SATYANAND Vs. D.P. BENGALIA

JUDGEMENT

(1.) This Contempt Petition has been filed by the petitioner, feeling aggrieved by the fact of purported non ­ compliance of the directions, which stood issued by the learned erstwhile State Administrative Tribunal in O.A. No.3786 of 2015, dated 31.03.2016, titled as Satyanand Versus The State of H.P. and another. Whether reporters of the local papers may be allowed to see the judgment?

(2.) The Original Application stood disposed of by the learned Tribunal in the following terms: ­ "Consequently, office order Annexure P ­1, dated 20.8.2015, is quashed and set aside and the respondents are directed to consider the case of the applicant for conferment of work charge status on completion of 8 years service with all consequential benefits".

(3.) A perusal of the reply filed by the respondent demonstrates that the case of the petitioner was re ­considered by the Competent Authority and order stood passed by it on 10.06.2016 itself in terms of the directions which stood issued by the learned Tribunal.