KRISHAN LAL Vs. VINI MAHAJAN SECRETARY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These petitions emanate from the order passed by the High Court rejecting the contempt petition filed by the petitioner(s) in relation to non-compliance of the direction given in order dtd. 27/8/2014 passed by the High Court for the States of Punjab and Haryana at Chandigarh in CWP No. 1842 of 2005 (O&M) and connected cases.

(3.) The High Court in the impugned judgment has taken a view that it is not a case for initiating the contempt action, in as much as there is no intentional non-compliance by the Department of the observations made in the order dtd. 27/8/2014.