Prem Lata vs Arun Sharma

Ajay Mohan Goel, J

By way of this Contempt Petition, petitioner has alleged willful disobedience of the directions passed by learned Tribunal in O.A.No.6012 of 2017,

titled as Smt. Prem Lata Versus State of H.P. & others, dated 20.11.2017, which stood disposed of by the learned Tribunal in the following terms:Â​

“In view of the above, the original application is disposed of in terms of the aforementioned judgments/ order with a direction to the respondents/

competent authority that subject to the above verification and on finding the applicant to be similarly situate as above, benefit of the said judgments/

order shall also be extended to her alongwith consequential benefits, if any, as per law, within three months from the date of production of certified

copy of this order alongwith copies of the aforementioned judgments/ order before the said authority by the applicant, after affording an opportunity of

being heard to her and any other person(s) to be affected by the exercise to be carried out by the respondents/competent authority in terms of this

orderâ€​.

At the very outset, learned Additional Advocate General assures the Court that in case the order passed by learned Tribunal has not been complied

with, then appropriate order in terms thereof shall be passed by the competent authority within six weeks from today. His statement is taken on

record.

Accordingly, these proceedings are ordered to be closed with the direction that needful be positively done on or before 30.09.2020. It is clarified

that in case no order is passed by the competent authority in terms of the order passed by the learned Trial Tribunal, then the petitioner shall be at

liberty to revive this petition by filing appropriate application. Notice stands discharged. Pending miscellaneous applications, if any, also disposed of.