Jatinder Khara And Others vs A Venu Prasad , Ias And Ors
2022 Latest Caselaw 7980 P&H

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       In the High Court of Punjab and Haryana, at Chandigarh


                                                     C.O.C.P. No. 279 of 2020

                                                 Date of Decision: 28.07.2022


Jatinder Khara and Others
                                                               ... Petitioner(s)

                                        Versus

Sh. A.Venu Prasad, IAS and Others
                                                             ... Respondent(s)

CORAM: Hon'ble Mr. Justice Anil Kshetarpal.

Present:    None for the petitioner(s).

            Mr. Nikhil Chopra, Additional Advocate General,
            Punjab, for the respondents.

Anil Kshetarpal, J.

1. Complaining wilful violation of the directions of the Court in

Civil Writ Petition No. 5530 of 2017, decided on 15.07.2019, the petitioners

have invoked the jurisdiction of this Court under Article 215 of the

Constitution of India read with Section 12 of the Contempt of Courts Act,

1971. The operative part of the order dated 15.07.2019 reads as under:-

"In view of the above, without adverting to the merits of

the case, the present petition is disposed of with a direction to

the respondents to consider and decide the claim of the

petitioners in the light of the ratio of law laid down in

Jaswinder Singh Bedi's case (supra) within six weeks from the

receipt of the certified copy of the judgment. In case, on

consideration, the competent authority reaches to the

conclusion that the benefit claimed by the petitioners is

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admissible to them, in such eventuality, the consequential relief

be allowed to them, within a period of six weeks thereafter.

However, in case the competent authority feels that the relief

claimed by the petitioners is not admissible or made out, in that

case, a speaking order be passed in the matter, in accordance

with law".

2. Mr. Nikhil Chopra, Additional Advocate General, Punjab, has

placed on record a reply along with the order dated 12.04.2021, passed by

the Chief Engineer/Head Quarter & Dispute Resolution, Water Resources

Department, Punjab.

3. In view of the aforesaid facts, no further order is required to be

passed. Hence, the present petition is disposed of.

(Anil Kshetarpal) Judge July 28, 2022 "DK"

Whether speaking/reasoned :Yes/No Whether reportable : Yes/No

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