Sanjeev Kumar vs Kamlesh Kumar Pant And Ors

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 respondents for having willfully and intentionally disobeyed the directions contained in judgment dated 18.12.2019, passed by this Court in COPC(T) No. 64 of 2019, whereby this Court having noticed that petitioner has been permitted to continue at Govt. Middal School, Junidhar, Tehsil Rohroo, District Shimla in terms of order dated 5.4.2018, disposed of the transfer petition and discharged the notices, however, observed in the order that in case petitioner has not been paid salary same may be paid forthwith. Since salary in terms of aforesaid order has not been paid despite clear cut direction issued vide aforesaid order, petitioner has approached this Court in the instant proceedings.

Mr. Sudhir Bhatnagar, learned Additional Advocate General, while putting in appearance on behalf of the Respondents-State states that though by now salary must have been released, but if not, same would be paid within a period of two weeks.

Consequently, in view of the fair stand adopted by the learned Additional Advocate General, this Court sees no reason to continue with the aforesaid proceedings and accordingly, same are closed. However, respondents-contemnors are 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 respondents-contemnors. Notices issued to respondents are discharged at this stage.