Jagpal Singh vs Yunus Khan And Another

Sandeep Sharma, J

By way of instant contempt petition, prayer has been made on behalf of the petitioner for initiation of the contempt proceedings against respondents for having willfully and intentionally disobeyed the directions contained in judgment dated 20.11.2019 passed by this Court in CWP No. 2981 of 2019, titled Jagpal Vs. H.R.T.C, whereby, this Court having taken note of the statement made on behalf of the learned counsel representing the petitioner that his case is squarely covered by the judgment rendered by this Court in CWP No. 3050/2014, titled Nek Ram Vs. State of H.P. and others, decided on 17.7.2014, disposed of the petition with a direction to the respondents to extend the benefit of aforesaid judgment to the petitioner, if he is found to be similar situate, within a period of three months. Since no action came to be taken at the behest of the respondents toward implementation of aforesaid orders, petitioner has filed the instant petition for execution of order in question.

Ms. Shubh Mahajan, learned counsel while accepting the notice on behalf of respondents states that though she has every reason to believe and presume that judgment sought to be executed in the instant proceedings must have been complied with, but, if not, same would be complied with within a period of three weeks.

Consequently, in view of statement made by learned counsel for the respondents, this Court sees no reason to keep the present petition alive and same is disposed of with a direction to the respondents to comply with order in question within a period of three weeks, failing which petitioner would be at liberty to get the present petition revived, so that appropriate action is taken for implementation of judgment sought to be executed in the instant proceedings.

However, liberty reserved to the petitioner to file appropriate proceedings in appropriate Court of law qua the surviving grievances, if any.