Kaushlya Devi vs State Of H.P. & Others

Sandeep Sharma, J

By way of instant Execution Petition filed under rule 16 of the H.P. High Court (Original Side) Rules, prayer has been made for execution of judgment/order passed by erstwhile H.P. Administrative Tribunal on 30th July, 2018, in O.A. No4369 of 2018, titled Smt. Kaushhlya Devi versus The State of H.P. and others, whereby respondents were directed to consider the case of the applicant, if he is found similarly situate, in terms of judgment dated 6th March, 2013, rendered by the Hon'ble High Court of Himachal Pradesh, in CWP No. 6167 of 2012, Sh. Sukru Ram Vs The State of H.P. & others, within a period of three months from the date of production of certified copy of the judgment/order.

Since no action came to be taken by the respondents towards implementation of the judgment/order, petitioner has approached this Court in the instant proceedings for implementation of the aforesaid judgment.

Learned Additional Advocate General states that though he has every reason to believe that by now judgment/order dated 30th July, 2018, must have been complied with but if not, same shall be complied with within four weeks.

In view of the fair stand taken by learned Additional Advocate General, this Court sees no reason to keep the present proceedings alive and same is disposed of with a direction to the respondents to do the needful in terms of judgment/order dated 30th July, 2018, within four weeks, if not already done. Needless to say, in case respondents fail to do the needful in terms of this judgment, petitioner shall be at liberty to get the present petition revived, so that appropriate action is taken against erring officials.

Pending miscellaneous application(s), if any, also stand disposed of.