Ravi Kumar & Ors. vs Rakesh Kanwar & Ors.

Sandeep Sharma, J. ^(Oral)

By way of present contempt petition, prayer has been made by the petitioners for initiation of contempt proceedings against the respondents for their having willfully and intentionally disobeyed the directions contained in order/judgment dated 28.6.2025, passed by coordinate Bench of this Court in CWP No.10200 of 2024, titled as RAvi Kumar and Ors. v. State of Himachal Pradesh and Ors., whereby afore petition came to be disposed of with a direction to respondents/competent authority to consider and decide representations of the petitioners within six weeks. Since no action, whatsoever, came to be taken at the behest of the respondents pursuant to aforesaid direction, petitioners have approached this Court in the instant proceedings.

Mr. Ravi Chauhan, learned Deputy Advocate General states that though he has every reason to presume and believe that by now, order/judgment sought to be executed, must have been complied with in its totality, but if not, same would be definitely complied with within a period of three weeks from today.

Consequently, in view of the fair stand adopted by learned Deputy Advocate General, this Court sees no reason to keep present petition alive and accordingly, same is disposed of with direction to the respondents to do the needful in terms of judgment alleged to have been violated within a period of three weeks, failing which petitioners would be at liberty to get the present petition revived so that appropriate action in accordance with law is taken against the erring officials.