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High CourtsSingle Bench(2020) 02 SHI CK 0011

Ram Chand & Others vs Kamlesh Kumar Pant

High Court Of Himachal Pradesh · Decided on 24 February 2020

HON’BLE JUDGES
Ajay Mohan Goel, J
RESULT
Disposed Of
CASE NUMBER
COPCT No. 29 Of 2020

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Judgment

6 paragraphs · 328 words

Ajay Mohan Goel, J

1.

Notice. Mr. Dinesh Thakur, Learned Additional Advocate General, accepts notice on behalf of respondent.

With the consent of the parties, petition is being disposed of, at this stage only.

2.

The limited grievance of the petitioner is with regard to the alleged willful disobedience on the part of respondent for not complying with the directions passed by learned erstwhile Himachal Pradesh Administrate Tribunal in O.A. No.6000 of 2018, titled as Ram Chand & others Versus the State of H.P. & others, vide order dated 28.09.2018, vide which an original application filed by present petitioner stood disposed of in the following terms:​ “In view of the above, the original application is disposed of in terms of the aforementioned judgment in CWP No.1535 of 2009, with a direction to the respondents/ competent authority that subject to the above verification and on finding the applications to be similarly situate as above, benefit of the said judgment, if the same has attained finality/implemented, shall also be extended to them alongwith consequential benefits, if any, as per law, within three months from the date of production of certified copy of this order before the said authority by the applicants”.

3.

Learned Additional Advocate General, submits that the directions so passed by the learned Tribunal, if not already complied with, shall positively be complied with on or before 31.03.2020. His statement is taken on record.

4.

Accordingly, present petition is disposed of, with directions to the concerned authority that the order passed by the learned Tribunal, be positively complied with by the respondent. In case needful is not by the said date, then the petitioner shall be at liberty to revive the present Contempt Petition by way of filing an application. It is further clarified that non compliance of the directions so passed by the Court today, shall be viewed as disobedience of the directions passed by the Court today. Pending miscellaneous applications, if any, also stand disposed of.