Madhya Pradesh High Court
Santosh Kumar Sarathe vs S.N. Mishra Judgement Given By: Hon'Ble ... on 13 December, 2013
Conc No.1368/13
13.12.2013
Shri Narendra Sharma, learned counsel for the petitioner.
Shri Pradeep Dubey, learned counsel for the respondents.
Heard.
The petitioner has filed this petition under Article 215 read with Section 12 of the Contempt of Court Act, to initiate the proceedings and punish the respondents on account of violation of order dated 16.5.2011 passed in writ petition No.7917/2011 (S) whereby, the authorities of the respondents were directed to consider and decide the representation of the petitioner in the light of some Supreme Court decision mentioned in such order.
In response of the show cause notice, on behalf of the respondents by filing the reply, it is contended that in compliance of aforesaid order of this Court, the matter of the petitioner was considered and decided on dated 8.8.2011 and on such consideration, the petitioner was not found fit for regularization in the service. Consequently, such representation was dismissed. A copy of such order is annexed as Annexure-R-1.
As the aforesaid order of this Court has been substantially complied with by the authorities of the respondents then, no proceedings is required against the respondents in the present matter. Consequently, this petition is dismissed by extending a liberty to the petitioner to file the appropriate proceedings before the appropriate forum, if he is aggrieved by the aforesaid decision of the authorities (Annexure-R-1).
Petition is dismissed with aforesaid observation and liberty.
(U. C. Maheshwari) Judge Pb