Jindu Ram vs Manisha Nanda & Another

Ajay Mohan Goel, J

By way of this petition, petitioner has alleged willful disobedience of the orders passed by learned Tribunal in O.A.No.4326 of 2018, titled as Shri

Jindu Ram Versus The State of Himachal Pradesh and others, dated 27.07.2018, which original application stood disposed of by learned Tribunal in

the following terms:Â​

“ In view of the above, the original application is disposed of in terms of the aforementioned order in Civil Appeal No.6309 of 2017 and the

connected matters, with a direction to the respondents/competent authority that subject to the above verification and on finding the applicant to the

similarly situate as above, benefit of the said order shall also be extended to him alongwith consequential benefits, if any, as per law, within three

months from the date of production of certified copy of this order before the said authority by the applicantâ€​.

Having heard learned Counsel for the petitioner as well as learned Additional Advocate General, this petition is disposed of with the direction that in

case an order has not been passed in terms of the directions passed by learned Tribunal, then needful be positively done within a period of six weeks

from today. It is clarified that in case no order is passed within a period of six weeks from today, then petitioner shall be at liberty to revive this petition

by filing appropriate application. Notices stand discharged. Pending miscellaneous applications, if any, also disposed of.