Urmila Devi vs Rajeshwar Goel

Ajay Mohan Goel, J

By way of this contempt petition, the petitioner has alleged willful disobedience of interim directions, which stood passed by the erstwhile learned Himachal Pradesh Administrative Tribunal in O.A. No. 187 of 2017 on 09.08.2017, wherein, the respondents were directed to take action in the case of the petitioner in terms of a communication addressed by Under Secretary (Technical Education), Government of Himachal Pradesh to Director, Technical Education, dated 06.02.2017, which communication stood reproduced in the order passed by the learned Tribunal on 09.08.2017.

When this petition was taken up for consideration today, learned counsel for the petitioner fairly informs the Court that during the pendency of this Contempt Petition, the services of the petitioner have been regularized w.e.f. July, 2018. However, as per learned counsel, the petitioner has a right to be regularized from the year, 2015. He thus prays that in view of the subsequent developments, it will be in the interest of justice that the petitioner be given an opportunity to agitate the factum of his late regularization in the main original application itself, which is pending adjudication.

In view of the fair stand so taken by learned counsel for the petitioner, as this Court finds that as with the passage of time, the present petition has been rendered infructuous, as order dated 09.08.2017, passed by the learned Tribunal stood complied with, though belatedly, these contempt proceedings are dropped and notice discharged, but with liberty to the petitioner to agitate the factum of his having been regularized belatedly in the main case itself, i.e., O.A. No. 187 of 2017, which now stands transferred to this Court. Petition stands disposed of accordingly.