Gian Chand vs State Of Himachal Pradesh And Another

Sandeep Sharma, J

By way of instant petition filed under Rule 16 (3) of HP High Court Writ Rules, 1997, prayer has been made for the execution of judgment dated 6.7.2020 passed by this Court in CWPOA No. 1600 of 2019, titled Gian Chand vs. State of Himachal Pradesh and another, whereby this Court disposed of the petition with a direction to the respondents to consider the case of the petitioner in light of order dated 7.5.2019 passed by erstwhile Himachal Pradesh Administrative Tribunal in Kulbir Singh vs. State of H.P. in OA No. 1117 of 2015, within a period of six weeks, if on verification, he is found to be a 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.

Mr. Sudhir Bhatnagar, learned Additional Advocate General, states that the matter has already been referred to the Government and judgment in question shall be fully complied with, within two 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 judgment in question, within two 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.