AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
12 paragraphs · 217 wordsAjay Mohan Goel, J
By way of this petition, the petitioner alleges willful violation of the judgment, dated 30.10.2020, passed by Hon’ble Division Bench of this Court,
in CWP No.4809 of 2020, titled as Saravjit Singh Versus State & Others, which writ petition stood disposed of in the following terms:-
“ The writ petition is disposed of with a direction to the respondent concerned to decide the representation(s), of, the petitioner, Annexure P-2 and
Annexure P-3, in accordance with law, within four weeks and, after affording an opportunity of hearing to him. It is made clear that status quo shall
be maintained, till the representation of the petitioner, is, decided by the competent authority. Also, the pending application(s), if any, are also disposed
of.â€
Learned counsel for the petitioner submits that despite the fact that personal hearing has been given to the petitioner by the competent authority as
far as back as on 28.04.2021, till date no order has been passed.
Learned Additional Advocate General submits that necessary order, if not already passed, positively be passed within three weeks from today.
Accordingly, these contempt proceedings are ordered to be closed with the direction that the order on the representation be positively passed by the
authority concerned, on or before 20.07.2021. Notice stands discharged.