Saini Son Of Shri H.K. Chaand Saini vs Amitabh Awasthi
2021 Latest Caselaw 5525 HP

    IN   THE   HIGH    COURT   OF    HIMACHAL       PRADESH,            SHIMLA




                                                         .
                    ON THE 1st DAY OF DECEMBER, 2021





                              BEFORE
                HON'BLE MR. JUSTICE SANDEEP SHARMA





          CIVIL ORIGINAL PETITION CONTEMPT No. 461 of 2021

         Between:

         M/S NORTHERN INTERNATIONAL





         EDUCATIONAL AND RESEARCH CENTRE,
         VILLAGE AND POST OFFICE GHURKARI,
         TEHSIL AND DISTRICT KANGRA, HIMACHAL
         PRADESH THROUGH ITS AUTHORIZED
         SIGNATORY AND CHAIRMAN SHRI ANSHUL

         SAINI SON OF SHRI H.K. CHAAND SAINI,

         RESIDENT OF VILLAGE AND POST OFFICE
         GHURKARI, TEHSIL AND DISTRICT KANGRA,
         HIMACHAL PRADESH.
                                                             ....PETITIONER
         (BY MR. SUNIL MOHAN GOEL,


         ADVOCATE)

         AND




    1.   AMITABH AWASTHI,





         ADDITIONAL CHIEF SECRETARY (HEALTH)
         TO THE GOVERNMENT OF HIMACHAL
         PRADESH, SHIMLA





    2.   DR. ANITA MAHAJAN
         THR DIRECTOR OF MEDICAL EDUCAITON
         AND RESEARCH THROUGH ITS DIRECTOR,
         SDA COMPLEX, KASUMPTI, SHIMLA
         HIMACHAL PRADESH-171009.
                                                          ....RESPONDENTS




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          (BY MR. AJAY VAIDYA, SENIOR




                                                                       .
          ADDITIAONL ADVOCATE GENERAL)





    Whether approved for reporting?.





    This petition coming on for orders this day, the Court passed the following:

                                          ORDER

By way of present contempt petition, prayer has been made on

behalf of the petitioner for initiation of contempt proceedings against the

respondent for having their willfully and intentionally disobeyed the

directions contained in judgment dated 9.4.2021, rendered in CWP No.

2369 of 2021, whereby the Division Bench of this Court disposed of the

petition with direction to the competent authority to consider and decide

the application dated 18.6.2018 within a period of three months. Since

despite there being aforesaid direction, no steps, whatsoever, came to be

taken at the behest of the respondents for doing the needful, petitioner has

approached this Court in the instant proceedings.

2. Mr. Ajay Vaidya, learned Senior Additional Advocate General,

submits that though he has every reason to presume that by now,

judgment alleged to have been violated must have been complied with in its

totality, but if not, same would be positively complied with within a period

of three weeks from today.

3. Consequently, in view of the fair stand adopted by the learned

.

Senior Additional Advocate General, this Court sees no reason to keep the

present petition alive and accordingly, same is closed. However,

respondents-contemnors are directed to do the needful in terms of

judgment alleged to have been violated within a period of three weeks,

failing which they would aggravate the contempt and petitioner would be at

liberty to get the present petition revived so that appropriate action in

accordance with law is taken against the erring officials.

    1st December, 2021                              (Sandeep Sharma),
         (manjit)                                         Judge