Puran Chand vs Anil Khachi And Others

Sandeep Sharma, J

By way of instant petition filed under Ss. 10 and 12 of the Contempt of Courts Act read with S.21 of the Administrative Tribunals Act, 1985, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondents, for having wilfully and intentionally violated order dated 27.4.2017 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 822 of 2017, titled Puran Chand vs. State of Himachal Pradesh and others, whereby learned Tribunal below, having taken note of the statement made by learned counsel for the petitioner that his case is squarely covered by judgment dated 29.7.2008 rendered by this Court in CWP No. 585 of 2005 titled Jagdish Chand vs. State of H.P. and others, directed the respondents to extend the benefit of aforesaid judgment to the petitioner, if on verification, he is found to be similarly situate, within three months from the date of production of a certified copy of order. Since no action whatsoever, came to be taken by the respondents pursuant to order passed by the Tribunal, petitioner has approached this Court in the instant proceedings.

Perusal of order dated 4.10.2017, annexed as Annexure R-3 with the reply filed by respondent No.2, reveals that the case of the petitioner stands considered and rejected. In view of above, this Court finds that the order alleged to have been violated stands duly complied with by the respondents, as such, this Court sees no reason to keep the present proceedings alive.

In view of above, present proceedings are closed. Notices issued to the respondents are discharged. Liberty is reserved to the petitioner to file appropriate proceedings in appropriate court of law, qua surviving grievances, if any.