Punjab-Haryana High Court
Deepak Sood And Others vs Shri Roshan Lal Ias And Another on 21 July, 2009
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
In the High Court for the States of Punjab and Haryana at Chandigarh
...
COCP No. 72 of 2009
Date of decision: July 21,2009
Deepak Sood and others ..Petitioners.
Versus
Shri Roshan Lal IAS and another ..Respondents
Coram: Hon'ble Mr. Justice Rakesh Kumar Garg
Present: Mr. Aman Chaudhary, Advocate
for the petitioner
Mr. S.K.Hooda, Sr.DAG,Haryana
for respondent No.1
Mr. Neeraj Jain, Sr. Advocate
with Mr. Sandeep Chaturvedi, Advocate
and Mr. Umang Shankar, Advocate
for the respondent No.2
...
Rakesh Kumar Garg,J(Oral)
Reply on behalf of respondents has been filed today. Apart from the reply, learned counsel appearing on behalf of the respondents has also placed on record photo copies of memo. dated 20.7.2009 and has stated that in view of the aforesaid memo, the claim of the petitioner has been satisfied and nothing remains to be done by the respondents.
Learned counsel appearing on behalf of the petitioner states that the respondents have not updated their service books as per memo dated 20.7.2009 and they be further directed to update their service books so that the petitioners may get the consequential benefits.
Be that as it may, in view of the stand taken by the respondents that in compliance of the orders passed by this court, the respondents have passed the necessary orders. I am not inclined to proceed further in the contempt petition.
However, if the petitioners are left with any other grouse, they are at liberty to seek any other appropriate remedy in accordance with law.
Contempt petition stands disposed of .
Rule discharged.
July 21, 2009 (RAKESH KUMAR GARG)
nk JUDGE