ASHWANI KUMAR SHARMA Vs. BALDEV THAKUR

JUDGEMENT

(1.) By way of instant petition, a prayer has been made to punish the respondents under Contempt of Courts, Act for having disobeyed and ignored order dtd. 23/3/2017, passed by erstwhile Himachal Pradesh State Administrative Tribunal in O.A (D) No. 21 of 2017.

(2.) The order dtd. 23/3/2017, passed by erstwhile H.P. State Administrative Tribunal in O.A.(D) No. 21 of 2017, reads as under:-

(3.) It is evident from the aforesaid order that the direction to respondent No.2 was only to look into the matter and in case, the applicant was found similarly situated as the petitioner in CWP No. 2498 of 2008 to take appropriate action without discriminating the applicant. Thus, the Tribunal without adjudicating upon the claim of the petitioner, on merits, had abdicated its obligation to 2nd respondent. It is clear that there was no positive direction by the Tribunal to the 2nd respondent to pass orders in a particular manner.