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Judgment
Vivek Singh Thakur J
Reply(ies) on behalf of respondents No. 1 and 2 stand filed. It is informed on behalf of respondents that State of Himachal Pradesh has assailed the
order dated 17.6.2019 passed by erstwhile H.P. State Administrative Tribunal in OA No. 2306 of 2016 for violation whereof present petition has been
filed. It is further submitted that operation and implementation of aforesaid judgment dated 17.6.2019 has been stayed by the High Court vide order
dated 1.9.2020 passed in CMP No. 8390 of 2020 in CWP No. 3344 of 2020.
In view of above, at this stage, nothing survives to be adjudicated.
At this stage learned counsel for the petitioner submits that petitioner may be given liberty to approach the Court if occasion arise to do so. The
petitioner has every right to file petitions, including filing of fresh Contempt Petition, if occasion arisen to do so for redressal of its grievance and for
such purpose, in my considered opinion, no liberty is required.
With the aforesaid observations, petition is closed and disposed of.