Punjab-Haryana High Court
Vinod Kumar Goyal vs Anjali Bhawara And Anr on 22 February, 2019
224 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No. 1007 of 2018
Date of Decision: 22.02.2019
Vinod Kumar Goyal
.....Petitioner
Versus
Anjali Bhawara and another
........Respondents
CORAM: HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present: Mr. Parveen Kumar Garg, Advocate
for the petitioner.
Ms. Sudeepti Sharma, Addl. Advocate General, Punjab.
NIRMALJIT KAUR, J. (ORAL)
The present contempt petition is filed for non-compliance of order dated 23.10.2017.
Learned State counsel states that the petitioner has been duly adjusted on the post of Sanitary Engineer and has also been paid the salary.
In view of the speaking order dated 08.05.2018, this Court does not find any contempt of the order. Accordingly, the present contempt petition is dismissed.
Rule issued against the respondents stands discharged. However, in case the petitioner is still aggrieved in any manner, he is at liberty to challenge the speaking order dated 08.05.2018, in accordance with law.
(NIRMALJIT KAUR)
22.02.2019 JUDGE
sandeep
Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
1 of 1
::: Downloaded on - 10-03-2019 23:28:24 :::