Prmila Devi vs Amar Dev 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 petitioner for initiation of contempt proceedings against the respondents for having willfully and intentionally violated order dated 12.6.2018 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 3282 of 2018, titled as Smt. Promila Devi vs. State of Himachal Pradesh and others, whereby learned Tribunal below, while permitting the petitioner to file a comprehensive representation, directed the respondents to decide the same sympathetically, strictly in terms of the policy framed by the State Government. Vide aforesaid order, learned Tribunal below also directed that till the time representation filed by the petitioner is not disposed of, applicant/petitioner may not be relived, if not already relieved, as on 11.6.2018.

Learned Additional Advocate General 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 Additional Advocate General, 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 in question, within a period of two weeks from today. Needless to say, petitioner 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. Notice issued to the respondent is discharged.