INDERJEET SINGH,J. - (1.) This contempt petition has been filed by the petitioner for non-compliance of the order dated 23.03.2017 passed by this Court in S.B. Civil Writ Petition No.2937/2016.
(2.) while allowing the writ petition on 23.03.2017 following directions were passed by this Court, which is reads as under:- "Consequently, the present writ petition is allowed by issuing following directions:- (a) That the respondents shall constitute an Expert Board, consisting of Orthopedition, and expert in field of rehabilitation of physically challenged persons, an expert from the human resource department and another responsible officer from the organization to find, whether the petitioner who made to the merit list in spite of disability can be deployed by the respondent organization or not. (b) That the said Board after taking into consideration the entire matter, shall pass a reasoned, speaking order. (c) That since the respondents have withdrawn/cancelled the appointment letter, without any application of mind, in a mechanical manner, without affording any opportunity of hearing to the petitioner, compelling physically handicapped person to approach this Court, they are saddled with the cost of Rs.25,000/-. It is expected that in future, respondent organization shall act with compassion and humanitarian considerations towards physically disabled person."
(3.) The contemnors filed reply to the contempt petition and submitted that in compliance of the order passed by this Court cost of Rs.25,000/- was paid to the petitioner and Expert Board was also constituted for examining the petitioner and other similarly are situated persons. The Board gives its report which is placed on record as Annexure-9 and found the petitioner non suitable for appointment in question and pursuant to the report of the Medical Board, the respondents have issued the reasoned and speaking order dated 28.11.2017 Annexure-10 as directed by this Court.;