Ajit Singh vs Himachal Road Transport Corporation And Others

Sandeep Sharma, J

By way of instant Execution Petition filed under rule 16(1) of the H.P. High Court Original Rules, 1997, prayer has been made for execution of judgment/order passed by erstwhile H.P. Administrative Tribunal on 27th February, 2019, in O.A. No. 229 of 2019, titled Ajit Singh versus Himachal Pradesh Road Transport Corporation and others, whereby respondents were directed to consider the case of the applicant, if he is found similarly situate, in terms of judgment dated 17.7.2014, rendered by the Hon'ble High Court of Himachal Pradesh, in CWP No. 3050 of 2014, Nek Ram versus State of Himachal Pradesh and others, within a period of three months from the date of production of certified copy of the order.

Since no action came to be taken by the respondents towards implementation of the judgment/order, petitioner has approached this Court in the instant proceedings for implementation of the aforesaid judgment.

Learned counsel representing the respondents states that though she has every reason to believe that by now judgment/order dated 27th February, 2019, must have been complied with but if not, same shall be complied with within four weeks.

In view of the fair stand taken by learned counsel for the respondents, this Court sees no reason to keep the present proceedings alive and same is disposed of with a direction to the respondents to do the needful in terms of judgment/order dated 27th February, 2019, within four weeks, if not already done. Needless to say, in case respondents fail to do the needful in terms of this judgment, petitioner shall be at liberty to get the present petition revived, so that appropriate action is taken against erring officials.

Pending miscellaneous application(s), if any, also stand disposed of.