Ram Dass vs Amit Kashyap

Sandeep Sharma, J

By way of present Contempt Petition, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondent

for having intentionally and deliberately disobeyed the judgment/order dated 1.11.2017, passed by erstwhile H.P. State Administrative Tribunal in OA

No.2544 of 2016, titled as Ram Dass versus Himachal Tourism Development Corporation, whereby learned Tribunal below while allowing the original

application having been filed by the applicant/petitioner, directed the respondent to pay arrears of pension to the applicant with interest at the rate of

9% per annum within a period of two months from the date of receipt of the certified copy of the order. Since, despite there being aforesaid direction

to do the needful, as taken note above, respondent has failed to pay the arrears of pension to the petitioner, he has approached this Court in the instant

proceedings.

Mr. Shivank Singh Panta, learned counsel representing the respondent while accepting notice on behalf of the respondent states that though he has

every reason to believe and presume that by now aforesaid judgment alleged to have been violated, must have been complied with, but if not, same

would be complied with within a period of four weeks from today.

Consequently, in view of the fair statement made by learned counsel representing the respondent, this Court sees no reason to keep the present

petition alive and as such, same is accordingly disposed of with the direction to the respondent to do the needful within a period of four weeks, if not

already done, failing which, he would further aggravate the contempt. Petitioner is at liberty to get the present proceedings revived in case aforesaid

judgment is not complied with, so that appropriate action, in accordance with law is taken against erring official.

Notice issued to the respondent is hereby discharged accordingly.