Himachal Pradesh High Court
Date Of Decision: 09.12.2024 vs Rohan Chand Thakur & Anr on 9 December, 2024
Author: Sandeep Sharma
Bench: Sandeep Sharma
2024:HHC:13801 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA COPC No823 of 2024 Date of Decision: 09.12.2024 _______________________________________________________ Ramesh Kumar .......Petitioner Versus Rohan Chand Thakur & Anr. ... Respondents ______________________________________________________ Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioner: Mr. Ashok Thakur, Advocate. For the Respondents: Mr. Dheeraj K. Vashisht, Advocate. _______________________________________________________ Sandeep Sharma, Judge(oral):
By way of instant contempt petition, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondents for their having intentionally and deliberately disobeyed the mandate contained in judgment/order dated 23.05.2024 passed by Co-ordinate Bench of this Court in CWP No. 4473 of 2024, titled Ramesh Kumar vs. HRTC and another alongwith connected matters.
2. Careful perusal of aforesaid order/judgment, alleged to have been violated, reveals that Co-ordinate Bench of this Court, while disposing of the petition, directed the respondents to consider the case of the petitioner in light of order/judgment passed by erstwhile Himachal Pradesh Administrative Tribunal in O.A. No.2929 1 Whether the reporters of the local papers may be allowed to see the judgment? 2
2024:HHC:13801 of 2015, tilted Brij Lal and others versus State of Himachal Pradesh and others, and pass appropriate order in accordance with law within a period of three weeks from the date of receipt of copy of the order. Since, despite there being specific direction to do the needful, as taken note hereinabove, respondents failed to grant the benefit to the petitioner in terms of aforesaid judgment, petitioner has approached this Court in the instant proceedings.
3. Mr. Dheeraj K. Vashisht, learned counsel representing the respondents, states that though he has every reason to believe and presume that by now aforesaid judgment/ order alleged to have been violated, must have been complied with, but if not, same would be complied with within a period of two weeks from today.
4. Consequently, in view of the fair statement made by learned counsel representing the respondents, this Court sees no reason to keep the present proceedings alive and accordingly, same are closed with the direction to the respondents to do the needful in terms of judgment/order dated 23.05.2024, positively within a period of two weeks, if not already done, failing which, they would further aggravate the contempt. Petitioner is at liberty to get the present proceedings revived in case aforesaid judgment is not complied with, so that appropriate action, in accordance with law, is taken against 3 2024:HHC:13801 the erring officials. Notices issued to the respondents are hereby discharged accordingly.
(Sandeep Sharma), Judge December 09,2024 (shankar)