Kanwar Singh Sharma vs Sh. R.K. Gautam And Another
2021 Latest Caselaw 3372 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                  COPC No. 269 of 2020




                                                                      .
                                                  Decided on: 02.08.2021.





      Kanwar Singh Sharma                                         ....Petitioner.

                   Versus





      Sh. R.K. Gautam and another                                 ...Respondents.
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1 No





      For the petitioner    :    Mr. Ramesh Sharma, Advocate.

      For the respondents         :       M/s Sumesh Raj, Adarsh Sharma
                                          and Sanjeev Sood, Additional
                                          Advocate Generals with Mr. J.S.
                   r                      Guleria, Deputy Advocate General

                                          for respondent No. 1.

                                  :       Mr. Manohar Lal Sharma, Advocate
                                          for respondent No. 2.
      Ajay Mohan Goel, Judge (Oral)

Mr. J.S. Guleria, learned Deputy Advocate General

informs the Court that now the judgment, subject matter of the

present contempt petition, stands complied with, in letter and

spirit and the services of the petitioner stood re-engaged w.e.f.

05.09.2020, on outsource basis, and status quo ante, as it existed

on the said date, stands restored.

2. This position has not been disputed my Mr. Ramesh

Sharma, learned Counsel for the petitioner, but he submits that as

1 Whether reporters of the local papers may be allowed to see the judgment?

per his instructions, part of the salary has not been released to the

petitioner.

.

3. Learned Deputy Advocate General submits that this, of

course, shall be taken care of by the authority concerned, but, in

case, the petitioner has any grievance in this regard, he can always

taken up the matter with the authorities concerned.

4. Having heard learned Counsel for the parties, as there

is no serious dispute with regard to compliance of the judgment

passed by this Court in letter and spirit, these contempt

proceedings are ordered to be closed. Notice discharged.

                                                      (Ajay Mohan Goel)

    August 02, 2021                                           Judge
         (narender)