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Rajinder Kumar And Another vs Sandeep Bhatnagar

High Court Of Himachal Pradesh · Decided on 30 June 2020 · Citation: (2020) 06 SHI CK 0115

HON’BLE JUDGES
Sandeep Sharma, J
ACTS & SECTIONS REFERRED
Administrative Tribunals Act, 1985 — Section 17 · Contempt Of Courts Act, 1971 — Section 12
RESULT
Disposed Of
CASE NUMBER
COPC (T) No. 349 Of 2020
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Judgment

4 paragraphs · 201 words

Sandeep Sharma, J

1.

By way of present petition filed under S.17 of the Administrative Tribunals Act read with S.12 of the Contempt of Courts Act, 1971, prayer has been made on behalf of the petitioners for initiation of contempt proceedings against the respondents for having willfully and intentionally violated order dated 13.7.2017 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 5304 of 2015, titled Rajinder Kumar and another vs. Himachal Road Transport Corporation and another, whereby learned Tribunal below directed the respondent to place the matter regarding anomaly in the grade pay before the Service Committee for decision and further the respondent was directed to implement the same, if approved by Service Committee.

2.

Learned counsel for the petitioners, under instructions, states that though pay anomaly has been partly removed but due and admissible amount has not been paid from due date. He fairly states that since consideration order stands passed in terms of order alleged to have been violated, present petition may be disposed of.

In view of above, present proceedings are closed. Notice issued to the respondent is discharged. Liberty is reserved to the petitioners to file a substantive petition qua surviving grievances, if so advised.