SUSHMA RANI Vs. SUBHASHISH PANDA

JUDGEMENT

(1.) By way of instant contempt petition filed under Ss. 11 and 12 of the Contempt of Courts Act read with Art. 215 of the Constitution of India, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondent, for intentionally and willfully disobeying the direction contained in judgment dtd. 7/4/2022 passed by this Court in CWP No. 2135 of 2022, whereby petitioner was directed to make representation to the respondent invoking power of relaxation under Rule 18 of the Rules, 2019, by citing the reasons for her hardship and also the fact that the candidates of subsequent batches had been appointed and the petitioner was overlooked only for the reason that till the time, she did not attain the age of 45 years, sufficient number of posts of Staff Nurse were not advertised. Respondent was directed to decide the representation within a period of one month thereafter. Since the respondents failed to do the needful in terms of the judgment in question, petitioner has been compelled to approached this court in the instant proceedings, praying therein for initiation of contempt proceedings against the respondent.

(2.) Mr. Sudhir Bhatnagar, learned Additional Advocate General, while accepting notice on behalf of the respondent, states that though he has reasons to believe that the order in question stands complied with, but if not, same would be complied with, within a period of two weeks.

(3.) Consequently, in view of the fair stand taken by learned Additional Advocate General, this Court sees no reason to keep the present proceedings alive and same are disposed of with a direction to the respondent to do the needful in terms of order (supra), within two weeks, failing which petitioner would be at liberty to get the present petition revived, so that appropriate action is taken against the contemnor.