PRATIBHA KAUSHIK Vs. R D DHIMAN AND ANOTHER

JUDGEMENT

(1.) It is stated that respondentShri R.D. Dhiman, Secretary (Education) to the Government of Himachal Pradesh, is not present in the Court for the reason that he has gone outside the State.

(2.) We wonder how he has gone outside the State without permission of the Court, i.e. without seeking exemption. We have noticed that the officers of the State are either at Delhi or are going abroad for tours/trainings and are not causing presence before the Court on the date fixed.

(3.) The Chief Secretary to the Government of Himachal Pradesh is directed to ensure that all those officers, who have been arrayed as partyrespondents in the contempt petitions or who have to remain present before the Court in the case(s) on the date(s) fixed, have to seek exemption/ permission from the Court before leaving for Delhi or outside the State. Any deviation shall be seriously viewed.