Kusum Attri vs Rajiv Sharma And Another

Sandeep Sharma, J

By way of present 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 the directions contained in judgment dated 26.03.2021, passed by Co-ordinate Bench of this

Court in CWP No. 2054 of 2021, titled as Kusum Lata Attri versus State of Himachal Pradesh, whereby this Court while disposing of the petition

reserved liberty to the petitioner to file representation, with a direction to the respondents to consider and decide the same within a period of three

weeks. Since, no steps, if any, ever came to be taken at the behest of the respondents to comply with aforesaid judgment, she has approached this

Court in the instant proceedings.

Mr. Sudhir Bhatnagar, learned Additional Advocate General while putting in appearance on behalf of the respondents states that though in terms of

judgment dated 26.3.2021, petitioner was given personal hearing, but since Officer responsible to pass appropriate order was tested positive for Covid-

19, necessary orders could not be passed. He undertakes before this Court that needful in terms of aforesaid judgment shall be done within a period of

ten days.

Consequently, in view of the fair stand adopted by learned Additional Advocate General, this Court sees no reason to keep the present petition alive

and as such, same is accordingly disposed of with the direction to the respondents to do the needful within a period of ten days. Petitioner is at liberty

to get the present proceedings revived in case she still remains aggrieved.

Copy dasti.