Budh Parkash And Anr vs Baldev Singh Sran
2024 Latest Caselaw 7213 P&H

Punjab-Haryana High Court

Budh Parkash And Anr vs Baldev Singh Sran on 4 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 046068

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
233-16
COCP No.833 of 2023
DATE OF DECISION : 4" APRIL, 2024

Budh Parkash & another
.... Petitioners
Versus
Baldev Singh Sran, Chairman-cum-Managing Director, PSPCL, Patiala
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

kK

Present: | Mr. Mohit Jaggi, Advocate for the petitioners.

Mr. Aman Pal, Addl. Advocate General Punjab
Mr. Japsehaj Singh, Advocate for respondent-PSPCL.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner(s) under Sections 11 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondent for disobedience of order dated 23.12.2022 passed by this court in LPA-624-2019.

2. In compliance of order dated 23.12.2022, the counsel for the respondent has placed on record affidavit on behalf of respondent, which is taken on record. The Registry is directed to scan the same and make it part of the soft copy of the case.

3. The counsel for the respondent, after going through the aforesaid affidavit, has submitted that the respondent-Corporation has issued appointment letters to those petitioners who fulfilled the criteria for regularization as provided under the policy and as ordered by this court. Whereas, the petitioners who were not eligible and entitled to regularization, they have been given opportunity of hearing; and

integrity of this document/judgment

RAJ KUMAR 2024.04.10 17:32

COCP No.833 of 2023 2024:PHHC: 046068

thereafter appropriate decision of rejection of their claim for regularization has been taken by way of passing the speaking orders.

4. In view of the above; the order qua which contempt was asserted, has since been complied with. No further action is required in

the matter. Accordingly, the present petition has been rendered as

infructuous.

5. Dismissed as having been rendered infructuous.

6. However, if any grievance any of the petitioner(s) is left

unaddressed, the petitioner(s) will be at liberty to avail any other remedy,

but in accordance with law.

4" April, 2024 (RAJBIR SEHRAWAT)

Whether speaking/reasoned- Yes No