Unknown vs Downloaded On - 08/01/2021 ...
2021 Latest Caselaw 497 HP

.

CMP-T No. 2159 of 2020 in COPC-T No. 1140 of 2020

8.1.2021 Present: Mr. Sanjay Bhardwaj, Advocate, for the petitioner.

Mr. Inder Sharma, Advocate, for the respondent.

.

Through Video Conferencing

Mr. Inder Sharma, learned counsel for the respondent,

has placed on record copy of order dated 7.1.2021, passed by Dr.

Yashwant Singh Parmar University of Horticulture and Forestry, Nauni

(Solan), in purported compliance of order dated 1.7.2019, passed by

the Erstwhile HP State Administrative Tribunal in OA No. 1320 of 2018,

further upheld vide judgment dated 28.12.2020, passed by the

Division Bench of this Court in CWP No. 3562 of 2020, perusal whereof

clearly reveals that the respondent while withdrawing office No. UHF/

Regr. Rectt. 2-15/2018-39552-65 dated 6.1.2021 has passed fresh

order of appointment and posting of the petitioner against the post

of Laboratory Attendant in the pay scale of Rs.5910-20200+1900 GP in

the Deptt. of Silvicultre and Agro-Forestry, Nauni (Solan) under

scheme HPL-111-20 with all consequential benefits subject to the

outcome of the SLP intended to be filed in the Hon'ble Apex Court.

Copy of aforesaid order is taken on record.

Having perused aforesaid order, Mr. Sanjay Bhardwaj,

learned counsel for the petitioner, fairly states that order alleged to

have been violated stands duly complied with, but necessary

directions may be issued to the respondent-University to pay the

consequential benefits in a time bound manner.

Consequently in view of the aforesaid order dated

7.1.2021, passed by the respondent, there appears to be no reason

to keep the present contempt application alive and accordingly,

same is disposed of. Notices are discharged. Since petitioner has

been contesting the case at hand for the last more than six years

and judgment in his favour was passed in the year, 2019, this Court

hopes and trusts that respondent-University would release the

consequential benefits, expeditiously, preferably, within a period of

.

six weeks.

     8th January, 2021                          (Sandeep Sharma),
       manjit                                         Judge




                   r        to