Raghu Veer And Another vs Vineet Chaudhary And Others

Ajay Mohan Goel, J

By way of this contempt petition, the petitioners had alleged willful disobedience of the directions which stood passed by learned erstwhile Tribunal in O.A. No. 3948 of 2015, titled as Raghu Veer vs. State of H.P. and others, dated 16.10.2015, which original application stood disposed of by learned Tribunal in the following terms:-

"4. In the facts and circumstances of the case and interest of justice, the original application is disposed of with the stipulation that subject to the applicant making detailed representation(s), furnishing all factual details before the 1st respondent, within a period of one week from the receipt of copy of this order. 1st respondent/competent authority will look into the matter, verify the facts and pass appropriate orders thereon within one month from the receipt of copy of this order, after affording an opportunity of being heard to the applicant, if so desired. The applicant will produce a certified copy of this order, while submitting the representation.

During the pendency of representation, subject to availability of work and funds, respondents/ competent authority shall permit the applicants to work as before against vacant sanctioned posts."

Perusal of the record demonstrates that during the pendency of this petition, orders in consonance with the directions issued by learned Tribunal stood passed by the competent authority on 28.05.2016.

At this stage, learned Counsel for the petitioners submits that petitioners may be permitted to withdraw this petition with liberty to assail order dated 28.05.2016 by availing appropriate legal recourse against the same.

This petition is accordingly dismissed as withdrawn, with liberty as prayed for. Notice discharged.