Padma Vati And Anr vs Sanjay Gupta And Ors

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 respondents for having willfully and intentionally disobeyed the judgment dated 22.6.2017, passed by the Erstwhile HP State Administrative Tribunal in OA No. 2763 of 2017, whereby the Tribunal below while reserving liberty to the petitioner to file comprehensive representation before the competent authority for appointment to the post of Language Teachers on the basis of BA Hindi or MA Hindi or minimum academic qualification in Hindi directed the respondent to decide the same on or before 30.7.2017. Since no action whatsoever, ever came to be taken at the behest of respondents, pursuant to aforesaid directions issued by the Tribunal, petitioners have approached this Court in the instant proceedings.

Learned Additional Advocate General, on instructions, states that no comprehensive representation ever came to be filed at the behest of the petitioner after passing of order alleged to have been violated and as such, there was no occasion, if any, for the respondents to pass order on the representation.

Consequently, in view of the aforesaid, this Court sees no reason to keep the present proceedings alive and accordingly, same are closed at this stage. However, liberty is reserved to the petitioners to file appropriate proceedings in the appropriate Court of law, if they are still aggrieved. Notices issued to respondents are discharged at this stage.