Padma Angial vs Dr. Sandeep Bhatnagar

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 respondent

for having willfully and intentionally disobeyed the directions contained in judgment dated 19.12.2016, passed by the Erstwhile HP State Administrative

Tribunal in OA No. 6655 of 2016, whereby the Tribunal below having taken note of the statement made by the learned counsel for the petitioner that

his case is squarely covered by the judgment dated 17.7.2014, passed by this Court in CWP No. 3050 of 2014, titled Nek Ram v. State of HP and

Ors., disposed of the petition with direction to the respondents/competent authority to consider the case of the applicant in light of aforesaid judgment

and thereafter, grant similar benefit to him in case he is found to be similarly situate within a period of three months from the date of production of

certified copy of the order. Since no action, whatsoever, came to be taken at the behest of the respondent pursuant to aforesaid direction issued by the

Tribunal, petitioner has approached this Court in the instant proceedings.

Ms. Reeta Thakur, Advocate, states that as per instructions imparted to her, all the consequential benefits on account of implementation of

aforesaid judgment stand released in favour of the petitioner and as such, nothing remains to be adjudicated in the present proceedings.

Consequently, in view of the above, this Court sees no reason to keep the present petition alive and accordingly, same is closed. However, liberty is

reserved to the petitioner to file appropriate proceedings in the appropriate court of law, for redressal of his surviving grievance, if any. Notice issued

to respondent is discharged at this stage.