Punjab-Haryana High Court
Sudesh Kumar And Others vs Baldev Singh Sran on 4 April, 2024
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
2024:PHHC: 046077 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 363-2 COCP No.2795 of 2023 DATE OF DECISION : 4" APRIL, 2024 Sudesh Kumar & others .... Petitioners Versus Baldev Singh Sran, Chairman-cum-Managing Director, PSPCL, Patiala .... Respondent CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT kK Present: | Mr. Mohit Jaggi, Advocate for the petitioners. Mr. Aman Pal, Addl. Advocate General Punjab Mr. Japsehaj Singh, Advocate for respondent-PSPCL. 3K OK OK 2 RAJBIR SEHRAWAT, J. (Oral)
1. The present petition has been filed by the petitioner(s) under Sections 11 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondent for disobedience of order dated 24.03.2023 passed by this court in CWP-13191-2017.
2. In compliance of order dated 24.03.2023, the counsel for the respondent has placed on record affidavit on behalf of respondent, which is taken on record. The Registry is directed to scan the same and make it part of the soft copy of the case.
3. The counsel for the respondent, after going through the aforesaid affidavit, has submitted that the respondent-Corporation has issued appointment letters to those petitioners who fulfilled the criteria for regularization as provided under the policy and as ordered by this court. Whereas, the petitioners who were not eligible and entitled to regularization, they have been given opportunity of hearing; and integrity of this document/judgment RAJ KUMAR 2024.04.10 18:27 COCP No.2795 of 2023 2024:PHHC: 046077 -2- thereafter appropriate decision of rejection of their claim for regularization has been taken by way of passing the speaking orders.
4. In view of the above; the order qua which contempt was asserted, has since been complied with. No further action is required in the matter. Accordingly, the present petition has been rendered as infructuous.
5. Dismissed as having been rendered infructuous.
6. However, if any grievance any of the petitioner(s) is left unaddressed, the petitioner(s) will be at liberty to avail any other remedy, but in accordance with law.
4" April, 2024 (RAJBIR SEHRAWAT) Taj' JUDGE Whether speaking/reasoned- Yes No Whether Reportable: Yes No I attest to the accuracy and integrity of this document/judgment