Devi Singh vs State Of Himachal Pradesh And 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 2.11.2020, passed by this Court in CWP No.2110 of

2020, titled as Devi Singh versus State of Himachal Pradesh and others.

Careful perusal of aforesaid judgment, alleged to have been violated, (Annexure P-1), reveals that this Court while allowing the petition directed the

respondents to release the pension in favour of the petitioner from the due date alongwith consequential benefits, but since needful has been not done

till date, petitioner has approached this Court in the instant 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 two 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 2.11.2020, passed by this Court in CWP No.2110 of 2020, positively within a period of two 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.