MADAN GOPAL Vs. SRIKANT BALDI & ANOTHER

JUDGEMENT

(1.) The learned Additional Advocate General has filed a communication dated 12th September, 2011, addressed to the learned Advocate General, Himachal Pradesh, by the Director of Higher Education, Himachal Pradesh, text whereof is as under:

(2.) In view of the above, the present petition is disposed of as the judgment dated 26.07.2010, which is subject matter of the present proceedings, has already been implemented by the concerned department.

(3.) However, while parting I deem it necessary to observe that the petitioner has recklessly arrayed the Director of Higher Education by name as respondent/contemnor No. 2 to the present petition, when in fact, the matter relates to the Director, Elementary Education. Such act on the part of the petitioner is highly deprecable. However, I restrain myself from proceeding against the petitioner for this lapse, hoping that good sense would prevail on the litigants as also lawyers in such matters, who shall employ due care and caution in like matters in future.