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Judgment
4 paragraphs · 329 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 directions contained in order/judgment dated 10.1.2017, passed by the Erstwhile HP State Administrative Tribunal in OA No. 127 of 2017, whereby the Tribunal below having taken note of the statement made by the learned counsel for the petitioner that his case is squarely covered by the judgment dated 30.11.2010, rendered by this Court in CWP (T) No. 6037 of 2008 Rajkiya Prathmik Anubandh Adhyapak Sangh v. State of HP and Anr, disposed of the petition with direction to the respondents to consider the case of the applicants strictly in light of aforesaid judgment rendered by this Court within a period of eight weeks from the date of production of certified copy of the order. Since no action, whatsoever, came to be taken at the behest of the respondents pursuant to aforesaid direction issued by the Tribunal, petitioner has approached this Court in the instant proceedings.
Mr. Sudhir Bhatnagar, learned Additional Advocate General, representing the respondent, 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 counsel for the respondent, 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 judgment alleged to have been violated within a period of two 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.