Sanjeev Kumar vs Rohit Jamwal

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 directions contained in order/judgment dated 16.11.2019, passed by the Division Bench in CWP No. 1695 of 2019, whereby Division Bench of this Court while quashing order dated 29.7.2019 directed the competent authority to consider the case of the petitioner as well as respondent No.5 for transfer afresh, strictly in accordance with transfer policy, within a period of four weeks. Since no action, whatsoever, came to be taken at the behest of the respondents pursuant to aforesaid direction issued by the Division Bench of this Court, petitioner has approached this Court in the instant proceedings.

Mr. Sudhir Bhatnagar, learned Additional Advocate General, while accepting the notice on behalf of the respondents, submits 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.

Consequently, in view of the fair stand adopted by the learned counsel for the respondent, this Court sees no reason to keep the present petition alive and accordingly, same is 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 respondent 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 erring officials. Notice issued to respondent is discharged at this stage.