Sunita Rana vs . Rajneesh
2022 Latest Caselaw 8898 HP

Sunita Rana vs. Rajneesh

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COPC (T) No.33 of 2022

31.10.2022 Present Mr. Pankaj Chauhan, Advocate vice counsel for the petitioners.

Mr. Narender Guleria, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondents-State.

While placing on record communication dated 28th

October 2022, issued under the Signature of Director Elementary

Education, Himachal Pradesh, learned Additional Advocate General

states that the matter is under active consideration of the Government.

Bare perusal of aforesaid communication, which is taken on record,

reveals that department having processed the case at various levels,

referred the same to the Government. Though, excuse rendered by the

Government in the aforesaid communication is not sufficient to accede

the request made by learned Additional Advocate General for an

adjournment because till the time judgment alleged to have been

violated is not stayed by Hon'ble Apex Court, respondents have no

option but to implement the same. However, by way of indulgence last

opportunity of four weeks is granted to the respondents to comply with

the judgment, failing which, respondents shall remain present in Court

to explain as why contempt proceedings be not initiated against them

for their having willfully and intentionally disobeyed the directions

contained in the judgment alleged to have been violated.

List on 30.11.2022.

(Sandeep Sharma) Judge 31st October, 2022 (shankar