Suresh vs Mohammad Shayin, Md, Haryana Power ...
2024 Latest Caselaw 7201 P&H

Punjab-Haryana High Court

Suresh vs Mohammad Shayin, Md, Haryana Power ... on 4 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                Neutral Citation No:=2024:PHHC:046570




                                                          2024:PHHC:046570

289-2       IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                                 COCP No.498 of 2024 (O&M)
                                                 Date of Decision: 04.04.2024
SURESH
                                                                   .....Petitioner
                                        Versus
MOHAMMED SHAYIN
                                                               ........Respondent

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:    None for the petitioner.

            Mr. B.R. Mahajan, Senior Advocate with
            Mr. Himmat Singh, Advocate for the respondent.

RAJBIR SEHRAWAT, J. (ORAL)

1. This is a contempt petition filed under Article 215 of the

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

for initiating contempt proceedings against the respondents for disobeying

the judgment dated 07.08.2023 passed by this Court in CWP-5001-2017.

2. There is no representation on behalf of the petitioner.

3. Compliance report on behalf of the respondent has been filed

by learned counsel for the respondent today in the Court. The same is taken

on record. Registry is directed to scan the same and place it at appropriate

place.

4. After going through the aforesaid compliance report, learned

counsel for the respondent has submitted that the claim of the petitioner has

since been accepted and his case for appointment has been recommended

and sent to State Government for necessary approval, and that the petitioner

shall be offered appointment after getting approval from the State

Government, subject to the petitioner furnishing requisite documents, which

have been demanded from him.

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Neutral Citation No:=2024:PHHC:046570

COCP No.498 of 2024 (O&M) --2-- 2024:PHHC:046570

5. In view of the above, this Court does not find any reason to

continue with the present petition any more. Hence, the same is dismissed.

6. However, if any grievance of the petitioners is left un-

redressed, he would be at liberty to raise the same in any alternate remedy,

but in accordance with law.

CM-2741-CII-2024

7. This is an application for substitution the name of the applicant

as petitioner in the contempt petition in place of his father Diwan Singh @

Deva Singh, who has already expired.

8. Since, the contempt petition is already filed on behalf of the

applicant Suresh and the main case itself is being dismissed today,

therefore, no order is required to be passed in the present application.

Hence, the same is dismissed.

(RAJBIR SEHRAWAT) JUDGE 04.04.2024 sandeep

Whether Speaking/Reasoned : Yes/No

Whether Reportable : Yes/No

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