Natranjan Kumar vs Ashok Tiwari And Others

Sandeep Sharma, J

By way of present petition filed under S. 17 of the Administrative Tribunals Act, 1985 read with S. 12 of the Contempt of Courts Act, 1971, prayer has been made on behalf of the petitioner to initiate contempt proceedings against the respondents for willful and deliberate disobedience of order dated 21.6.2017 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 2734 of 2017 titled Natranjan Kumar vs. The Managing Director, Himachal Road Transport Corporation and others, whereby learned Tribunal below while setting aside suspension orders of the petitioner dated 26.8.2015, ordered reinstatement of the petitioner in service.

Mr. Raman Jamalta, learned Counsel appearing for the respondents fairly states that though he has every reason to believe that by now judgment/order dated 21.6.2017 must have been complied with by the respondents, but if not, same would be complied within a period of two weeks from today.

Having taken note of the fair stand adopted by learned Counsel appearing for the respondents, this Court sees no reason to keep the present proceedings alive and same are disposed of with a direction to the respondents to do the needful, if not already done, in terms of order dated 21.6.2017, in its letter and spirit, within a period of two weeks from today. Needless to say, petitioner shall be at liberty to get the contempt petition revived, in case, respondents fail to comply with the order in question, so that appropriate action is taken against the erring officials. Notices issued to the respondents are discharged.