Sheela Devi vs Rs Dhillon
2024 Latest Caselaw 8143 P&H

Punjab-Haryana High Court

Sheela Devi vs Rs Dhillon on 18 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 052070

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
252
COCP No.2675 of 2023
DATE OF DECISION : 18" APRIL, 2024

Sheela Devi
.... Petitioner
Versus

R. S. Dhillon, IAS, Director Elementary Education School, 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 petitioner under

Sections 11 & 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for initiating contempt proceedings against the respondent for disobedience of order dated 14.12.2021 passed by this court in CWP-25303-2021.

2. In compliance of order dated 14.12.2021, the counsel for respondent has placed on record copy of order passed by the 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 respondent, after going through the aforesaid order, has submitted that the order, qua which contempt was asserted, has since been complied with by considering the case of the petitioner and consequently promoting him. No further action is required in the matter. Accordingly, the present petition has been rendered as infructuous.

integrity of this document/judgment

RAJ KUMAR 2024.04.20 11:03

COCP No.2675 of 2023 2024:PHHC: 052070

4. Dismissed as having been rendered infructuous.

5. However, if any grievance 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