AVINASH CHAUHAN Vs. P.C. DHIMAN AND ORS.

JUDGEMENT

(1.) Complaint herein is that the respondents have failed to implement the judgment dated 9.12.2013, passed by a Division Bench of this Court in CWP No.7674 of 2013, in letter and spirit, despite having been directed to implement the same repeatedly. They allegedly have shown scant regard to the judgment passed by this Court and thereby undermined the majesty and dignity of this Court, hence rendered themselves liable for being punished for the contempt of this Court.

(2.) Shri Piar Singh, father of the petitioner, was working as PET in the Education Department of Himachal Pradesh. He died in harness in the year 2006.

(3.) The above decision came to be challenged by the petitioner in CWP No.7674/2013. A division Bench of this Court has allowed the writ petition after taking into consideration the given facts and circumstances and also the law applicable with the following observations: