Geeta Ram vs State Of H.P. And Others

Sandeep Sharma, J

By way of instant petition filed under Rule 16 of HP High Court (Original Side) Rules, 1997, prayer has been made for the execution of order dated 3.7.2018 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 3751 of 2018, titled Geeta 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 order dated 30.6.2016 passed by Himachal Pradesh Administrative Tribunal in OA No. 412 of 2016 titled Ashwani Kumar vs. The State of Himachal Pradesh and others and judgment dated 10.5.2018 passed by this Hon'ble Court in CWP No. 3111 of 2016, titled State of HP and ors. vs. Ashwani Kumar, disposed of the Original Application with a direction to the respondents to extend benefit of aforesaid judgment/order to the petitioner within three months from the date of production of a certified copy of order, subject to his being similarly situate person. Since no action came to be taken in the matter after lapse of considerable period, petitioner has filed the instant petition for execution of order in question.

Learned Additional Advocate General fairly 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 six 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 six 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.