TARSEEM LAL SHARMA Vs. MADHAV LAL

JUDGEMENT

(1.) This is a petition for initiating the contempt proceedings against the respondents for willfull disobeyance and non-compliance of the judgment dated 05.05.2006 passed in SWP No. 144/2006, the operation portion peruse as under:-

(2.) On being put on notice, respondents have entered appearance and have filed compliance report. Along with compliance report respondents have also placed on record copy of the Government order No.89-PDD of 2007 dated 09.04.2007 whereby the case of the petitioner in terms of the judgment of this Court has been considered and an appropriate order for fixing their seniority in the Department of PDD Civil Cadre has been passed.

(3.) In view of the compliance report submitted and the Government order (supra) placed on record, no case for initiating contempt proceedings against the respondents is made out. The judgment stands complied with, this contempt petition, is therefore, dismissed.