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Judgment
14 paragraphs · 291 wordsSandeep Sharma, J
By way of present contempt petition, prayer has been made on behalf of the petitioner for punishing the contemnor for disobeying the order dated
09.04.2018, passed by the H.P. State Administrative Tribunal in O.A. No. 1602/2018, 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 judgment dated 17.7.2014, passed in CWP No. 3050 of 2014,
titled Nek Ram v. State of HP and Ors, directed the respondents to consider the case of the applicant strictly in light of aforesaid judgment and grant
similar benefit to him, if he is found similarly situate 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.
Ms. Shubh Mahajan, learned counsel for the respondents states that though she has every reason to presume that by now, order/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 six weeks.
Consequently, in view of the fair stand adopted by the learned counsel for the respondent, this Court sees no reason to keep present petition alive
and accordingly, same is disposed of with direction to the respondent to do the needful in terms of judgment alleged to have been violated within a
period of six weeks, failing which petitioner would be at liberty to get the present petition revived so that appropriate action towards implementation of
the judgment is taken.