Pardeep Kumar vs Manmohan Sharma

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 order dated 21.9.2017, passed by the Erstwhile HP State Administrative Tribunal in OA No. 4705 of 2017, 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 30.11.2010, rendered by this Court in CWP No. 6036 of 2008 furhter upheld vide jdugemnt dated 13.12.2012 in LPA No. 105 of 2010, directed the respondents to consider the case of the applicants strictly in light of aforesaid judgment rendered by this Court and grant similar benefit, if they are found 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 respondents pursuant to aforesaid direction issued by the Tribunal, petitioner has approached this Court in the instant proceedings.

Mr. Sudhir Bhatnagar, learned Additional Advocate General, representing the respondent states that judgment alleged to have been violated has been duly complied with, but if not, same would be definitely complied with within a period of two weeks from today.

Consequently, in view of the fair stand adopted by the learned Additional Advocate General, this Court sees no reason to continue with the aforesaid proceedings and accordingly, same are closed. However, respondents-contemnors are directed to do the needful in terms of judgment alleged to have been violated within a period of two weeks, failing which they would aggravate the contempt and petitioner would be at liberty to get the present petition revived so that appropriate action in accordance with law is taken against the respondent-contemnor. Notices issued to respondents are discharged at this stage.