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Judgment
4 paragraphs · 227 wordsSandeep Sharma, J
By way of present contempt petition, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondent for having willfully and intentionally disobeyed the orders dated 18.7.2016 and 28.7.2016 passed by the Erstwhile HP State Administrative Tribunal in OA No. 3437 of 2016, whereby the tribunal below while permitting the petitioner to make a representation against his transfer directed the respondent to consider and decide the same within period of one week and further ordered that till the decision on the representation, the petitioner would be permitted to continue at the present place of posting
Careful perusal of reply filed by the respondent as well as documents annexed therewith clearly reveals that representation having been filed by the petitioner pursuant to aforesaid orders passed by the Tribunal has been rejected vide order dated 26.8.2016. Having carefully perused the order dated 26.8.2016 (Annexure R-1), this Court finds that orders alleged to have been violated have been duly complied with and as such, no contempt, if any, can be said to have been committed by the respondent-contemnor.
Consequently, in view of the above, this Court sees no reason to continue with the aforesaid proceedings and accordingly, same are dropped and as such, present petition stands disposed of. Notice issued to the respondent is discharged at this stage.