Lalit Kumar vs State Of HP And Ors

Sandeep Sharma, J

By way of present execution petition filed under Clause 16(1) 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 18.8.2020, passed by this Court in CWP No. 495 of 2020, whereby this Court

while disposing of the writ petition directed the respondents to grant benefit of additional increment to the petitioner w.e.f. 21.7.2018, within a period of

six weeks with up-to-date statutory interest. Since no action, whatsoever, came to be taken at the behest of the respondents pursuant to aforesaid

direction issued by this Court, petitioner has approached this Court in the instant proceedings.

Learned Additional Advocate General states that though he has every reason to presume that by now, order/judgment alleged to have been not

implemented, must have been implemented in its totality, but if not, same would be definitely complied with within a period of eight 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 alleged to have been not implemented

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

implementation of the judgment is taken.