Ranjeet Singh vs Manmohan Sharma And Others

Ajay Mohan Goel, J

By way of this contempt petition, the petitioner has brought into the notice of the Court the non-compliance of the order passed by learned erstwhile Himachal Pradesh Administrative Tribunal in O.A. No. 6019 of 2016, titled as Shri Ranjeet Singh vs. State of Himachal Pradesh and others, dated 30.11.2016, which original application stood disposed of by the learned Tribunal on 30th November, 2016, in the following terms:-

"In view of the above, the original application is disposed of with a direction to respondents No. 1 to 3/ competent authority to consider and decide the aforementioned representation (Annexure A-6) as expeditiously as possible, but in any case not later than 31st January, 2017, after affording an opportunity of being heard to the applicant as well as private respondent No. 5."

A perusal of the reply filed to the contempt petition demonstrates that in terms of the order passed by the learned Tribunal, the representation of the petitioner stood decided by the competent authority on 05.06.2017.

Faced with this situation, learned Counsel for the petitioner submits that the petitioner be given liberty to assail this order, in accordance with law.

Accordingly, this petition is dismissed as having been rendered infructuous, however, with liberty to the petitioner to assail order dated 05.06.2017.

At this stage, learned Counsel for the petitioner submits that the State be directed to supply the copy of the order so passed to the petitioner. Let copy of the order be supplied to the petitioner through Counsel within a period of one week. Notice discharged.