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Rattan Singh vs Kumud Singh

High Court Of Himachal Pradesh · Decided on 25 June 2020 · Citation: (2020) 06 SHI CK 0181

HON’BLE JUDGES
Sandeep Sharma, J
ACTS & SECTIONS REFERRED
Constitution Of India, 1950 — Article 215 · Contempt Of Courts (C.A.T.) Rules, 1992 — Rule 10, 12
RESULT
Disposed Of
CASE NUMBER
COPC(T) No. 299 Of 2020
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Judgment

4 paragraphs · 328 words

Sandeep Sharma, J

1.

By way of present petition filed under Rule 10/12 of the Contempt of Courts Rules read with Art. 215 of the Constitution of India, prayer has been made on behalf of the petitioner to initiate contempt proceedings against the respondent for willful and deliberate disobedience of order dated 30.12.2015 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 5159 of 2015, titled Rattan Singh vs. The HPSEB Ltd. And others, whereby learned Tribunal below while disposing of the Original Application, directed the respondents/competent Authority to consider and decide the case of the petitioner for grant of compassionate appointment in accordance with Rules/law, within six months from the date of production of a certified copy of the order to the authority, after affording opportunity of hearing to the petitioner. Since no action, whatsoever, came to be taken by the respondents in pursuance to order passed by erstwhile Himachal Pradesh Administrative Tribunal, petitioner has approached this Court in the instant proceedings, praying therein to take appropriate action against the respondents, in accordance with law.

2.

Mr. Tara Singh Chauhan, learned Counsel appearing for the respondent fairly states that though he has every reason to believe that by now judgment/order dated 30.12.2015 must have been complied with by the respondent, but if not, same would be complied within a period of two weeks from today.

3.

Having taken note of the fair stand adopted by learned Counsel appearing for the respondents, this Court sees no reason to keep the present proceedings alive and same are closed with a direction to the respondent to do the needful, if not already done, in terms of order dated 30.12.2015, within a period of two weeks from today. Needless to say, petitioner shall be at liberty to get the contempt petition revived, in case, respondents fail to comply with the order in question, so that appropriate action is taken against the erring officials. Notices issued to the respondents are discharged.