AI Structured Summary
Not yet generated for this judgment
Judgment
Sandeep Sharma, J
CWP No.819 of 2020
Learned Additional Advocate General contends that post of Veterinary Pharmacist in Veterinary Dispensary, Panela, under Polyclinic Chamba has already been filed up pursuant to judgment dated 30.12.2019 passed in CWP No.2979 of 2019, titled as Sapna Kumari versus State of Himachal Pradesh.
Learned Additional Advocate General further states that since by way of instant petition petitioner has sought directions to the respondents to transfer him to Veterinary Dispensary Panela under Poly Clinic Chamba, where otherwise incumbent has been already posted by the respondent-Department in terms of order dated 30.12.2019 passed in CWP No.2979 of 2019, titled as Sapna Kumari versus State of H.P., present petition has been rendered infructuous on account of subsequent development and as such, same may be disposed of.
Accordingly, in view of the above, the present petition is disposed of as having rendered infructuous, however, liberty is reserved to the petitioner to file representation to the quarter concerned for his posting at Veterinary Dispensary Pajoh under Sub Division Veterinary Hospital, Chaned, District Chamba, H.P., which is likely to fall vacant by the end of this month. This Court hopes and trust that authority concerned having taken note of the circumstances of the petitioner, would decide his representation sympathetically.
COPC No.143 of 2020
While placing on record communication dated 7th October, 2020 issued under the signature of Director, Animal Husbandry Himachal Pradesh, learned Additional Advocate General contends that since order dated 27.02.2020 passed in CWP No.819 of 2020 were received in the office of respondent No.2 on 19.5.2020, by which time post at Veterinary Dispensary, Panela, District Chamba stood filled up in terms of judgment dated 30.12.2019 passed in CWP No.2979 of 2020, no contempt can be said to have been committed by the respondents.
Having taken note of the explanation rendered in the communication, which is taken on record, this Court does not find act of the respondents to be contemptuous and accordingly, proceedings initiated under the Contempt of Courts Act in the instant case are closed. Notices issued to the respondents are hereby discharged.