Reshmu vs Rajiv Kumar
2023 Latest Caselaw 15862 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                                COPC No. 334 of 2023
                                          Decided on: October 10, 2023
    ________________________________________________________




                                                                                .
    Reshmu                                            ...........Petitioner





                                      Versus
    Rajiv Kumar                                         ....Respondent
    ________________________________________________________
    Coram: Hon'ble Mr. Justice Sandeep Sharma, Judge.





    Whether approved for reporting? 1No.

    For the Petitioner                     :      Mr. Rakesh Kumar Dogra, Advocate.

    For the Respondent                     :
                                  Mr. Anoop Rattan, Advocate General





                                  with Mr. Rajan Kahol, Mr. Vishal
                                  Panwar and      Mr. B.C. Verma,
                                  Additional Advocates General with
                                  Mr. Ravi Chauhan & Ms. Sunaina,
                                  Deputy Advocates General.

    ________________________________________________________
    Sandeep Sharma, Judge (oral):

By way of present petition filed under Ss. 11 and 12 of the

Contempt of Courts Act, 1971, prayer has been made on behalf of the

petitioner for initiation of contempt proceedings against the respondent,

for his having willfully disobeyed the mandate contained in order dated

26.5.2023 passed in CWP No. 3213 of 2023, titled Reshmu v. State of

H.P. & Ors. whereby the petition was disposed of with a direction to

the respondents to decide the representation of the petitioner on or

before 14.7.2023 by passing a speaking order. Since the

representation dated 18.7.2023, filed by the petitioner pursuant to order

dated 26.5.2023, has not been decided till date, petitioner has

approached this Court in the instant proceedings, for initiation of

contempt proceedings against the respondent.

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

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

appearing for the respondent, 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 four 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 disposed of with a direction to

the respondent to decide the representation of the petitioner dated

18.7.2023, if not already decided, within a period of four weeks from

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

petition revived, in case, respondent fails to comply with the order in

question, so that appropriate contempt proceedings are initiated

against the erring officials.

Petition stands disposed of in the afore terms.

(Sandeep Sharma)

Judge October 10, 2023 (vikrant)