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Judgment
Ajay Mohan Goel, J
The petitioner herein alleges willful disobedience of the order, which stood passed by Hon’ble Division Bench of this Court in CWP No. 9737 of 2014, titled as Umesh Singh Jaswal vs. State of H.P. and others, dated 05.01.2015, which petition stood disposed of by this Court in the following terms:-
“2. Mr. Ankush Dass Sood, learned Counsel for the petitioners stated at the Bar that the cases of the petitioners are squarely covered by the judgment dated 30th October, 2014, delivered by this Court in CWP No. 811 of 2011, titled Ashwani Kumar vs. Himachal Pradesh State Electricity Board & Others, and connected matter. His statement is taken on record.
In the given circumstances, we deem it proper to disposed of these writ petition by directing the respondents to examine the cases of the petitioner in light of the judgment referred to above, and make decision within six weeks from today. Ordered accordingly. The judgment referred to supra shall form part of this judgment. Pending applications, if any, also stand disposed of.”
Having heard learned Counsel for the parties and having perused order dated 7th August, 2015, which stands appended with the reply as Annexure R-1, this Court is of the considered view that as after the directions which were issued by the Court, the authority concerned has passed the order, i.e. order dated 7th August, 2015, therefore, in case the petitioner is aggrieved by the same, then, the course available to the petitioner is to assail the same by way of appropriate proceedings.
Faced with this situation, learned Senior Counsel appearing for the petitioner submits that then these proceedings be ordered to be closed but with liberty reserved to the petitioner to assail the order which stood subsequently passed by the authority.
Accordingly, these contempt proceedings are ordered to be closed, with liberty reserved to the petitioner to assail order dated 7th August, 2015 (Annexure R-1), which stood passed by the competent authority pursuant to the directions issued by this Court. It is clarified that this Court has not made any observation on the respective contentions of the parties in these proceedings. Notice discharged.