Mohinder Pal And Others vs Mulak Raj

Sandeep Sharma, J

By way of instant contempt petition, filed under S. 12 of Contempt of Courts Act read with Art. 215 of the Constitution of India, prayer has been made by petitioners for initiation of contempt proceedings against the respondent, for his having willfully and deliberately disobeyed the mandate contained in order dated 27. 8.2021 passed by this Court in CWP No. 3281 of 2020 titled Mohinder Pal and others v. Mulak Raj Sharma, whereby this Court, while permitting the petitioners to place on record material suggestive of the fact that Lord Mahavira Paramedical Institute is validly affiliated with Rajasthan Vidyapeeth University Udaipur, directed the present respondent, to verify the aforesaid fact and register the petitioners as Multi Purpose Health Workers.

Since despite there being aforesaid direction contained in the order alleged to have been violated, no steps came to be taken by the respondent to implement the mandate contained in the order dated 27.8.2021, petitioners have approached this Court, praying therein to initiate contempt proceedings against the respondent.

Pursuant to notice issued in the instant petition, respondent has filed reply stating therein that till date, relevant documents in terms of the mandate contained in the order in question, have not been made available by petitioners as such, there was no occasion, if any, for the respondent to comply with the direction contained in the order alleged to have been violated.

Mr. S.D. Gill, learned counsel for the petitioners states that though documents were duly supplied to the respondent, but if not, the same shall be supplied within two weeks.

Mr. Dalip K. Sharma, learned counsel for the respondent states that as and when documents are uploaded on official website of the Council, the same shall be considered and appropriate orders in terms of order dated 27.8.2021, shall be passed.

In view of the afore fair stand adopted by learned counsel for the respondent, there appears to be no justification to keep the present proceedings alive and the same are disposed of, directing the respondent to do the needful in terms of order dated 27.8.2021, within four weeks of receipt/uploading of the documents by the petitioners. Notice issued to the respondent is discharged. Needless to say the order shall be passed strictly in accordance with law. Petitioners shall be at liberty to get the present petition revived, in case, needful is not done within the time stipulated above.