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Judgment
16 paragraphs · 317 wordsSandeep 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 order/judgment dated 28.8.2018, passed by the Erstwhile H.P. State Administrative Tribunal,
Shimla in OA No.4657 of 2018, titled as Rekha Devi versus State of H.P. and others, whereby learned Tribunal below while disposing of the original
application directed respondent No.1, through its Additional Chief Secretary (Forests) to the Government of Himachal Pradesh to decide the
representation (Annexure AÂ8) of the petitioner, in accordance with rules/law as expeditiously as possible, but in any case not later than three months
from the date of production of certified copy of the order. Since despite there being specific direction to do the needful within a period of three
months, respondents have failed to decide the representation of the petitioner, petitioner has approached this Court in the instant proceedings.
Mr. Sudhir Bhatnagar, learned Additional Advocate General, while accepting notice on behalf of the respondent, states that though he has every
reason to believe and presume that by now aforesaid judgment/order alleged to have been violated, must have been complied with, but if not, same
would be complied with within a period of two weeks from today.
Consequently, in view of the fair statement made by learned Additional Advocate General, this Court sees no reason to keep the present petition
alive and as such, same is accordingly disposed of with the direction to the respondents to do the needful within a period of two 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
order/judgment is not complied with, so that appropriate action, in accordance with law is taken against erring official. Notices issued to the respondent
is hereby discharged accordingly.