BISHAMBER CHAND Vs. SITA RAM MARDI

JUDGEMENT

(1.) The erstwhile H.P. State Administrative Tribunal, vide order dated 22.11.2017, passed in O.A. No.5962 of 2017, had directed the concerned Department to consider the case of the petitioner in terms of judgment passed in CWP(T) No.8964 of 2008 and to extend the benefit of the said judgment to the petitioner after verification and finding that the petitioner is similar situated as the petitioners in the aforesaid civil writ petition.

(2.) Reply stands filed, wherein it is claimed that the matter has been considered and decided by the competent authority vide order dated 01.07.2019 (Annexure R-5), annexed with the reply. In compliance of the order passed by the erstwhile H.P. State Administrative Tribunal, the concerned authority has taken a decision on the claim of the petitioner and, rightly or wrongly, his case stands rejected. Therefore, as submitted by learned counsel for the petitioner, the petitioner intends to assail the said order.

(3.) In view of the above, present contempt petition is closed and disposed of, with liberty to the petitioner to file appropriate petition for redressal of his grievances before the appropriate Forum, including assailing the order dated 01.07.2019, whereby his claim has been rejected, in accordance with law. It is made clear that delay and laches shall not come in his way of petitioner as he was agitating his cause bonafide in present contempt petition.