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Judgment
4 paragraphs · 332 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 respondents for having willfully and intentionally disobeyed the judgment dated 28.3.2018, passed by the Erstwhile HP State Administrative Tribunal in OA No. 1270 of 2018, whereby the Tribunal below having taken note of the statement made by the learned counsel for the petitioner that her case is squarely covered by the judgment dated 27.7.2009, rendered by a coordinate Bench of this Court in CWP No. 1594 of 2008, Sh. Man Singh v. The State of HP and ors a/w connected matters, had directed the respondents to consider the case of the applicants strictly in light of aforesaid judgment rendered by this Court and grant similar benefit if she is found similarly situate within a period of three months from the date of production of certified copy of the order. Since no action, whatsoever, came to be taken at the behest of the respondent pursuant to aforesaid direction issued by the Tribunal, petitioner has approached this Court in the instant proceedings.
Mr. Sudhir Bhatnagar, learned Additional Advocate General, states that though e has every reason to presume that by now, judgment alleged to have been violated must have been complied with in its totality, but if not, same would be definitely complied with within a period of three weeks from today.
Consequently, in view of the fair stand adopted by the learned Additional Advocate General, this Court sees no reason to keep the present petition alive and accordingly, same is closed. However, respondent-contemnor is directed to do the needful in terms of order/judgment alleged to have been violated within a period of three weeks, failing which respondent would aggravate the contempt and petitioner would be at liberty to get the present petition revived so that appropriate action in accordance with law is taken against the respondent-contemnor. Notice issued to respondent is discharged at this stage.
