Sada Ram vs Ashok Tiwari

Sandeep 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 willfully and intentionally disobeyed the order dated 20.4.2016 passed by the Erstwhile HP State Administrative Tribunal in OA No. 1389 of 2016, whereby the Tribunal below directed the respondent/competent authority to consider the case of the applicant for release of senior scale alongwith consequential benefits within a period of three months from the date of production of certified copy of the order. 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. Raman Jamalta, learned counsel, representing the respondents states that though he has every reason to presume that by now, judgment alleged to have been violated must have been complied with in its totality, but if not, same would be definitely complied with within a period of two weeks from today.

Consequently, in view of the fair stand adopted by the Mr. Jamalta, this Court sees no reason to continue with the aforesaid proceedings and accordingly, same are closed. However, respondent-contemnor is directed to do the needful in terms of judgment alleged to have been violated within a period of two weeks, failing which they would aggravate the contempt and petitioner would be at liberty to get the present petition revived so that appropriate action in accordance with law is taken against the respondent-contemnor. Notice issued to respondent is discharged at this stage.