Brij Pal vs Trilok Chand Gupta And Others
2024 Latest Caselaw 16239 P&H

Punjab-Haryana High Court

Brij Pal vs Trilok Chand Gupta And Others on 4 September, 2024

                                          Neutral Citation No:=2024:PHHC:116376



COCP-3406-2019             1

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


(204)                                                       COCP-3406-2019
                                                  DATE OF DECISION: 04.09.2024

Brij Pal                                          ............Petitioner


VERSUS


Sh.Trilok Chand Gupta, IAS and others             ..............Respondents


CORAM        HON'BLE MR.JUSTICE HARKESH MANUJA

Present      None for the petitioner.

             Mr.Arun Beniwal, Sr.DAG, Haryana.
             ***

HARKESH MANUJA, J (ORAL)

1. By way of present petition filed under Sections 11 & 12 of the Contempt

of Courts Act, 1971 and Article 215 of the Constitution of India, prayer has been

made for initiation of contempt proceedings against the respondents for willful

disobedience of the order dated 11.05.2018 (Annexure P-1) passed by this Court in

CWP-4920-2018. Operative part of the order dated 11.05.2018 is extracted as under:-

"Learned counsel for the petitioner also places reliance upon the judgment dated 27.11.2017 (Annexure P-7) passed in CWP-18879- 2017 (O&M), wherein this Court has held that so long as, the Sports Gradation Certificate is genuine and the tournaments on the basis of which the same has been issued, have been held prior to the last date provided in the advertisement, a candidate cannot be denied consideration. It is stated that the said judgment has become final as no LPA has been filed against the same. Having accepted the said judgment, it does not behove the State Government to adopt a different parameter in the case of the petitioner.

In view of the above, the writ is allowed. It is ordered that the name of the petitioner be included in the list of successful candidates and he be considered for appointment."

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Neutral Citation No:=2024:PHHC:116376

2. In response, counsel representing the respondents submits that the order

qua which the contempt proceedings have been sought, stands complied with and the

petitioner has been made to join the department on 30.08.2024, thereby rendering the

present petition as infructuous.

3. In view of the above, no further orders are required to be passed.

4. Disposed of. Rule stands discharged.

04.09.2024                                                  (HARKESH MANUJA)
mamta                                                             JUDGE

              Whether speaking/reasoned     Yes/No
              Whether reportable            Yes/No




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