Prem Singh vs Ashok Tiwari And Anr

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 21.3.2016 passed by the Erstwhile HP State Administrative Tribunal in OA No. 3142 of 2015, 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 17.7.2014, rendered by this Court in CWP No. 3050 of 2014, directed the respondents to consider the case of the applicant strictly in light of aforesaid judgment rendered by this Court and grant similar benefit to him if he is 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. Raman Jamalta, learned counsel, representing the respondents states that though he has every reason to presume that by now, judgment alleged to have been violated must have been complied with in its totality, 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 Mr. Jamalta, 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 respondents-contemnors. Notices issued to respondents are discharged at this stage.