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Judgment
18 paragraphs · 348 wordsAjay Mohan Goel, J
By way of this contempt petition, the petitioner alleges willful disobedience of the orders passed by erstwhile learned Himachal Pradesh
Administrative Tribunal in T.A. No. 2128 of 2015, titled as Sunil Dutt Sharma vs. State of H.P. and others, dated 01.03.2017, which case stood
disposed of by learned Tribunal in the following terms:-
“3. The sealed cover is ordered to be opened and the report taken on record. A perusal of the report reveals that correct answer to Question No. 2
of the Question Booklet, Annexure P-10, is option © and not (A) as shown in the Answer Key, Annexure P-17.
In view of the above, the writ petition (now transferred application) is disposed of with a direction to respondents No. 1 to 3 to take further action in
the matter in the light of the report of the Committee of Experts referred to hereinabove in accordance with law as expeditiously as possible, but in
any case not later than three months from the date of production of certified copy of this order before respondent No. 2, through its Secretary, by the
applicant.â€
A perusal of the documents appended with the petition demonstrate that in obedience to the order passed by the learned Tribunal, the process was
taken to its logical conclusion and vide Annexure R/I-C, the petitioner was informed that his name does not fall in the zone of selection as cut off
marks of the last selected/recommended candidate of General (UR) category were 170, whereas the petitioner had scored 169 marks in written test
as well as personal interview.
Prima facie, in view of the steps so taken by the competent authority in compliance to the order passed by the Court, by no stretch of imagination, it
can be said that any contempt was committed by the respondents, yet, parties have been dragged to this unnecessary litigation by the petitioner.
As this Court is of the view that there is no violation of the order passed by learned Tribunal, accordingly, these contempt proceedings are dropped.
Notice discharged.