Anchla Kumari vs Subhashish Panda & Ors on 12 June, 2023

[Cites 1, Cited by 2]

Himachal Pradesh High Court

Anchla Kumari vs Subhashish Panda & Ors on 12 June, 2023

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA COPC No.107 of 2023 Decided on: 12th June, 2023 .

_________________________________________________________________ Anchla Kumari ....Petitioner Versus Subhashish Panda & Ors ...Respondents _________________________________________________________________ Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge 1 Whether approved for reporting?

For the petitioner:

r to _________________________________________________________________ Mr. Rakesh Kumar Dogra, Advocate.

For the respondents: Ms. Seema Sharma, Deputy Advocate General.

__________________________________________________________________ Jyotsna Rewal Dua, Judge Learned Deputy Advocate General has placed on record instruction memo dated 09.06.2023, issued from the office of the Engineer-in-Chief, HPPWD, Shimla alongwith consideration order dated 02.06.2023 passed in the case of the petitioner, in compliance to the judgment dated 09.09.2022, rendered in CWP No.6048 of 2022 (Anchla Kumari Vs. State of H.P. and others). Operative part of the consideration order reads as under: -

Whether reporters of Local Papers may be allowed to see the judgment?

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"Since, the Hon'ble Court in its order dated 09.09.2022 and order dated 17.05.2023 has directed to implement the judgment in letter and spirit, therefore, in .

compliance to the directions dated 09.09.2022 passed by the Hon'ble High Court in CWP No.6048/2022 and also to purge out of contempt proceedings, the claim of the petitioner is hereby considered for the post of Peon (Class- IV) on daily waged basis, subject to the legal remedies available to the department. Further, the appointment to the petitioner on compassionate grounds for the post of Peon on daily waged basis will be issued in terms of seniority of approved cases & availability of vacancies under 5% quota meant for compassionate appointments in near future. This order shall not be treated as a precedent by any other person."

2. Learned counsel for the petitioner submits that the petitioner be permitted to assail the consideration order to the extent it is against her.

3. In view of the fact that the respondents have now passed the consideration order, these contempt proceedings are closed. Notices issued to the respondents are discharged.

However, liberty is reserved to the petitioner to seek appropriate remedy in accordance with law for redressal of her surviving grievances against the consideration order.

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The Pending miscellaneous application(s), if any, also stand disposed of.

                                               Jyotsna Rewal Dua





                                                     Judge
    June 12, 2023
       R.Atal





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