Punjab-Haryana High Court
Shami Kumar vs Ajoy Kumar Sinha, Ias And Others on 1 December, 2025
COCP-1038-2025 (O & M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
206
COCP No.1038
1038 of 2025 (O & M)
Date of decision ::-01.12.2025
Shami Kumar
.....Petitioner
Versus
Ajoy Kumar Sinha, IAS, Chairman-cum cum-Managing Director Punjab
State Transmission Corporation Ltd., the Mall, Patiala and others
.....Respondents
CORAM: HON'BLE MS. JUSTICE NIDHI GUPTA
CORAM:-
Present:- None for the petitioner.
Mr. Abhishek Singla, Advocate for the respondent No.1.
Mr. Manmeet Singh Teji, AAG Punjab
for respondents No.2 and 3.
NIDHI GUPTA J. (Oral)
Present contempt petition has been filed alleging violation of order dated 27.3.2018 (Annexure P-1) P 1) passed by a co co-ordinate Bench of this Court in CWP-22845-2016 CWP 2016 titled as "Shami Kumar vs. Punjab State Power Corporation Ltd. and others", which was also disposed of in terms of judgment of even date passed by the same co co-ordinate Bench in CWP-
17100-2016 2016 in case titled as "Paramjit Singh vs. Punjab State Power Corporation orporation Ltd. and others" vide which the petition was disposed of in terms of the ratio of law laid down by this Court in CWP CWP-20139-2015 titled as "Chiman Singh vs. Punjab State Power Corporation and others", decided on 29.2.2016 and the respondents were directed to treat the petitioner(s) at par with the petitioner(s) in Chiman Singh's case and consider the claim of the petitioner(s) in the light of the said case and pass the consequential 1 of 3 ::: Downloaded on - 04-12-2025 22:47:06 ::: COCP-1038-2025 (O & M) 2 order within a period of three months from the date of receipt of a certified copy of this order.
On the last date of hearing i.e. 10.09.2025 there was no representation on behalf of petitioner. Today also there is no representation on behalf of petitioner. As such, the matter is being disposed of after perusing the case file and hearing learned counsel for the respondents.
Learned counsel for the respondent No.1 informs this Court that first and foremost the present contempt petition is barred by limitation as petitioner has approached this Court after seven years of passing of the Writ Court order dated 27.3.2018. It is submitted that accordingly in terms of Section 20 of the Contempt of Courts Act, the present contempt petition is not maintainable.
It is further submitted that in any event, the order dated 27.3.2018 3.2018 stands complied with as the respondents have passed a Speaking Order dated 27.6.2025 (Annexure R-2), R 2), which is annexed with the reply dated 03.7.2025/11.7.2025 filed on behalf of respondent No.1 by way of affidavit of Mr. Ajoy Kumar Sinha, IAS, Chair Chairman-cum-Managing Director, Punjab State Transmission Corporation Ltd., whereby the petitioner has already been promoted as Lineman. Learned counsel particular refers to the submissions made in para 6 of the said reply dated 03.7.2025/11.7.2025, which reads reads as follows ::-
"xxx xxx xxx
6. That the petitioner's claim was considered keeping in view the fact that the judgment rendered in present case was decided in terms of the law laid down in C.W.P. No.20139 of 2015, Chiman Singh Vs PSPCL and others, thereafterr it was found that the benefit of 23 years advance promotional increment is liable to be granted to the petitioner, however, it was found that 2 of 3 ::: Downloaded on - 04-12-2025 22:47:06 ::: COCP-1038-2025 (O & M) 3 keeping in view various instructions as well as the factum he stood promoted as Lineman and his fixation of revised sed pay would eventually lead to no financial benefits. Copies of the Office Order dated 25.06.2025 issued in pursuance to the directions Shami Kumar (P (P-
1) as well as speaking Order dated 27.06.2025 have been passed considering petitioner's case as well as the comparative pay fixation sheet passed in view of the directions issued by Hon'ble Court and the said speaking Orders are annexed are A Annexures R-1 to R-
3 respectively.
xxx xxx xxx"
Heard.
In view of the above noted facts and the submissions made by learned counsel for the respondents, the present contempt petition is disposed of.
of Rule stands discharged.
Pending application(s), if any, shall stands disposed of.
December 01,
01 2025 ( NIDHI GUPTA )
Vijay Asija JUDGE
Whether speaking/reasoned Yes / No Whether Reportable Yes / No 3 of 3 ::: Downloaded on - 04-12-2025 22:47:06 :::