Aji Ram And Another vs State Of H.P. And Others

Ajay Mohan Goel, J

Notice. Mr. Sumesh Raj, learned Additional Advocate General accepts notice on behalf of the respondents.

With the consent of learned Counsel for the parties, this petition is taken up for consideration today itself.

By way of this petition, the petitioners have prayed for execution of the order passed by erstwhile learned Himachal Pradesh Administrative Tribunal in O.A. 5808 of 2018, titled as Ajit Ram and another v/s State of H.P. and others, dated 01.10.2018, which original application stood disposed of by the learned Tribunal in the following terms:-

"5. The learned vice Counsel appearing on behalf of the applicants submits at the very outset that the respective cases of the applicants are squarely covered under order dated 30.06.2016, Annexure A-1, passed by this Tribunal in OA No. 412 of 2016, Sh. Ashwani Kumar Vs. The State of Himachal Pradesh and others, as upheld vide judgment dated 10.05.2018, Annexure A-2, rendered by the Hon'ble High Court of Himachal Pradesh in CWP No. 3111 of 2016, State of HP and Ors. Vs. Sh. Ashwani Kumar.

The learned Deputy Advocate General states that subject to verification of records, if it is found that the applicants are similarly situate as the applicant/respondent in the aforesaid OA/Writ Petition, their cases shall be considered accordingly.

In view of the above, the original application is disposed of in terms of the aforementioned order/ judgment with a direction to the respondents/ competent authority that subject to the above verification and on finding the applicants to be similarly situate as above, benefit of the said order/ judgment, if the same have attained finality/ implemented, shall also be extended to them alongwith consequential benefits, if any, as per law, within three months from the date of production of certified copy of this order before the said authority by the applicants."

Having heard learned Counsel for the parties, this execution petition is disposed of at this stage itself by directing that the order passed by learned Tribunal be implemented by the respondents in letter and spirit by 30th of November, 2020, if not already implemented. It is clarified that this Court has not expressed any view on the merit of the case. In case appropriate orders are not passed by the said date, then, the petitioner shall be at liberty to revive this execution petition by filing appropriate application in this regard.