Dhruv Lata Negi vs State Of H.P. And Others

Sandeep Sharma, J

By way f instant execution petition, prayer has been made on behalf of the petitioner for execution and implementation of judgment dated 02.06.2025, passed by this Court in CWP No.9149 of 2025, w ereby this Court passed the following order:

“4. This writ petition is accordingly allowed. Respondents are directed to release the higher stage of pay of Rs.31,200/- to the petitioner w.e.f. her completing two years of regular service as JOA(IT) This to be done within four weeks from today. Pending miscellaneous application(s), if any, to also stand disposed of.”

Since no action, whatsoever, came to be taken at the behest of the respondents pursuant to aforesaid direction, petitioner has approached this Court in the instant proceedings.

Mr. Rajan Kahol, learned Additional Advocate General, while putting in appearance on behalf of the respondents, states that though he has every reason to presume and believe that by now, order/judgment sought to be executed, must have been complied with in its totality, but if not, same would be definitely complied with within a period of four weeks from today.

Consequently, in view of fair stand adopted by the learned Additional Advocate General, this C urt sees no reason to keep present petition alive and accordingly, same is disposed of with direction to the respondents to do the needful in terms of judgment sought to be executed, within a period of four weeks, failing which petitioner would be at liberty to get the present petition revived so that appropriate action in accordance with law is taken towards the implementation of the order/judgment.