Harpal Singh vs Himachal Road Transport Corporation And Others

Sandeep Sharma, J

By way of instant petition filed under Rule 16(1) of High Court Original Side Rules, 1997, prayer has been made for implementation of order dated

31.8.2018 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 5052 of 2028 titled Harpal Singh vs. Himachal Road Transport

Corporation and others, whereby learned Tribunal, having noticed statement of the counsel for the petitioner that the case of the applicant is squarely

covered under judgment dated 17.7.2014 Annexure A-1, rendered by Hon'ble High Court of Himachal Pradesh in CWP No. 3050/2014, Nek Ram

Versus State of Himachal Pradesh and others, disposed of the Original Application with the direction to the respondents to extend the benefit of

judgment (supra) to the petitioner, if on verification, the petitioner is found to be similarly situate, within three months from the date of production of a

certified copy of the order. Since no order came to be passed in the matter after lapse of considerable period, petitioner has filed the instant petition

for execution of order dated 31.8.2018.

Mr. Vikas Rajput, Advocate, while accepting notices on behalf of the respondents, states that though he has reasons to believe that the order in

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

Consequently, in view of the fair stand taken by learned counsel for the respondents, 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 dated 31.8.2018 (supra), within three 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.

Respondents shall file a compliance affidavit before learned Additional Registrar (Judicial), within four weeks from today, regarding execution of

order in question.