Jai Dayal vs C.G. Rajini Kaanthan, Ias And Anr

Punjab-Haryana High Court

Jai Dayal vs C.G. Rajini Kaanthan, Ias And Anr on 1 July, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

COCP No.998 of 2024

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
241

COCP No.998 of 2024
DATE OF DECISION : 1* JULY, 2024

Jai Dayal
.... Petitioner
Versus

C. G. Rajini Kaanthan, IAS, Director General, Transport Deptt, Haryana
30, Bays Byilding, Sector-17, Chandigarh & another
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
OK Ok 3K
Present: Mr.R.S. Sangwan, Advocate for the petitioner.
Mr. Arun Beniwal, Sr. DAG, Haryana

3 Ok Ok OK

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Article 215 of the Constitution of India read with Sections 11 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondent for disobedience of order dated 29.08.2023 passed by this court in CWP-4576-2021.

2. The counsel for the respondents-State has submitted that the case of the petitioner was disposed of in terms of judgment passed by this court in CWP-22972-2011 titled as Santosh Devi Vs. State of Haryana & others, decided on 28.08.2023. He has further submitted that the order passed by this court in that writ petition, has since been stayed by the Division Bench of this court in LPA filed in that case. In the case of the present petitioner also LPA has been filed, which is listed for today.

RAJ KUMAR 2024.07.03 14:29 mae ees COCP No.998 of 2024 2024:-PHHO-081458 Sas

3. In view of the above, this court does not find it appropriate to proceed further in the matter. Hence the present petition is dismissed.

4. However, the petitioner would be at liberty to institute the contempt proceedings once again if the order of the Division Bench of this court goes in his favour.

1* JULY, 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