Mohan Lal vs Ram Subagh Singh And Others

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 17.5.2017, passed by Erstwhile Himachal Pradesh Administrative Tribunal in OA No. 1571 of 2016, titled Mohan Lal 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 his case is squarely covered by judgment dated 31.7.2014, rendered by this Court in CWP No.2415 of 2012, titled Mathu Ram versus Municipal Corporation and others, disposed of the original application with the direction to the respondents/competent authority to grant benefit of aforesaid judgment to the petitioner, if he is found to be similarly situate, within a period of two months. 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. Arvind Sharma, 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 vide order dated 10.7.2017 (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 he is still aggrieved. Notices issued to the respondents are discharged at this stage.