Driver From Hrtc) vs Hrtc & Another on 25 February, 2022

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Himachal Pradesh High Court

Driver From Hrtc) vs Hrtc & Another on 25 February, 2022

Bench: Vivek Singh Thakur

                                      1




    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 25th DAY OF FEBRUARY, 2022




                                                            .

                                BEFORE

           HON'BLE MR. JUSTICE VIVEK SINGH THAKUR





      CIVIL ORIGINAL PETITION CONTEMPT NO.106 OF 2021
    Between:-
    RAMESH KUMAR
    SON OF SHREE RAM,





    RESIDENT OF VILLAGE NAGHYAR,
    PARGANA BACHHERETU,
    TEHSIL GHUMARWIN,
    DISTRICT BILASPUR, H.P. (RETIRED AS

    DRIVER FROM HRTC)                                 ...PETITIONER

    (BY SH.ASHIR KAITH, ADVOCATE, VICE
    SH.HAMENDER      SINGH   CHANDEL,
    ADVOCATE)


       AND

    RAJEEV SHARMA
    SECRETARY   EDUCATION TO   THE




    GOVERNMENT OF HIMACHAL PRADESH
    AT SHIMLA.                                  ...RESPONDENT





    (BY SH.SANJEEV KUMAR MOTTA, ADVOCATE,
    VICE SH.VIKAS RAJPUT, ADVOCATE)





    Whether approved for reporting?


                This contempt petition coming on for admission this

    day, the Court passed the following:

                                 ORDER

Mr.Sanjeev Kumar Motta, learned counsel, appearing under instructions of original counsel Mr.Vikas Rajput, Advocate, submits that order dated 26.11.2021, passed by Division Bench ::: Downloaded on - 26/02/2022 20:11:16 :::CIS 2 of this Court in CWP No.3272 of 2019, titled as Ramesh Kumar vs. HRTC & another, stands complied with completely. He has further submitted that though there is delay in compliance, .

however, the same is neither intentional nor willful but for poor financial condition of the Corporation and for that he has been instructed to tender unconditional, unqualified and sincere apology on behalf of the respondent.

2. Learned counsel appearing for the petitioner submits that reserving right of the petitioner to file fresh or revive the same in case it is found that order has not been complied with completely, matter can be disposed of.

3. Accepting apology and considering claim that order has been complied with and taking into consideration submissions made on behalf of the petitioner, matter is closed and disposed of with liberty to the petitioner to revive the petition or file afresh in case occasion arises to do so.

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

(Vivek Singh Thakur), Judge.

February 25, 2022 (Purohit) ::: Downloaded on - 26/02/2022 20:11:16 :::CIS

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Himachal Pradesh High Court