Balam Ram vs Sh. Rajneesh
2022 Latest Caselaw 5037 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

             ON THE 28th DAY OF JUNE, 2022

                       BEFORE
       HON'BLE MS. JUSTICE JYOTSNA REWAL DUA




                                                   .

    CIVIL ORIGINAL PETITION CONTEMPT No.153 of 2022

      Between:-





      BALAM RAM
      S/O LATE SH. TULLA RAM,
      R/O VILLAGE MANDRORI, P.O. WANGAL,
      TEHSIL SALOONI, DISTRICT CHAMBA, H.P.





                                       ......PETITIONER
      (BY MR. J.P. SHARMA, ADVOCATE)

      AND

    1. SH. RAJNEESH, SECRETARY FOREST,

       GOVT. OF HIMACHAL PRADESH, SHIMLA
    2. SH. AJAY SRIVASTAV,
       PRINCIPAL CHIEF CONSERVATOR OF
       FOREST, H.P. FOREST DEPARTMENT,



       TOLLAND, SHIMLA
    3. SMT. UPASANA PATIAL,
       CHIEF CONSERVATOR OF FOREST,




       CHAMBA, DISTT. CHAMBA, H.P.
    4. SH. SUSHIL KANWAR GULARIA,





       DIVISIONAL FOREST OFFICER,
       CHURAH FOREST DIVISION, SALOONI,
       DISTT. CHAMBA, H.P.





    5. SH. JAIN MOHEMMAD,
       OFFICER (B.O.) OF FOREST RANGE,
       BHALAI, DISTT. CHAMBA, H.P.
                                    ......RESPONDENTS
      (BY MR. ARVIND SHARMA, ADDITIONAL ADVOCATE
      GENERAL WITH MR. NARENDER SINGH THAKUR,
      MR. GAURAV SHARMA & MR. KAMAL KISHORE,
      DEPUTY ADVOCATES GENERAL AND MR. RAM LAL
      THAKUR, ASSISTANT ADVOCATE GENERAL)




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

                             ORDER

The respondents have filed the compliance

.

affidavit. Alongwith the compliance affidavit, copy of office

order dated 20.06.2022, issued in compliance to the

judgment dated 18.12.2021 passed in CWP No.7953 of

2021, has also been appended. In terms of this order, the

respondents have considered the case of the petitioner for

appointment on compassionate grounds and have rejected

the same.

Since the judgment in question now stands

complied with, therefore, no issue remains to be considered

in this contempt petition. The same is accordingly closed.

Notices issued to the respondents are discharged. Liberty,

however, is reserved to the petitioner to seek appropriate

remedy against the consideration order in accordance with

law, in case he feels aggrieved with the same.

Jyotsna Rewal Dua Judge June 28, 2022 Mukesh