Decided On: 23.09.2024 vs Shri Luddarmani & Another
2024 Latest Caselaw 14354 HP

Himachal Pradesh High Court

Decided On: 23.09.2024 vs Shri Luddarmani & Another on 23 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                       2024:HHC:8974

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     COPC No.530 of 2024 in
                                                     CWP No.8749 of 2022
                                                     Decided on: 23.09.2024




                                                                          .
    Court on its own Motion





                                                     ... Petitioner
                           Versus
    Shri Luddarmani & another





                                                     ... Contemnors/Respondents
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1





    ____________________________________________________                                         _
    For the petitioner      :     Court on its own motion.
    For the respondents             :        Mr. Pushpinder Jaswal, Additional
                                             Advocate General.

                                             Shri Luddarmani, District Attorney,

                                             Kinnaur, District Kinnaur, H.P. and
                                             Shri Aggarwal Singh, Treasury
                                             Officer, Rampur, District Shimla, H.P.,
                                             are present in person in the Court.


    Ajay Mohan Goel, Judge (Oral)

Shri Luddarmani, District Attorney, Kinnaur, District

Kinnaur, H.P. and Shri Aggarwal Singh, Treasury Officer, Rampur,

District Shimla, H.P., are present in person in the Court. They have

tendered their unconditional apology to the Court, which is taken on

record. They are also allowed to file replies to the petition in the

Court itself, which are taken on record. Shri Luddarmani, District

Attorney, Kinnaur has informed the Court that the petitioner (Meera

Devi) in CWP No.8749 of 2022 has not been dis-engaged and she is

still continuing, but her wages are being paid by the staff of the

office of District Attorney, Kinnaur as well as by the staff of the office

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

2024:HHC:8974

of B.P.E.O. from their own pockets. Shri Aggarwal Singh, Treasury

Officer, Rampur, submits that the system as was existing before the

.

objection was raised by his predecessor-in-interest with regard to

validity of engagement of the petitioner will be adhered to and the

petitioner shall be paid wages as were being paid before the month of

June, 2023.

2. Accordingly, these contempt proceedings are closed as

the Court finds that the contemnors-respondents are making sincere

endeavour to purge themselves of the contempt. Notice stands

discharged.

(Ajay Mohan Goel) Judge September 23, 2024 (Rishi)