Satya Pal vs Sandeep Bhatnagar

Sandeep Sharma, J

By way of present petition filed under S.12 of the Contempt of Courts Act, 1971, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondent for having willfully and intentionally violated order dated 8.5.2018 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 2238 of 2018, titled as Satya Pal vs. The Managing Director, HRTC & others, whereby learned Tribunal below, having taken note of the statement of learned Counsel appearing for the petitioner that the case of the petitioner is squarely covered by judgment dated 17.7.2014, rendered by this Court in CWP No. 3050/2014, titled Nek Ram vs. State of Himachal Pradesh and others, directed the respondent to extend the benefit of aforesaid order to the petitioner, if on verification, petitioner is found to be similarly situate, within three months, from the date of production of a certified copy of order.

Learned counsel for the respondent states that though she has every reason to believe that by now order in question must have been complied with, but if not, same would be complied with within four weeks.

Having taken note of the fair stand adopted by learned counsel for the respondent, this Court sees no reason to keep the present proceedings alive and same are closed with a direction to the respondents to do the needful, if not already done, in terms of order in question, within a period of four weeks from today. Needless to say, petitioner shall be at liberty to get the present petition revived, in case, respondent fails to comply with the order in question, so that appropriate action is taken against the erring officials. Notice issued to the respondent is discharged.