SHANA DEVI Vs. ABHISHEK JAIN

JUDGEMENT

(1.) By way of present petition filed under S 12 of the Contempt of Courts Act, 1971, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondents, for their having willfully disobeyed the mandate contained in order dtd. 8/12/2022 passed by this court in CWPOA No. 4338 of 2019 titled Shana Devi v. State of Himachal Pradesh and others , whereby the petition was disposed of with a direction to the respondents to consider the issues raised by the petitioner in light of judgment rendered by this Court in CWP NO. 2755 of 2019, titled Sushma Devi v. State of Himachal Pradesh and others, decided on 13/6/2022, within a period of four weeks. Since no action whatsoever came to be taken by the respondents, petitioner has approached this Court in the instant proceedings, for execution of the order in question.

(2.) Mr. Rajan Kahol, learned Additional Advocate General for the respondents states that though he has every reason to believe that the needful in terms of the order in question must have been done by now, but if not, same would be done within two weeks.

(3.) Having taken note of the fair stand adopted by learned counsel for the respondents, this Court sees no reason to keep the present proceedings alive and same are disposed of with a direction to the respondents to do the needful, if not already done, in terms of order in question, within a period of two weeks from today. Needless to say, petitioners shall be at liberty to get the present petition revived, in case, respondents fail to comply with the order in question, so that appropriate contempt proceedings are initiated against the erring officials. Petition stands disposed of in the afore terms.