Himachal Pradesh High Court
Rajol vs State Of Himachal on 10 May, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 10th DAY OF MAY, 2022
.
BEFORE
HON'BLE MR. JUSTICE AJAY MOHAN GOEL
CIVIL ORIGINAL PETITON CONTEMPT No. 80 OF 2022
Between:-
SH. NEELAM SINGH, S/O SH. SHIV
LAL, AGED ABOUT 34 YEARS, R/O
VILLAGE & POST OFFICE DARKALI,
TEHSIL RAMPUR BUSHAHR, DISTT.
SHIMLA, H.P. PRESENTLY WORKING
AS OT(SHASTRI) IN GOVERNMENT
SENIOR
SECONDARY SCHOOL
RAJOL, DISTT. KANGRA, H.P.
..........PETITIONER
(BY MS. KIRAN DHIMAN, ADVOCATE)
AND
DR. PANKAJ LALIT, S/O NOT KNOWN
TO THE PETITONER, PRESENTLY
WORKING AS DIRECTOR
ELEMENTARY EDUCATION LALPANI,
SHIMLA, HIMACHAL PRADESH.
........RESPONDENT
(BY M/S SUMESH RAJ, DINESH THAKUR AND
SANJEEV SOOD, ADDL. AGS WITH MR. AMIT
KUMAR DHUMAL, DEPUTY AG)
___________________________________________________________
Whether approved for reporting:
This petition coming on for orders this day, the Court
passed the following:-
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2
ORDER
By way of this petition, the petitioner alleges willful .
disobedience of the directions passed by this Court in CWP No. 102 of 2022, titled as Sh. Neelam Singh vs. State of Himachal Pradesh and others, dated 05.01.2022, which writ petition stood disposed of by Hon'ble Division Bench of this Court in the following terms:-
"3. Accordingly, without adverting to the merits of the case, we deem it appropriate to dispose of the writ petition by directing respondent No. 2 to dispose of the representation, Annexure P-2, moved by the petitioner expeditiously, in accordance with law, preferably within four weeks from the receipt of the copy of this order."
Having heard learned Counsel for the parties, this contempt proceedings are ordered to be closed, as prayed for, but with the observation that let the appropriate authority now pass orders on the representation of the petitioner within a period of two weeks from today. It is made clear that in case the needful is not done by the appropriate authority within two weeks from today, then, the petitioner shall be at liberty to revive these proceedings by filing a miscellaneous application in the present petition itself. Notice discharged.
(Ajay Mohan Goel) Judge May 10, 2022 (narender ::: Downloaded on - 10/05/2022 20:08:21 :::CIS