Phool Kumar vs Dr. Mahavir Singh, Principal Secretary ...
2024 Latest Caselaw 5981 P&H

Punjab-Haryana High Court

Phool Kumar vs Dr. Mahavir Singh, Principal Secretary ... on 15 March, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                Neutral Citation No:=2024:PHHC:038028




                                                          2024:PHHC:038028

203-5       IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                              COCP No.608 of 2023 (O&M)
                                              Date of Decision: 15.03.2024
PHOOL KUMAR
                                                                    .....Petitioner

                        Versus
DR. MAHAVIR SINGH AND ANOTHER
                                                               ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:    None for the petitioner.

            Mr. Amit Aggarwal, DAG, Haryana.


RAJBIR SEHRAWAT, J. (ORAL)

This is a contempt petition filed under Sections 11 and 12 of

the Contempt of Courts Act, 1971 for initiating contempt proceedings

against the respondents for disobedience of the order dated 01.12.2022

passed in CWP-24685-2014.

There is no representation on behalf of the petitioner.

Learned counsel for the respondents has filed status report by

way of affidavit of Dr. R.S. Dhillon, Director General Elementary

Education, Haryana Panchkula. The same is taken on record. Registry is

directed to scan the same and place it at appropriate place.

Learned counsel for the respondents has submitted that vide

order dated 21.08.2023, annexed with the aforesaid status report as

Annexure R-1, passed by Hon'ble the Supreme Court in SLP (Civil)

No.9301-2023, further proceedings in the contempt petition has been

stayed.

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Neutral Citation No:=2024:PHHC:038028

COCP No.608 of 2023 (O&M) --2-- 2024:PHHC:038028

Although, the order has not been complied with and there is no

stay of operation of the judgment passed by the Court so far, therefore, the

contempt qua the order passed by the Court continues. However, since

Hon'ble the Supreme Court has stayed the further proceedings in the

contempt petition, therefore, it would not be even appropriate to continue

with the present contempt petition any more. Hence, the present contempt

petition is dismissed.

However, the petitioner would be at liberty to get the petition

revived in case the above-said order dated 21.08.2023 is ever vacated or the

decision in the aforesaid SLP goes in his favour.

(RAJBIR SEHRAWAT) JUDGE 15.03.2024 sandeep

Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No

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