Ranjan Sharma, J
1. Notice. Ms. Archna Dutt, learned Standing Counsel and Mr. Ravi Chauhan, learned Deputy Advocate General appear and waive service of notice
on behalf of respondent No.1 and respondent No.2, respectively.
2. This Court had passed the following order in University and another, on 07.08.2023, which read as under:-
“4. Learned counsel for the petitioner submitted that the issue raised in this petition is squarely covered by the judgment rendered by the
Hon’ble Single Bench of this Court in CWPOA No.208/2020 (Durga Ram Vs. Himachal Pradesh University & Anr. alongwith connected
matters), decided on 18.10.2022. Learned counsel for the petitioner further submitted that the petitioner would be content in case the
respondents/competent authority are directed to consider and decide the case of the petitioner in light of the law laid down in the aforesaid judgment,
in a time bound manner. Prayer is not opposed by learned counsel for the respondents.
5. In this view of the matter, the writ petition is disposed of by directing the respondents/competent authority to consider and decide the case of the
petitioner in light of the aforesaid judgment and in case, the petitioner is found to be similarly situated, then the benefit extended to the petitioner in the
aforesaid judgment, shall also be extended to the petitioner in the instant case also. The entire exercise be completed within six weeks from today. The
decision so arrived at shall also be communicated to the petitioner.â€
3. At the very outset, Ms. Archna Dutt, learned Standing Counsel, submits that in case the judgment dated 07.08.2023, (Annexure C-1), has not been
implemented and the consideration order has not been passed till day, therefore, the same shall be considered and appropriate orders shall be passed
within six weeks from today and the same shall be conveyed to the petitioner also.
4. In view of the statement so made, the present Contempt Petition is closed with a direction to the respondents to implement the judgment dated
07.08.2023 (Annexure C-1), within six weeks from today.
In case the judgment dated 07.08.2023 (Annexure C-1), is not implemented by passing the necessary consideration order, the petitioner is free to seek
revival of the instant Contempt petition.
