Jagdish Chand vs State Of H.P. And Others

Ajay Mohan Goel, J

With the consent of learned Counsel for the parties, this petition is taken up for consideration today itself.

By way of this petition, the petitioner has prayed for execution of the order passed by erstwhile learned Himachal Pradesh Administrative Tribunal in O.A. (M) No.286 of 2017, titled as Jagdish Chand Versus The State of H.P. and others, dated 10.08.2017, which original application stood disposed of by the learned Tribunal in the following terms:­

"4. The applicant claims the benefit of judgment rendered by the Hon'ble High Court of Himachal Pradesh in CWP NO.6167 of 2012, Sh. Shukru Ram Versus State of H.P. and othrs, decidd on March 6, 2013, Annexure P­3. Learned Counsel for the applicant submits that the said judgment has become final and implemented also.

If that be so, the present original application is disposed of with a direction to the respondents to consider the case of the applicant also, in view of the principles laid down in the judgment cited hereinabove, within a period of two months from the date of production of a certified copy of this order as well as the judgment referred to above by the applicant, before the respondents/competent authority within a week".

Having heard learned Counsel for the parties, this execution petition is disposed of at this stage itself by directing that the order passed by learned Tribunal be implemented by the respondents in letter and spirit on or before 30.11.2020, if not already implemented. It is clarified that this Court has not expressed any view on the merit of the case. In case appropriate orders are not passed on or before 30.11.2020, then applicant shall be at liberty to revive this execution petition by filing appropriate application in this regard.

The execution petition stands disposed of in above terms, so also pending miscellaneous application(s), if any.