Chhotu Ram vs State Of H.P. And Others

Sandeep Sharma, J

By way of instant petition filed under Rule 16(I) to 16(III) of HP High Court Writ Rules and Orders, 1997 (as amended upto date) prayer has been

made for the execution of order dated 11.1.2019 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 218 of 2019 titled Chhotu

Ram vs. The State of H.P. and others, whereby learned Tribunal, having taken note of the statement made by learned Counsel appearing for the

petitioner that his case is squarely covered by judgment dated 10.5.2018 rendered by this Court in CWP No. 3111 of 2016, State of H.P. and Ors. vs.

Sh. Ashwani Kumar, disposed of the Original Application with a direction to the respondents to extend benefit of aforesaid judgment to the petitioner

within two months from the date of production of a certified copy of order, subject to his being similarly situate person. Since the respondents failed to

comply the aforesaid order passed by the erstwhile Himachal Pradesh Administrative Tribunal, petitioner has approached this Court in the instant

proceedings seeking execution of the order in question.

Mr. Sudhir Bhatnagar, learned Additional Advocate General, states that though he has every reason to believe that the order in question stands

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

Consequently, in view of the fair stand taken by learned Additional Advocate General, this Court sees no reason to keep the present petition alive

and same is disposed of with a direction to the respondents to do the needful in terms of order in question, within four weeks, failing which petitioner

would be at liberty to get the present petition revived, so that appropriate steps towards execution of the order in question are taken. Petition stands

disposed of in above terms.