Baldev Raj vs State Of H.P.& Others

Sandeep Sharma, J

By way of instant Execution Petition filed under Rule 16 of the H.P. High Court Original Side Rules, prayer has been made on behalf of the

petitioner for issuance of directions to the respondents to implement/ execute the judgment dated 24.9.2020, passed by this Court in CWPOA No.6061

of 2020, titled as Baldev Raj versus The State of H.P & others.

Careful perusal of aforesaid judgment, alleged to have been violated, (Annexure E-1), reveals that this Court while setting aside the order dated

16.2.2019 passed by the Director Ayurveda, directed the Director Ayurveda to regularize the services of the petitioner w.e.f.14.11.1999, but since

needful has been not done till date, petitioner has approached this Court in the instant proceedings, praying therein to initiate contempt proceedings.

Mr. Sudhir Bhatnagar, learned Additional Advocate General representing the respondents while accepting notice on behalf of the respondents

states that though he has every reason to believe and presume that by now aforesaid judgment alleged to have been violated, must have been complied

with, but if not, same would be complied with within a period of four weeks from today.

Consequently, in view of the fair statement made by learned Additional Advocate General representing the respondents, this Court sees no reason

to keep the present petition alive and as such, same is accordingly disposed of with the direction to the respondents to do the needful in terms of

judgment dated 24.9.2020 passed by this Court in CWPOA No.6061 of 2020, positively within a period of four weeks, if not already done, failing

which, petitioner would be at liberty to get the present proceedings revived, so that appropriate action, in accordance with law, is taken towards

implementation of the judgment/ order, sought to be executed in the instant proceedings.