SHABIR AHMED Vs. PAWAN KOTWAL

JUDGEMENT

(1.) This is a petition seeking initiation of contempt proceedings against the respondents for willful disobedience and non-compliance of judgment dated 11.10.2011 passed in SWP No. 2039/2011, operative portion whereof reads as under:

(2.) In response, the respondents have filed statement of facts. In para No.3 of the statement of facts, it is stated that the judgment passed by this Court on 11.10.2011 has been complied with and the petitioner has been engaged as CP worker to regulate the water supply of WSS Kulhand w.e.f 04.2013 on daily rated basis and is being at par with other CP workers in the Divison.

(3.) In view of the aforesaid statement taken by the respondents in the statement of facts, nothing survives in this contempt petition to be adjudicated upon. Accordingly, proceedings in this contempt petition are closed.