SHAKEELA AKHTAR Vs. B.R. SHARMA

JUDGEMENT

(1.) In the instant contempt petition, the petitioner alleges violation of order dated 15.05.2015 passed by this Court in SWP No. 2715/2012; CMP No. 4373/2012, in terms whereof, this Court, while disposing of the writ petition, had directed the respondents to implement the order of the State Human Rights Commission within a period of eight weeks from the date of receipt of copy of the order.

(2.) Today, when the matter came up for consideration, Mr B.A. Dar, , the learned Senior Additional Advocate General, submits that during the pendency of the instant contempt petition, the respondents have changed their position on account of their retirement/transfer to some other office(s).

(3.) In view of the aforesaid statement made by the learned Senior Additional Advocate General, no useful purpose can be achieved by keeping the instant contempt petition pending and, therefore, the same is disposed of giving liberty to the petitioner to approach the present incumbents with a copy of the order of this Court, subject matter of the contempt petition, for seeking implementation of the same, of course, in case same has remained unimplemented so far. Further, in the event, the petitioner, after availing the aforesaid liberty, is still dissatisfied as regards the implementation of the directions of this Court, he shall be at liberty to file appropriate proceedings for implementation of the same in accordance with law.