Narotam Ram vs Sandeep Bhatnagar

Sandeep Sharma, J

By way of present petition filed under S. 12 of Contempt of Courts Act, 1971, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondent for having willfully and intentionally violated order dated 4.1.2018 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 28 of 2018, titled as Narotam Ram vs. The Himachal Road Transport Corporation 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 17.7.2014 rendered by this Court in CWP No. 3050 of 2014, Nek Ram vs. State of Himachal Pradesh and others, disposed of the OA, with a direction to the respondents to extend benefit of aforesaid judgment to the petitioner, if on verification he is found to be similarly situate, within three months from the date of production of a certified copy of order. Since no action, whatsoever, came to be taken by the respondents in pursuance to order alleged to have been violated, petitioner has filed the instant contempt petition.

Ms. Shubh Mahajan, Advocate, appearing for the respondent states that though she has every reason to believe that by now order in question must have been complied with, but if not, same would be complied with within two weeks.

Having taken note of the fair stand adopted by learned counsel for the respondent, this Court sees no reason to keep the present proceedings alive and same are closed with a direction to the respondent to do the needful, if not already done, in terms of order in question, within a period of two weeks from today. Needless to say, petitioner shall be at liberty to get the present petition revived, in case, respondent fails to comply with the order in question, so that appropriate action is taken against the erring officials. Notice issued to the respondent is discharged.