Punjab-Haryana High Court
The Malout Educational Society vs Rajiv Kumar Gupta on 6 March, 2024
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
2024:PHHC: 032484 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 240-A COCP No.1344 of 2022 (O&M) DATE OF DECISION : 6" MARCH, 2024 The Malout Educational Society, Malout .... Petitioner Versus Rajiv Kumar Gupta, IAS, Director Public Instructions (Colleges), Punjab .... Respondent CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT 3K OK OK Present: | Mr. Mansur Ali, Advocate for the petitioner. Mr. Vishnav Gandhi, DAG, Punjab. 3K OK OK RAJBIR SEHRAWAT, J. (Oral)
1. The present petition has been filed by the petitioner under Section 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against respondent for non-compliance of order dated 16.05.2022 (Annexure P-1) passed by this court in CWP-10760-2020.
2. In compliance of order dated 16.05.2022 (Annexure P-1) passed by this court in CWP-10760-2020, the counsel for the respondent- State has placed on record affidavit filed on behalf of respondent, which is taken on record. The Registry is directed to scan the same and make it part of the soft copy of the case.
3. The counsel for the respondent-State, after going through the aforesaid affidavit, has submitted that the order, qua which contempt was asserted, has since been complied with by passing speaking order. No further action is required in the matter. Accordingly, the present petition has been rendered as infructuous.
4. Dismissed as having been rendered infructuous.
integrity of this document/judgment COCP No.1344 of 2022 2024:PHHC: 032484 -2-
5. However, if any grievance of the petitioner is left unaddressed, the petitioner will be at liberty to avail any other remedy, but in accordance with law.
6. The pending applications, if any, are also disposed of accordingly.
6" MARCH, 2024 (RAJBIR SEHRAWAT) 'Taj' JUDGE Whether speaking/reasoned: Yes No Whether Reportable: Yes No RAJ KUMAR 2024.03.07 11:51 I attest to the accuracy and integrity of this document/judgment