Shanta Devi vs R.D. Dhiman

Sandeep Sharma, J

By way of instant contempt 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/contemnor for having willfully and intentionally disobeyed order dated 9.3.2016 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 4496 of 2015, titled Shanta Devi vs. State of Himachal Pradesh and others, whereby learned Tribunal below, while calling for reply from the respondents, directed them to release due and admissible amount to the petitioner. Since the respondents did not comply with the order passed by Himachal Pradesh Administrative Tribunal, petitioner has approached this Court in the instant proceedings, praying therein for taking appropriate action, in accordance with law, against the erring officials.

Mr. Sudhir Bhatnagar, learned Additional Advocate General, while appearing for the respondent, states that though he has reason to presume and believe that by now, ordered alleged to have been violated, must have been complied with by the respondent, but if not, same would be complied with, within two weeks.

Consequently, in view of fair stand adopted by learned Additional Advocate General, this court sees no reason to keep the present proceedings alive, which are accordingly closed with a direction to the respondents to do the needful in terms of order, alleged to have been violated, within two weeks, failing which, petitioner would be at liberty to get the present petition revived, so that appropriate action against erring officials is taken. Notice issued to the respondent is discharged.