Rakesh Kumar Sharma vs Daljit Singh Mangat Chairman Cum Deputy ...
2023 Latest Caselaw 21580 P&H

Punjab-Haryana High Court

Rakesh Kumar Sharma vs Daljit Singh Mangat Chairman Cum Deputy ... on 11 December, 2023

2023:PHHC: 158368

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
117
COCP No.3519 of 2023
DATE OF DECISION : 11" DECEMBER, 2023

Rakesh Kumar Sharma
.... Petitioner
Versus

Daljit Singh Mangat, Chairman-cum-Deputy Commissioner, Advisory
Managing Committee, Mandir Shri Kali Devi Ji/Mandir Shri Rajeshwari
Ji, Patiala

.... Respondent
CORAM es: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
kEeEKSE
Present : Mr. Vishal Goel, Advocate for the petitioner.
ok oe oe
RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under

Section 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against respondent for not obeying the order dated 05.10.2023 (Annexure P-1) passed by this court in CWP No.5541 of 2023.

2. The counsel for the petitioner submits that the respondent has extended the tenure of the Administrative Officer in violation of the impugned order. The perusal of the impugned order shows that there was neither any direction nor any specific undertaking on behalf of the respondents therein. Therefore, this court does not find any ground to interfere in the matter by way of present contempt petition.

3. Accordingly, the present contempt petition is dismissed. However, the petitioner would be at liberty to avail any other alternate remedy,

but in accordance with law.

11 December, 2023 (RAJBIR SEHRAWAT) 'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

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