Prashant Mehta vs Rohit Jamwal

Sandeep Sharma, J

By way of present Contempt Petition filed under Sections 10 & 12 of the Contempt of Courts Act read with Article 215 of the Constitution of India, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondent for having intentionally and deliberately disobeyed the judgment dated 17.7.2019 passed by this Court in CWP No.1443 of 2019, titled as Prashant Mehta vs. State of Himachal Pradesh and others, whereby this Court while granting liberty to the petitioner to file representation, had directed the respondent to consider/decide the same within a period of two months after affording opportunity of hearing to the petitioner ,

Learned counsel representing the petitioner states that though in terms of the judgment dated 17 th July, 2019, petitioner was given opportunity of hearing, but till date no order has been passed on his application/representation.

Mr. Sudhir Bhatnagar, leaned Additional Advocate General while accepting notice on behalf of the respondent fairly states that though he has every reason to believe that by now representation, if any, filed by the petitioner must have been decided, but, if not same would be decided within a period of four weeks from today.

Consequently, in view of the fair stand adopted by learned Additional Advocate General, there appears to be no justification to keep the present petition alive and as such, same is accordingly disposed of with the direction to the respondent to pass consideration order in terms of the judgment dated 17th July, 2019 on the representation of the petitioner, within a period of four weeks, failing which petitioner would be at liberty to get the present proceedings revived, so that appropriate action, in accordance with law, is taken against erring officials. Notice issued to the respondent stands discharged .