Decided On 28.6.202 vs Sh. Satish Garg
2021 Latest Caselaw 2968 HP

               IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                                          .
                                                   COPCT No.961 of 2020





                                                  Decided on 28.6.2021
     __________________________________________________________________
    Basant Kanta                                             Petitioner
                                    Versus





    Sh. Satish Garg                                        Respondent
     __________________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge





    Whether approved for reporting? 1

    For the petitioner                     :      Mr. Amar Dev Sharma, Advocate.
    For the respondent                     :      Mr.   Rajinder   Thakur,                     Central
                                                  Government Counsel.


                        (Through Video Conferencing)
    __________________________________________________________________
    Sandeep Sharma, Judge (oral):

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 willfully and

intentionally disobeyed the directions contained in judgment dated

9.5.2019, passed in OA No. 1836 of 2019, whereby the Erstwhile HP State

Administrative Tribunal, disposed of the application, directing the

respondents-competent authority to decide the comprehensive

representation, to be filed by the applicant within ten days, by

15.7.2019. Since no action, whatsoever, came to be taken at the

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

behest of the respondents, petitioner has approached this Court in the

.

instant proceedings.

2. Mr. Rajinder Thakur, learned CGC, while accepting the

notice on behalf of the respondent, 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 four weeks from

today.

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

learned CGC, this Court sees no reason to keep the present petition

alive and accordingly, same is closed. However, respondent-

contemnor is directed to do the needful in terms of judgment alleged

to have been violated within a period of four weeks, failing which he

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.

    28th June, 2021                             (Sandeep Sharma),
     manjit                                          Judge