Shiv Dev vs Sh. Amitabh Awasthi
2022 Latest Caselaw 8374 HP

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          IN   THE   HIGH COURT OF HIMACHAL            PRADESH, SHIMLA

                       ON THE 11th DAY OF OCTOBER 2022




                                                             .
                                   BEFORE





                     HON'BLE MR. JUSTICE SANDEEP SHARMA
               CIVIL ORIGINAL PETITION CONTEMPT No. 254 OF 2022





    Between:

    1.   SHIV DEV S/O SH. FETA, RESIDENT OF
         VILLAGE NANDLA, P.O. NANDLA, TEHSIL
         JANGLA, DISTRICT SHIMLA, H.P. AGED 52
         YEARS.

    2.   JOGINDER,     S/O


                            SH. AMAR  SAIN,
         RESIDENT OF VILLAGE JAKHNOTI, P.O.
         CHILALA, TEHSIL CHIRGAON, DISTRICT

         SHIMLA, H.P. AGED 49 YEARS.

    3.   ATIB S/O SH. ISHWAR SINGH, RESIDENT
         OF VILLAGE MAJHWARI, P.O. ROHAL,
         TEHSIL CHIRGAON, DISTRICT SHIMLA,
         H.P. AGED 43 YEARS.



    4.   BIHARI LAL S/O LATE SH. SARAN DASS,
         RESIDENT OF VILLAGE AND POST
         OFFICE RANOL, SUB TEHSIL JANGLA,




         DISTRICT SHIMLA, H.P. AGED 45 YEARS.





    5.   KANWAR SINGH S/O LATE SH. DARIA
         RAM, RESIDENT OF VILLAGE AND P.O.
         TELAR,   TEHSIL     CHOPAL DISTRICT
         SHIMLA, H.P. 40 YEARS.





                                                                     ....PETITIONER
    (BY MR. VIJAY KUMAR, ADVOCATE)

    AND
    1.   SH. AMITABH AWASTHI, SECRETARY
         (I&PH) TO THE GOVERNMENT OF H.P.

    2.   SH. SANJEEV KAUL, ENGINEER-IN-CHIEF,
         I&PH DEPARTMENT, SHIMLA, H.P.




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    3.    SH. SANJEEV SONI, SUPERINTENDING
          ENGINEER,    I&PH,    CIRCLE ROHRU,
          DISTRICT SHIMLA, H.P.




                                                                 .
    4.    SH.   PREM     PRAKASH       SHARMA,





          EXECUTIVE ENGINEER I&PH DIVISION
          ROHRU, DISTRICT SHIMLA, H.P.

    5.    SH.   JITENDER    GARG, EXECUTIVE





          ENGINEER, I&PH DIVISION CHOPAL,
          DISTRICT SHIMLA, H.P.

    6.    SH. VIJAY BRAGTA, DISTRICT PANCHAYAT
          OFFICER, SHIMLA, DISTRICT SHIMLA, H.P.





                                                                   ....RESPONDENTS
    (MR. SUDHIR BHATNAGAR AND MR.
    NARENDER GULERIA, ADDITIONAL
    ADVOCATE GENERALS WITH MR.
    SUNNY

             DHATWALIA,  ASSISTANT

    ADVOCATE GENERAL).
    Whether approved for reporting?


                 This petition coming on for orders this day, the Court passed the



    following:

                 ORDER

While placing on record copy of communication dated 4.10.2022,

issued under the signature of Superintending Engineer, Jal Shakti Vibhag

Circle Rohru, which is taken on record, learned Additional Advocate General

submits that necessary appointment orders of the petitioners, save and

except one petitioner Sh. Kanwar Singh, against the post of Pump Attendant

on contract basis stands issued and as such, nothing remains to be

adjudicated in the present petition.

2. Having perused the aforesaid communication, this Court finds

that judgment alleged to have been violated stands duly complied with as far

as appointment order of petitioner Kanwar Singh is concerned, learned

Advocate General states that necessary order with regard to appointment on

.

contract in terms of judgment alleged to have been violated, shall be

positively issued within a period of ten days.

3. In view of the above, nothing remains to be adjudicated in the

present proceedings and same are closed accordingly. Notices issued to the

respondents are hereby discharged accordingly.

    11th October,2022
          (shankar)
                          r           to                  (Sandeep Sharma),
                                                                Judge