Sandeep vs Mohammed Shayin And Ors
2024 Latest Caselaw 7205 P&H

Punjab-Haryana High Court

Sandeep vs Mohammed Shayin And Ors on 4 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                Neutral Citation No:=2024:PHHC:046188




                                                          2024:PHHC:046188

300         IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                              COCP No.839 of 2024 (O&M)
                                              Date of Decision: 04.04.2024
SANDEEP
                                                                  .....Petitioner
                      Versus
MOHAMMED SHAYIN AND OTHERS
                                                             ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:    None for the petitioner.

            Mr. B.R. Mahajan, Senior Advocate with
            Ms. Nitika Goel, Advocate for the respondents.

RAJBIR SEHRAWAT, J. (ORAL)

1. This is a contempt petition filed under Sections 10, 11 and 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-22658-2018.

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

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

by learned counsel for the respondents 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 respondents 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.

1 of 2

Neutral Citation No:=2024:PHHC:046188

COCP No.839 of 2024 (O&M) --2-- 2024:PHHC:046188

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 petitioner is left un-redressed,

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

accordance with law.

(RAJBIR SEHRAWAT) JUDGE 04.04.2024 sandeep

Whether Speaking/Reasoned : Yes/No

Whether Reportable : Yes/No

2 of 2