Raj Kumar Mishra vs Amarjeet Singh

Ajay Mohan Goel, J

By way of this petition, petitioner has alleged willful disobedience of the orders passed by learned Tribunal in O.A.No.4750 of 2018, titled as Raj

Kumar Mishra Versus The State of Himachal Pradesh and others, dated 19.11..2018.

Having heard learned Counsel for the petitioner as well as learned Additional Advocate General and having perused the pleadings, which

demonstrate that subsequently steps were taken by the respondents to purge themselves for the contempt, once the order passed by learned Tribunal

came to the notice of the concerned authority, the Court does not deems it proper to proceed with this petition on merit any further. Accordingly, these

contempt proceedings are dropped. Notice stands discharged.

At this stage, learned Counsel for the petitioner submits that respondent be directed to accommodate the petitioner at a station of his choice as the

same has not been done till date. Though it is not for this Court to make any observation in this regard in the present contempt petition, but in the event

of petitioner approaching the competent authority in this regard, the authority concerned may take sympathetic view in the matter being uninfluenced

by the factum of the petitioner having filed this contempt petition.

Pending miscellaneous applications, if any, also disposed of.