Punjab-Haryana High Court
Renu Bala vs Mohammed Shayin And Others on 4 April, 2024
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
Neutral Citation No:=2024:PHHC:046163
2024:PHHC:046163
294 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.655 of 2024 (O&M)
Date of Decision: 04.04.2024
RENU BALA
.....Petitioner
Versus
MOHAMMED SHAYIN AND OTHERS
........Respondents
CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present: None for the petitioner.
Mr. B.R. Mahajan, Senior Advocate with
Mr. Anil Chawla, Advocate for the respondents.
RAJBIR SEHRAWAT, J. (ORAL)
1. This is a contempt petition filed under Sections 10, 11 and 12 of the Contempt of Courts Act, for initiating contempt proceedings against the respondents for disobeying the judgment dated 07.08.2023 passed by this Court in CWP-9458-2019.
2. There is no representation on behalf of the petitioner.
3. Compliance report on behalf of the respondents has been filed by learned counsel for the respondents today in the Court. The same is taken on record. Registry is directed to scan the same and place it at appropriate place.
4. After going through the aforesaid compliance report, learned counsel for the respondents has submitted that the case of the petitioner has duly been considered in view of order passed by the Court and in the light of the policy under which the claim of the petitioner was required to be considered. However, the petitioner has not been found to be entitled to appointment as such. Hence, the claim of the petitioner has been rejected by passing a speaking order dated 29.03.2024.
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5. In view of the above, this Court does not find any reason to continue with the present petition. Hence, the same is dismissed.
6. However, the petitioner would be at liberty to avail any other alternate remedy, but in accordance with law, if she feels aggrieved of the order passed by the respondents.
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