Hazra Begam vs State Of HP And Ors

Sandeep Sharma, J

By way of present execution petition filed under Clause 16 of the HP High Court (Original Side) Rules, 1997, prayer has been made on behalf of

the petitioner for implementation and execution of order/judgment dated 7.8.2018, passed by the Erstwhile HP State Administrative Tribunal in OA

No. 4625 of 2018, whereby the Tribunal below having taken note of the statement made by the learned counsel for the petitioner that case of the

petitioner case is squarely covered by the judgment dated 6.3.2013, passed in CWP No. 6167 of 2012, titled Sukru Ram v. State of HP and Ors,

directed the respondents to consider the case of the applicant strictly in light of aforesaid judgment and grant similar benefit to her, if she is found

similarly situate within a period of three months from the date of production of certified copy of the order. Since no action, whatsoever, came to be

taken at the behest of the respondents pursuant to aforesaid direction issued by the Tribunal, petitioner has approached this Court in the instant

proceedings.

Mr. Arvind Sharma, learned Additional Advocate General states that though he has every reason to presume that by now, order/judgment alleged to

have been violated, must have been complied with in its totality, but if not, same would be positively complied with within a period of three weeks.

Consequently, in view of the fair stand adopted by the learned Additional Advocate General, this Court 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 in the instant

proceedings, within a period of three weeks, failing which petitioner would be at liberty to get the present petition revived so that appropriate action is

taken towards implementation of the judgment.