Ramesh Kumar vs Devesh Kumar And Others

Sandeep Sharma, J

By way of instant contempt petition, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondents for having willfully and intentionally disobeyed order/judgment dated 12.9.2018, passed by Erstwhile Himachal Pradesh Administrative Tribunal in OA No. 1135 of 2017, titled Ramesh Kumar vs. State of Himachal Pradesh and others, whereby learned Tribunal below, having taken note of the statement made by learned Counsel appearing for the petitioner that his case is squarely covered by judgment dated 29.12.2007 rendered by this Court in CWP No.778 of 2006, titled Gauri Dutt versus State of H.P. and the connected matters, directed the respondents to consider the case of the petitioner strictly in light of the aforesaid judgment rendered by this Court. Since no action, whatsoever, came to be taken at the behest of the respondents pursuant to aforesaid direction issued by the Tribunal, petitioner has approached this Court in the instant proceedings.

Mr. Arvind Sharma, learned Additional Advocate General representing the respondents states that judgment alleged to have been violated has been duly complied with. Careful perusal of reply having been filed by the respondents clearly reveals that case of the petitioner has been duly considered and disposed of vide order dated 6.12.2018 (Annexure R­1).

Consequently, in view of the above, this Court sees no reason to continue with the aforesaid proceedings and accordingly, same are closed. However, liberty is reserved to the petitioner to file appropriate proceedings in the appropriate Court of law, if he is still aggrieved. Notices issued to the respondents are discharged at this stage.