Himachal Pradesh Trained ... vs Pradesh And Another
2021 Latest Caselaw 5061 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                    ON THE 26TH DAY OF OCTOBER, 2021

                                      BEFORE

                 HON'BLE MR. JUSTICE SANDEEP SHARMA




                                                                   .

           CIVIL ORIGINAL PETITION CONTEMPT NO. 409 OF 2021


    Between:-





    HIMACHAL PRADESH TRAINED GRADUATE TEACHERS
    (ARTS) ASSOCIATION (AFFILIATED TO HIMACHAL PRADESH NGOS
    FEDERATION,
    THROUGH ITS MEMBER, EXECUTIVE COMMITTEE,





    SHRI GURBAX SINGH,
    S/O SHRI GURDASS RAM,
    VPO KUNERAN, TEHSIL GHANARI,
    DISTRICT UNA, H.P.
                                                 ... PETITIONER

    (BY MR. AJAY THAKUR, ADVOCATE)

    AND

    DR. AMARJEET K. SHARMA,
    DIRECTOR HIGHER EDUCATION,
    HIMACHAL PRADESH



                                                               .. RESPONDENT

    (BY MR. DESH RAJ THAKUR,




    ADDITIONAL ADVOCATE GENERAL
    WITH MR. NARINDER THAKUR





    AND MR. KAMAL KISHORE,
    DEPUTY ADVOCATES GENERAL)

    Whether approved for reporting:





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

                                   O R D E R

By way of instant petition filed under Ss. 11 & 12 of the Contempt

of Courts Act, 1971 read with Art. 215 of the Constitution of India, prayer

has been made initiation of contempt proceedings against the respondent

for willful disobedience of judgment dated 29.6.2021 passed by this Court

in CMPMO No. 129 of 2021, titled Himachal Pradesh Government

Trained Graduate Teachers (Arts) Association vs. State of Himachal

Pradesh and another, whereby respondent was directed to consider and

.

decide the representation (Annexure P-2 of the petition) within four

weeks. Since the respondent has failed to comply with the direction

contained in the judgment (supra), petitioner has approached this Court in

the instant proceedings, for initiation of contempt proceedings against the

respondent.

2. Mr. Desh Raj Thakur, learned Additional Advocate General,

while accepting notice on behalf of the respondent, states that though he

has reasons to believe that the judgment in question stands complied

with, but if not, same would be complied with, within a period of two

weeks.

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

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

present proceedings alive and same are disposed of with a direction to

the respondent to do the needful in terms of judgment (supra), within two

weeks, failing which petitioner would be at liberty to get the present

petition revived, so that appropriate action is taken against the contemnor.

Notice issued to the respondent is discharged.

(Sandeep Sharma) Judge October 26, 2021 (Vikrant)