petitioner is squarely covered by judgment dated 14.9.2010 rendered by this Court in CWP(T) No. 6785 of 2008, Narender Singh Naik vs. State of Himachal Pradesh and other and judgment dated 9.4.2013 rendered by this Court in LPA No. 271 of 2011, State of Himachal Pradesh and others vs. Narender Singh Naik, disposed of the Original Application with a direction to the respondents/competent Authority to extend benefit of aforesaid judgments to the petitioner, if on verification he is found to be similarly situate person, within two months. Since no action, whatsoever, came to be taken by the respondents in pursuance to order passed by erstwhile Himachal Pradesh Administrative Tribunal, petitioner has approached this Court in the instant proceedings, praying therein to take appropriate action against the respondents, in accordance with law.

Learned Additional Advocate General fairly states that though he has every reason to believe that by now judgment/order dated 14.9.2017 must have been complied with by the respondent, but if not, same would be complied within a period of two weeks from today.

Having taken note of the fair stand adopted by learned Additional Advocate General this Court sees no reason to keep the present proceedings alive and same are closed with a direction to the respondents to do the needful, if not already done, in terms of order in question, within a period of two weeks from today. Needless to say, petitioner shall be at liberty to get the contempt petition revived, in case, respondents fail to comply with the order in question, so that appropriate action is taken against the erring officials. Notices issued to the respondents are discharged.