Satpal vs Manisha Nanda And Others

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 intentionally and deliberately disobeyed the order/judgment dated 31.8.2016, passed by the Erstwhile H.P. Administrative Tribunal in OA No.4240 of 2016, titled as Sat Pal Vs. State of Himachal Pradesh and others.

Careful perusal of aforesaid order/judgment dated 31.8.2016 reveals that learned Tribunal below having taken note of the submission made by learned counsel representing the petitioner that case of the petitioner is squarely covered by the judgments rendered by this Court in CWP No.2415 of 2012, titled as Mathu Ram Vs. Municipal Corporation and others, decided on 31.7.2014 and LPA No. 162 of 2010, titled as The Municipal Council Nahan Vs. Ram Chander and others, decided on 19. 5.2016, disposed of the petition with the direction to the respondents/competent authority to consider the case of the applicant/petitioner in the light of the aforesaid judgments and ordered that in case the petitioner is found to be similarly situate, benefit in terms of aforesaid judgments be granted to him within a period of three months from the date of production of certified copy of the order. Since no action, if any, ever came to be taken at the behest of the respondents pursuant to the aforesaid direction issued by the Tribunal, applicant/petitioner has approached this Court in the instant proceedings.

Mr. Sudhir Bhatnagar, learned Additional Advocate General while accepting notice on behalf of the respondents fairly states that by now aforesaid orders/judgments alleged to have been violated, must have been complied with, but if not, same would be complied with within a period of four weeks from today.

Consequently, in view of the aforesaid statement made by learned Additional Advocate General, this Court sees no reason to keep the present petition alive and as such, same is accordingly disposed of with the direction to the respondents to comply with the orders/judgments, alleged to have been violated,within a period of four weeks, failing which, petitioner would be at liberty to get the present proceedings revived, so that appropriate action, in accordance with law, is taken against erring officials. Notice issued to the respondent is hereby discharged accordingly.