Himachal Pradesh High Court
Himachal Parivahan Mazdoor Sangh vs . State Of H.P. And Ors. on 25 April, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Himachal Parivahan Mazdoor Sangh Vs. State of H.P. and ors.
CWP No. 1074 of 2018 .
25.04.2022 Present: Mr. Rajnish Maniktala, Senior Advocate, with Mr. Naresh K. Verma, Advocate, for the petitioner.
Ms. Ritta Goswami, Additional Advocate General, for respondents No. 1 to 3.
Mr. Ajay Sharma, Senior Advocate, with Mr. Ajay Thakur, Advocate, for respondent No. 4.
Mr. Shivam Prashar, Advocate, vice Mr. Vinod Chauhan, Advocate, for respondents No. 5 & 6.
Respondent No. 7 already ex parte.
Mr. Shyam Singh Cauhan, Advocate, for respondent No. 8.
Despite specific order passed by this Court on 17 th December, 2021, directing the respondent/State to notify the Constitution of the Tribunal within one month and also provide the paraphernalia including building, necessary staff and other infrastructure, as per the available workload with the Tribunal within one month thereafter, the respondents have not complied with the aforesaid order. On the contrary, respondents justified the noncompliance by filing an affidavit, which was rejected by this Court on 25 th February, 2022 and the matter was referred to be listed on 29 th March, 2022, with the observation that noncompliance of the order passed by this Court shall be viewed seriously and appropriate order shall be passed. Though the matter was listed on 29 th March, 2022, the respondents informed that they have filed an SLP against the order passed by this Court on 17 th December, 2021. Therefore, sufficient time was granted to the respondents ::: Downloaded on - 25/04/2022 20:07:55 :::CIS : 2 :
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and the matter was ordered to be listed today, i.e., 25 th April, 2022.
Today, learned Additional Advocate General submitted that the SLP filed by the State has been dismissed by the Supreme Court on 11th April, 2022 and now again the respondents pray for time to comply with the order.
r We are constrained to direct that if the compliance is now not made positively by 25th May, 2022, the respondents concerned shall appear in person to explain as to why they shall not be proceeded against in contempt for willful disobedience of the order passed by this Court.
List on 25th May, 2022.
(Mohammad Rafiq) Chief Justice (Ajay Mohan Goel) Judge April 25, 2022 (bhupender/vinod) ::: Downloaded on - 25/04/2022 20:07:55 :::CIS