Rattan Chand vs Manisha Nanda And Others

Sandeep Sharma, J

By way of present petition filed under S.17 of Administrative Tribunals Act, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondents for having willfully and intentionally violated order dated 31.8.2016 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 4238 of 2016, titled Rattan Chand vs. State of Himachal Pradesh and others, whereby learned Tribunal below, having taken note of the statement of learned Counsel appearing for the petitioner that the case of the petitioner is squarely covered by judgments dated 31.7.2014 in CWP No. 2415 of 2012, Mathu Ram vs. Municipal Corporation and others and 19.5.2016 in LPA No. 162 of 2010, The Municipal Council Nahan vs. Ram Chander and others, directed the respondents to extend the benefit of aforesaid judgments to the petitioner, if on verification, he is found to be similarly situate, within three months from the date of production of certified copy of the order.

Perusal of reply filed by the respondent No.3 reveals that vide resolution No. 25/2017 decision has been taken to give benefit of regularisation as per Government policy, on completion of eight years and petitioner stands regularized with effect from 1.1.2004. Amount stands paid to him. In view of above order in question stands duly complied with and this Court sees no reason to keep the present proceedings alive.

In view of above, present proceedings are closed. Notices issued to the respondents are discharged. Liberty is reserved to the petitioner to file appropriate proceedings in appropriate court of law, qua surviving grievance(s), if so required and desired.