Veena Kumari vs Rugved Thakur And Anr

Sandeep 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 directions contained in order/judgment dated 10.1.2020, passed by the Division Bench

of this Court in CWPOA No. 1949 of 2020, Veena Kumari v. State of HP and Anr, whereby the Division Bench of this Court while disposing of the

petition directed the respondents to appoint the petitioner as Jal Rakshak at LWSS Daryuogli (Gram Panchayat Chanouta), Tehsil Sarkaghat, District

Mandi, within a period of three months. Since no action, whatsoever, came to be taken at the behest of the respondents pursuant to aforesaid

directions, petitioner has approached this Court in the instant proceedings.

Mr. Sanjeev Sood, learned Additional Advocate General, while accepting the notice on behalf of the respondents, submits that though he 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 two weeks from today.

Consequently, in view of the fair stand adopted by the learned Additional Advocate General representing the respondents, this Court sees no reason

to keep the present petition alive and accordingly, same is closed. However, respondents-contemnors are directed to do the needful in terms of

judgment alleged to have been violated within a period of two weeks, failing which they 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 erring officials. Notices issued to

respondents are discharged at this stage.