Rajesh Sharma vs Som Nath Sachdeva And Anr
2024 Latest Caselaw 10823 P&H

Punjab-Haryana High Court

Rajesh Sharma vs Som Nath Sachdeva And Anr on 4 July, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

Say

COCP No. 1653 of 2022 2024 H HO-oeZe72 she

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
222-A
COCP No.1653 of 2022
DATE OF DECISION : 4" JULY, 2024
Rajesh Sharma
.... Petitioner
Versus
Som Nath Sachdeva & another
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

3 Ok Ok OK

Present: | Mr. Sube S. Kaushik, Advocate for the petitioner.

Mr. A. S. Virk, Advocate for the respondents.
3K OK OK

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Section 10 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondents for disobedience of order dated 13.03.2019 passed by this court in CWP-27468-2015.

2. In compliance of order dated 13.03.2019 the counsel for respondents has placed on record the short reply by way of affidavit along with certain documents, which are 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 has submitted that the order, qua which contempt was asserted, has since been complied with to the extent of reinstatement of the petitioner and payment of arrears of back-

wages. The relevant documents have been placed on record in this

RAJ KUMAR 2024.07.08 11:14

COCP No.1653 of 2022 2024 PHBE NB28T2 . eee

2S

regard. So far as the regularization under the policy, is concerned, the said aspect is pending before the Supreme Court. The said policy has already been struck down by the Division Bench of this Court. Although, the matter has gone to the Supreme Court, however, the Supreme Court has also ordered to maintain status guo regarding the persons already appointed. Therefore, no more persons can be regularized.

4. In view of the above, no further action is required in the matter at this stage. Accordingly, the present petition has been rendered as infructuous.

5. Dismissed as having been rendered infructuous.

6. However, the petitioner would be at liberty to file fresh petition in case the judgment of the Supreme Court, ultimately, goes in

favour of the petitioner.

4" JULY, 2024 (RAJBIR SEHRAWAT)

Whether speaking/reasoned: Yes No