Punjab-Haryana High Court
Rakesh Kumar And Ors vs Virender Kumar Dahiya And Anr on 13 September, 2022
Author: B.S. Walia
Bench: B.S. Walia
258 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP-2709-2021(O&M)
Date of Decision :13.09.2022
Narender Singh and others ...Petitioners
versus
Sh. Virender Kumar Dahiya, IAS and another ....Respondents
Coram : Hon'ble Mr. Justice B.S. Walia
Present : Mr. R.K. Malik, Sr. Advocate with
Mr. Varun Veer Chauhan, Advocate for the petitioners.
Mr. Manish Dadwal, AAG, Haryana.
***
B.S. Walia, J. (Oral)
CM-11537-CII-2022
1. Prayer in the application is for deletion of name of respondent No.2.
2. For the reasons as are mentioned in the application, the same is allowed. Registry to make necessary correction in memo of parties. CM-11539-CII-2022
3. Prayer in the application is for impleadment of Shri Raj Narain Kaushik, IAS, Transport Commissioner, Haryana, as respondent No.2.
4. For the reasons as are mentioned in the application, the same is allowed. Amended memo of parties is taken on record. COCP-2709-2021
5. Prayer in the petition is for initiating proceedings against the 1 of 2 ::: Downloaded on - 15-09-2022 17:16:19 ::: COCP-2709-2021(O&M) [2] respondents for intentional and willful defiance of order, Annexure P-1, dated 10.02.2021, in CWP-17718-2020 and connected cases.
6. A perusal of order Annexure P/1 reveals that CWP-20053- 2020 along with connected cases was allowed and action of the authorities of the Transport Department, State of Haryana, in deputing, deploying or repatriating employees working in one wing to the other wing and vice- versa, was held to be unsustainable in law and on facts.
7. Learned Sr. Advocate assisted by Mr. Varun Veer Chuahan, Advocate, states that pursuant to the institution of the instant petition, the respondents have passed order dated 09.09.2022, complying with order Annexure P/1 and other connected cases, therefore, in the circumstances, the petitioners are not interested in pursuing the instant petition and may be permitted to withdraw the same. Order dated 09.09.2022, passed by the Director, State Transport Haryana, Chandigarh, is taken on record.
8. In view of the position noted above, as well as statement of learned counsel for the petitioners, the instant petition is disposed of as not calling for any action against the respondents under the Contempt of Courts Act, 1971.
9. Rule discharged.
(B.S. Walia)
Judge
13.09.2022
rajesh
Whether speaking/ reasoned : Yes/No
Whether reportable : Yes/No
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