SHRI MOHAN LAL Vs. SHRI VINEET CHAUDHARY

JUDGEMENT

(1.) This contempt petition is outcome of judgment, dated 5th Nov., 2014, made by the Writ Court in CWP No. 10625 of 2011, titled as Mohan Lal Vs. State of H.P. and others , whereby the writ petition filed by the petitioner came to be disposed of with a command to the respondents to take appropriate action in accordance with law laid down by this Court in the case titled as Gauri Dutt & ors. Vs. State of H.P., reported in Latest HLJ 2008 (HP) 366 .

(2.) The respondent has filed the reply along with the consideration order indicating therein how the petitioner is not entitled to the reliefs sought.

(3.) It is apt to reproduce the relevant portion of the consideration order, dated 21st April, 2016, herein: