Sunita Devi vs Dinkar Burathoki & Anr

Ajay Mohan Goel, J

By way of this contempt petition, the petitioner alleged willful disobedience of the directions, which stood passed by the learned Himachal Pradesh Administrative Tribunal in T.A. No. 6132 of 2015, titled as Sunita Devi Vs. State of H.P & others, dated 16.12.2015, which T.A. stood disposed of by learned Tribunal in the following terms:

"In view of the above, the transferred application is disposed of with a direction to the respondents to consider the case of the applicant for appointment on PTA basis against any existing vacancy."

Perusal of the reply to the contempt petition filed by the respondents demonstrates that in terms of the directions passed by learned Tribunal, competent authority did pass an order, which is appended to the reply as Annexure R-I and which is dated 20.3.2017.

In view of this development, learned counsel for the petitioner submits that this contempt petition be disposed of by passing an appropriate order. In my considered view as the directions passed by learned Tribunal stood complied with by the competent authority, this petition does not survives and accordingly these contempt proceedings are dropped. However, this will be without prejudice to the right of the petitioner to agitate the order passed by the competent authority before the appropriate forum, if so advised. Notices discharged.