Sobtu vs Sushil Srivastav & Others

Ajay Mohan Goel, J

By way of this petition, petitioner alleges willful disobedience of the order passed by the learned Tribunal In O.A. No.5311 of 2017, titled as Smt. Sobtu Versus State of Himachal Pradesh and others, decided on 16.10.2017, relevant portion of which reads as under:­

"In view of the above, the original application is disposed of in terms of the aforementioned judgment in CWP No.2735 of 2010 and the connected matters, with a direction to the respondents/ competent authority that subject to the above verification and on findings the late husband of the applicant to be similarly situate as above, benefit of the said judgment, if the same has attained finality and implemented, shall also be extended to the applicant alongwith consequential benefits, if any, as per law, within three months from the date of production of certified copy of this order before the said authority by the applicant".

Learned Additional Advocate General submits that the officer(s) tenders unconditional and unqualified apology for the order having not been complied with within the time bound period. He further submits that in case this Court is pleased to grant some reasonable time, appropriate order shall be passed by the competent authority within the said time.

Taking into consideration the fair stand which has been taken by the learned Additional Advocate General, these contempt proceedings are dropped, with the direction that let the order passed by the learned Tribunal be not complied with in letter and spirit on or before 31.08.2020. It is clarified that in case appropriate orders are not passed by the authority concerned before the said date, then the petitioner shall be at liberty to revive this petition itself by filing an appropriate application. Notices stand discharged.