Lal Singh vs Subhashish Panda And Others
2023 Latest Caselaw 1937 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                            COPC No. 355 of 2022
                                       Decided on: March 7, 2023
    _______________________________________________________________




                                                                                .
    Lal Singh                                     ...........Petitioner





                                   Versus
    Subhashish Panda and others                     ....Respondents
    _______________________________________________________________





    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1No.

    For the Petitioner                     :      Mr. Yogesh            Kumar           Chandel,
                                                  Advocate.

    For the Respondents

                                  General.

                                           :
                                  Mr. Rajan Kahol and Mr. B.C.
                                  Verma,    Additional    Advocates

    _______________________________________________________________

    Sandeep Sharma, Judge (oral):

By way of present petition filed under S. 12 of the Contempt

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

has been made on behalf the petitioner for initiating contempt

proceedings against the respondents for willful and deliberate

disobedience of directions contained in order dated 20.6.2022

passed by this Hon'ble Court in CWP No. 2167 of 2022 titled as Lal

Singh v. State of Himachal Pradesh and others, whereby

impugned order dated 5.9.2020 (Annexure P-6) was set aside and

respondents were directed to consider the case of the petitioner in

terms of judgments rendered by Hon'ble Supreme Court in Civil

Appeal No. 6309 of 2017 titled Sunder Singh v. The State of

Himachal Pradesh & others and Full Bench judgment of this Court

in CWP No. 2711 of 2017 titled Baldev v. State of H.P. and others,

Whether the reporters of the local papers may be allowed to see the judgment?

within eight weeks. Since no action whatsoever came to be taken

by the respondents, petitioner has approached this Court in the

.

instant proceedings, praying therein to initiate contempt

proceedings against the respondent.

2. Mr. Rajan Kahol, learned Additional Advocate General,

appearing for the respondents states that though he has every

reason to believe that the needful in terms of the order in question

must have been done by now, but if not, same would be done

within two weeks.

3. Having taken note of the fair stand adopted by learned

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

present proceedings alive and same are closed with a direction to

the respondents to do the needful, if not already done, in terms of

order in question, within a period of two weeks from today.

Needless to say, petitioner shall be at liberty to get the present

contempt petition revived, in case, respondents fail to comply with

the order in question, so that appropriate action is taken against

the erring officials. Notices issued to the respondents are

discharged.

Petition stands disposed of in the afore terms.

(Sandeep Sharma) Judge March 7, 2023 (vikrant)