Sandeep Sharma, J
1. By way of present petition filed under S.17 of the Administrative Tribunals Act, prayer has been made on behalf of the petitioner to initiate
contempt proceedings against the respondent for willful and deliberate disobedience of order dated 4.5.2018 passed by erstwhile Himachal Pradesh
Administrative Tribunal in OA No. 2392 of 2018 titled Subhash Chand vs. Himachal Road Transport Corporation and another, whereby learned
Tribunal below having taken note of the statement made by learned Counsel appearing for the petitioner that the case of petitioner is squarely covered
by judgment dated 17.7.2014, rendered by this Court in CWP No. 3050/2014, Nek Ram vs. State of Himachal Pradesh and others, disposed of the
Original Application with a direction to the respondents to extend benefit of aforesaid judgment to the petitioner, if on verification he is found to be
similarly situate person, within three months from the date of production of a certified copy of the order. Since no action, whatsoever, came to be
taken by the respondent in pursuance to order passed by erstwhile Tribunal, petitioner has approached this Court in the instant proceedings, praying
therein to take appropriate action against the respondent, in accordance with law.
2. Ms. Shubh Mahajan, learned Counsel appearing for the respondent states that vide cheques dated 6.8.2020, amounting to Rs.6,47,082/- and
Rs.1,21,010/-, payment on account of leave encashment and on account of interest on delayed payment stands made to the petitioner. Learned
Counsel appearing for the petitioner, while fairly acknowledging the factum with regard to receipt of aforesaid cheques, states that some amount still
remains to be paid on account of interest on delayed payment of pension/communication of pension.
3. Having taken note of the aforesaid, this Court sees no justification for keeping the present proceedings alive and same are accordingly disposed of.
Notice issued to the respondent is discharged. Liberty is reserved to the petitioner to initiate appropriate proceedings before appropriate court of law,
qua his surviving grievances, if any.
