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Judgment
16 paragraphs · 334 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 judgment dated 30.12.2019, passed by the Division Bench this Court in CWP
No. 4462 of 2019, whereby the Division Bench 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 by this Court in CWP No. 3050 of 2014, titled Nek Ram v. State of HP and Ors., disposed
of the petition with direction to the respondents/competent authority to consider the case of the applicant in light of aforesaid judgment and thereafter,
grant similar benefit to him in case he is found to be 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 respondent, petitioner has approached this Court in the instant
proceedings.
Ms. Shubh Mahajan, learned counsel, while accepting the notice on behalf of the respondent, submits that though she 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 positively complied with
within a period of six weeks from today.
Consequently, in view of the fair stand adopted by the learned counsel for the respondent, 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 judgment alleged to have been violated
within a period of six weeks, failing which they 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 erring officials. Notice issued to respondent is discharged at this stage.
