Shri Parsai Ram vs Elementary Education
2021 Latest Caselaw 5015 HP

      IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                      ON THE 21st DAY OF OCTOBER, 2021




                                                             .
                                  BEFORE





                HON'BLE MR. JUSTICE AJAY MOHAN GOEL

          CIVIL ORIGINAL PETITON CONTEMPT No. 347 of 2021_





    Between:-

    DARA SINGH BHANDARI SON OF





    SHRI PARSAI RAM, R/O VILLAGE
    LOWER SERI, PO JOGINDERNAGAR,
    DISTRICT MANDI, HP.
                         r                          ..........PETITIONER

    (BY SH. VINOD CHAUHAN, ADVOCATE)

    AND

    DR. PANKAj LALIT, DIRECTOR OF


    ELEMENTARY EDUCATION, SHIMLA,
    HP.
                                                    ........RESPONDENT




    (BY M/S ADARSH SHARMA AND SANJEEV
    SOOD, ADDITIONAL ADVOCATE GENERALS





    WITH MR. KAMAL KANT CHANDEL, DEPUTY
    ADVOCATE GENERAL)
    ___________________________________________________________





                Whether approved for reporting:     No

                This petition coming on for orders this day, the Court

    passed the following:-

                                 ORDER

Mr. Adarsh Sharma, learned Additional Advocate

General, informs the Court that in terms of the judgment, non-

compliance of which has led to filing of the present contempt

petition, the appropriate authority has passed the orders on the

representation of the petitioner.

.

2. That being the case, this Court is of the considered

view that no willful disobedience of the Court order is there and

the contempt proceedings are accordingly ordered to be closed, but

with liberty to the petitioner to assail the order passed by the

appropriate authority, if so advised, by way of appropriate

proceedings. Notice discharged.

                                                       (Ajay Mohan Goel)
                           r                                  Judge
    October 21, 2021

         (narender