Hariom Bansal And Anr vs Jitender Kumar, Ias
2024 Latest Caselaw 8142 P&H

Punjab-Haryana High Court

Hariom Bansal And Anr vs Jitender Kumar, Ias on 18 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 052097

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
268
COCP No.128 of 2024
DATE OF DECISION : 18" APRIL, 2024

Hariom Bansal & another
.... Petitioners
Versus

Jitender Kumar, IAS, Director, Secondary Education Haryana, Sec-5,

Panchkula
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

ke ok ok
Present: | None for the petitioner.

Mr. Pawan Kumar Longia, DAG, Haryana.

3K OK OK
RAJBIR SEHRAWAT, J. (Oral)

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

Sections 10 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondent for disobedience of order dated 30.10.2023 passed by this court in CWP-20799-2023.

2. In compliance of order dated 30.10.2023, the counsel for respondent has already placed on record copy of affidavit on behalf of the respondent, which is taken on record.

3. The counsel for respondent, after going through the aforesaid affidavit, has submitted that the order, qua which contempt was asserted, has since been complied with by considering the grievance of the petitioners and consequently paying him 10% of Additional basic + DA allowance as per notification dated 13.04.2022/28.04.2022. No further action is required in the matter. Accordingly, the present petition has been rendered as infructuous.

4. Dismissed as having been rendered infructuous.

integrity of this document/judgment

RAJ KUMAR 2024.04.20 11:03

COCP No.128 of 2024 2024:PHHC: 052097

5. However, if any grievance of any of the petitioner is left unaddressed, he will be at liberty to avail any other alternate remedy, but

in accordance with law.

18" April, 2024 (RAJBIR SEHRAWAT)

Whether speaking/reasoned: Yes No