Dr. Ashok Kumar Yadav vs Vijayendra Kumar And Anr
2024 Latest Caselaw 7720 P&H

Punjab-Haryana High Court

Dr. Ashok Kumar Yadav vs Vijayendra Kumar And Anr on 10 April, 2024

MANINDER
2024.04.19 09:27

I attest to the accuracy and

authenticity of this
order/judgment.

2024: PHHC:049225

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.231-A COCP-2747-2022 in
CWP No.1608 of 2021 (O&M)
Date of Decision: 10.04.2024

Dr. Ashok Kumar Yadav .... Petitioner
Versus

Vijayendra Kumar and another ... Respondents
CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTIYA
Present: Mr. Dhiraj Chawla, Advocate for the petitioner.

Mr. Suneel Ranga, DAG, Haryana.

3k 2k 3k

TRIBHUVAN DAHIYA, J. (ORAL)

This contempt petition has been filed for willful and intentional disobedience of the order dated 25.01.2021, Annexure P-8, passed in CWP No.1608 of 2021,

2. Learned counsel for the respondents contends that the interim order, dated 25.01.2021, restraining initiation of departmental proceedings against the petitioner merely on the basis of second enquiry report, dated 03.09.2020, Annexure P-6, has not been violated in any manner. The memorandum of charges, dated 18.08.2022, Annexure P-12, was not issued on the basis of second enquiry report, dated 03.09.2020. Instead, charges relate to the petitioner's failure in forwarding the complaint of sexual harassment to appropriate authority, and further misconduct related thereto. Besides, the writ petition, CWP No.1608 of 2021, wherein the interim order dated 25.01.2021 was passed, has already been disposed of as infructuous.

2. Accepting the contention, rule against the respondents stands

discharged, and the petition is disposed of accordingly.

(TRIBHUVAN DAHTYA) JUDGE 10.04.2024

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