Sanjeev Kumar & Another vs Ram Subhag Singh & Another

Ajay Mohan Goel, J

By way of this petition, petitioner has alleged willful disobedience of the orders passed by learned Tribunal in O.A.No.6292 of 2017, titled as

Sanjeev Kumar and another Versus The State of Himachal Pradesh and others, dated 21.12.2017, which stood disposed of by learned Tribunal in the

following terms:Â​

“In view of the above, present original application is disposed of with a direction to the respondents/ competent authority to extend the benefit of

the judgment referred to above, to the applicants herein, in case they are similarly situate, within two months from today. The applicants shall produce

certified copy of this order as well as copy of the judgment referred to above before the respondents/ competent authority within a weekâ€​.

When the matter was taken up for consideration, learned Counsel for the petitioner has drawn the attention of the Court to the response which

stands filed to the present petition, on behalf of respondent No.2. She has specifically referred to the annexures appended therewith and has submitted

that though the annexures demonstrate that the case of the petitioner is under consideration, however, no decision is being taken upon the same in

terms of the order passed by learned Tribunal.

Learned Additional Advocate General submits that needful shall positively be done within six weeks.

In view of the statement so made by learned Additional Advocate General, these contempt proceedings are ordered to be dropped, at this stage,

with a direction to the authority concerned to take the decision in the case of the petitioner in terms of the order passed by learned Tribunal positively

on or before 30.09.2020. It is clarified that in case no order is passed by the authority concerned before the said date, then the petitioner shall be at

liberty to have this petition revived by filing an appropriate application. Notices stand discharged. Pending Pending miscellaneous applications, if any,

also disposed of.