Ritu Raj vs State Of H.P. And Others And ...
2021 Latest Caselaw 4930 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                   ON THE 6TH DAY OF OCTOBER, 2021
                                 BEFORE




                                                             .

               HON'BLE MR. JUSTICE VIVEK SINGH THAKUR
    CIVIL ORIGINAL PETITION CONTEMPT (TRIBUNAL) No. 740 OF 2020





BETWEEN:-

    RITU RAJ                                                   ...PETITIONER

    (BY NONE.)

    AND

1. RAM KOMAL GAUTAM, PRESENTLY

   WORKING AS EXECUTIVE DIRECTOR
   HIMACHAL     PRADESH

                             STATE

   ELECTRICITY BOARD LTD., VIDHYUT
   BHAWAN, SHIMLA-171004.

2. SH. RAJESH CHANDLA, PRESENTLY


   WORKING AS EXECUTIVE ENGINEER,
   CITY    ELECTRICAL     DIVISION,
   HIMACHAL     PRADESH      STATE




   ELECTRICITY BOARD LTD., SHIMLA-
   171001.                                                  ...RESPONDENTS





    (BY MS.RUMA KAUSHIK, ADVOCATE.)

    Whether approved for reporting?





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

Vide order dated 1.11.2017, Himachal Pradesh State

Electricity Board was directed to consider the case of the petitioner in

terms of judgment passed in CWP No. 2735 of 2010, Rakesh Kumar Vs.

State of H.P. and others and connected matters with a direction to the

authority that subject to verification and on finding the applicant to be

similarly situated to the petitioners in CWP No. 2735 of 2010, benefits of

the said judgment, if the same has attained finality and implemented,

shall also be extended to the petitioner along with consequential

benefits. Competent authority was directed to consider the matter within

three months from the date of supply of certified copy of order.

.

2. Reply stands filed, wherein it is stated that case of the

petitioner was considered and rejected vide order dated 23.1.2020 after

taking into consideration the judgment passed in CWP No. 2735 of

2010. It is further submitted that though there is delay in compliance,

but for that replying respondents have tendered unconditional,

willful.

r to unqualified and sincere apology, as the delay was neither intentional nor

3. Accepting apology tendered and for passing order dated

23.1.2020, Contempt Petition is closed and disposed of with liberty to

the petitioner to avail appropriate remedy including filing of petition

against the order dated 23.1.2020 for redressal of his grievance, within

reasonable period.

                                                (Vivek Singh Thakur),
 th
6 October, 2021                                        Judge.





        (Keshav)