AI Structured Summary
Not yet generated for this judgment
Judgment
Sudeepti Sharma, J
The present contempt petition has been filed for deliberate and intentional disobedience of order dated 30.04.2024 passed by the Co-ordinate Bench of this Court in CWP-9746 of 2024 titled “Suman Verma & another Vs. State of Haryana and others”.
In compliance of order dated 30.04.2024, compliance report dated 21.08.2024 has been filed by way of affidavit of Dr. Jaswant Singh Puniab, Director General, Health Services, Haryana, Sector-6, Panchkula.
Thereafter, second compliance report dated 03.03.2025 has been filed by way of affidavit of Dr. Manish Bansal, Director General, Health Services, Haryana, Sector-6, Panchkula, wherein, revised speaking order dated 21.02.2025 was annexed.
Relevant paragraphs of the compliance report dated 03.03.2025 is reproduced as under:-
“9. That the instant COCP was listed on 09.01.2025, therefore, in view of above advice of the Finance Department, the Health Department sent instructions to the Learned Advocate General, Haryana vide letter dated 08.01.2025 (Annexure R-4) to apprise the Hon'ble High Court that the Director General, Health Services, Haryana granted a personal hearing to both the petitioners in CWP No. 9746 of 2024 namely Ms. Suman Verma and Sh. Bhushan Lal on 15.01.2025 for deciding their claim/representation. However, the COCP could not come for hearing on 09.01.2025 and adjourned for 25.02.2025.
That thereafter, after hearing both the petitioners on 15.01.2025, the deponent had decided their representation afresh by passing speaking order on 21.02.2025 (Annexure R-5), whereby the claim/representation of the petitioners dated 13.02.2024 (Annexure P-5) has been considered and rejected. As such, the order dated 30.04.2024 (P-1) passed by the Hon'ble High Court stand complied with.
That on the subsequent date of hearing that was on 25.02.2025, instructions were also issued to the Learned Advocate General, Haryana to apprise the Hon'ble Court about the passing of speaking order dated 21.02.2025. Besides, the deponent himself appeared before the Hon'ble Contempt Court on 25.02.2025 and made submissions in view of the speaking order. However, the Hon'ble Court was pleased to pass the following order on 25.02.2025:-
"Faced with the situation wherein similar benefits of parity of pay scale to the promotee Lab Technician has been granted and upheld through CWP No.16100 of 1999, respondent No.2, who has joined the proceedings through video conferencing prays for three day's time for obtaining appropriate instructions. List on 04.03.2025.
To be shown in the urgent cause list, henceforth."
That in view of above directions, office of the deponent sent a fresh report to the Government on 27.02.2025 for seeking approval from the Finance Department regarding enhancement of pay scale of the petitioners. However, the Finance Department in view of the earlier advice informed the Department to take appropriate legal remedy before the Hon'ble Courts.”
In view of the compliance report dated 03.03.2025, the speaking order dated 21.02.2025 has been passed and the same is annexed with the compliance report. This fact is not disputed by the learned counsel for the petitioner.
As a sequel, order dated 30.04.2024 has duly been complied with. As such, the contempt is purged and rule is discharged.
Pending application(s), if any, shall also stand disposed of.