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Judgment
19 paragraphs · 326 wordsAjay Mohan Goel, J
Notice. Mr. Ajay Chauhan, learned counsel, accepts notice on behalf of the respondents.
By way of this contempt petition, the petitioner has alleged willful disobedience of the order passed in CWP No.345 of 2020, titled as Rajinder Singh
Versus The Himachal Pradesh Transport Corporation & another, dated 16.01.2020, which petition stood disposed of by this Court in the following
manner:-
“It is not in dispute that the petitioner has already superannuated from the services of the respondent-Corporation. His grievance is with regard
to the purported non-release of his monthly pension as well as other retiral benefits, to which he is entitled to post superannuation.
Accordingly, this writ petition is disposed of with direction to the respondent-Corporation to take a decision on the grievance of the petitioner in
terms of the judgment dated 17.7.2014 passed by this Court in CWP No.3050/2014, titled as Nek Ram Versus State of Himachal Pradesh and others,
positively by 31st March, 2020.â€
Learned counsel appearing for the respondents submits that directions so passed by this Court shall, positively, be complied with, within a period of
eight weeks from today. He has also tendered unconditional apology on behalf of the respondents/contemnors for delay in compliance of the Court
order, which apology is taken on record.
Accordingly, this contempt petition is disposed of with a direction that needful in terms of the directions passed by this Court in CWP No.345 of
2020, titled as Rajinder Singh Versus The Himachal Pradesh Transport Corporation & another, dated 16.01.2020, be done positively, on or before 31st
December, 2020.
It is clarified that in case needful is not done in terms of the aforesaid order passed by this Court in CWP No.345 of 2020 on or before 31st
December, 2020, then the petitioner shall be at liberty to revive this petition by simply filing an application in this regard.
The contempt proceedings are accordingly closed. Notice discharged.