Sandeep Sharma, J
1. By way of instant contempt petition, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the
respondents/contemnors for having willfully and intentionally disobeyed order dated 23.9.2016, passed by erstwhile Himachal Pradesh Administrative
Tribunal in OA No. 4866 of 2016, titled as Jia Lal Vs. State of H.P and another, whereby learned Tribunal while calling for the reply from the
respondents, directed them to release the due and admissible amount to the applicant. Perusal of Annexure C-2 annexed with the petition suggests that
after passing of aforesaid order, petitioner though filed representation to the Engineer-in-Chief, Irrigation & Pubic Health, US Club Shimla for
releasing his due and admissible amount, but since no action has been taken by the respondents, he approached this Court in the instant proceedings.
2. Mr. Sudhir Bhatnagar, learned Additional Advocate General while appearing on behalf of the respondents states that though he has reason to
believe and presumed that by now the aforesaid order, alleged to have been violated, must have been complied with, but if not, same would be
complied with within a period of three weeks.
3. Consequently, in view of aforesaid statement made by learned Additional Advocate General, this Court sees no reason to keep the present petition
alive and as such, same is accordingly disposed of with the direction to the respondents to do the needful in terms of order dated 23.9.2016 within a
period of three weeks, failing which petitioner would be at liberty to get the present proceedings revived, so that appropriate action, in accordance with
law, is taken against the erring official. Pending miscellaneous applications, if any, also stand disposed of.
