Pardeep Kumar And Others vs Sandeep Bhatnagar And Another

Sandeep Sharma, J

By way of present petition filed under S.17 of Administrative Tribunals Act, prayer has been made on behalf of the petitioners for initiation of contempt proceedings against the respondents for having willfully and intentionally violated order dated 30.8.2017 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 3489 of 2017, titled as Pardeep Kumar and others vs. Himachal Road Transport Corporation and others, whereby learned Tribunal below, having taken note of the statement of learned Counsel appearing for the petitioners that the case of the petitioners is squarely covered by judgment dated 17.7.2014 rendered by Hon'ble High Court of Himachal Pradesh in CWP No. 3050 of 2014, titled Nek Ram vs. State of Himachal Pradesh and others, directed the respondents to extend the benefit of aforesaid order to the petitioners, if on verification, petitioners are found to be similarly situate, within three months, from the date of production of a certified copy of order.

Learned counsel for the respondents states that though he 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 respondents, this Court sees no reason to keep the present proceedings alive and same are closed with a direction to the respondents to do the needful, if not already done, in terms of order dated 19.7.2017, within a period of two weeks from today. Needless to say, petitioners shall be at liberty to get the present 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.