Punjab-Haryana High Court
Kirandeep Kaur vs Kumar Rahul And Another on 13 January, 2026
COCP-5261-2025 (O & M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
116
COCP No.5261
5261 of 2025 (O & M)
Date of decision ::-13.01.2026
Kirandeep Kaur
.....Petitioner
Versus
Kumar Rahul, Principal Secretary, Department of Health and
Family Welfare, Punjab Civil Secretariat, Chandigarh and
another
.....Respondents
CORAM: HON'BLE MS. JUSTICE NIDHI GUPTA
CORAM:-
Present:- Mrs.
rs. Sushma Chopra, Advocate
for the petitioner.
Mr. Manmeet Singh Teji, AAG Punjab.
NIDHI GUPTA J. (Oral)
Learned counsel for the petitioner submits that contempt proceedings be initiated against the respondent respondents for not complying the order dated 07.4.2025 (Annexure P-1)) passed by a co co-ordinate Bench of this Court in CWP-9934-2025 titled as ""Kirandeep Kaur vs. State of Punjab and another", whereby the petition was disposed of with a direction "to to the respondents to decide the legal notice dated 08.02.2025, Annexure P-4, P 4, within a period of 6 months, which this Court hass no reason to believe the authorities would not address in a just, fair and reasonable manner. Upon doing so, after notice and hearing offered to her and if found entitled, grant the benefit forthwith. Needless to say, if the orders are adverse to her int interest, 1 of 2 ::: Downloaded on - 16-01-2026 02:05:21 ::: COCP-5261-2025 (O & M) 2 the same shall contain reasons and the petitioner shall be free to seek legal redress thereupon."
thereupon.
Learned counsel for the respondent respondent-State submits that necessary compliance has been made while passing a Speaking Order dated 12.1.2026; thus, no cause cause survives in the present petition. Copy of the aforesaid Speaking order dated 12.1.2026 produced by the learned counsel for the respondent respondent-State is taken on record. Copy thereof is supplied to learned counsel for the petitioner. Registry to tag/paginate tag/paginate the same at appropriate place in the paper paper-
book.
Learned counsel for the petitioner submits that since the Writ Court order dated 07.4.2025 (Annexure P P-1) has been complied with while passing a Speaking Order dated 12.1.2026 by the respondent respondent-authority, , nothing survives in the present contempt petition and the same may be disposed of.
In view of the above noted facts and the submissions made by learned counsel for the petitioner, the present contempt petition is disposed of.
Rule stands discharged.
Pending application(s), if any, shall stands disposed of.
January 13,
1 2026 ( NIDHI GUPTA )
Vijay Asija JUDGE
Whether speaking/reasoned Yes / No Whether Reportable Yes / No 2 of 2 ::: Downloaded on - 16-01-2026 02:05:22 :::