Lekh Raj vs Himachal Raod Transport Corporation And Others

Ajay Mohan Goel, J

Notice. Mr. Vikas Rajput, learned Counsel accepts notice on behalf of the respondents.

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. 5280 of 2018, titled as Lekh Raj v/s HRTC and others, dated 31.08.2018, which original application stood disposed of by the learned Tribunal in the following terms:-

"4. The learned Counsel for the applicant submits at the very outset that the case of the applicant is squarely covered under judgment dated 17.07.2014, Annexure A-2 rendered by the Hon'ble High Court of Himachal Pradesh in CWP No. 3050/2014, Nek Ram Versus State of Himachal Pradesh and others.

The learned Standing Counsel states that subject to verification of records, if it is found that the applicant is similarly situate as the petitioner in the aforesaid CWP No. 3050/2014, his case shall be considered accordingly.

In view of the above, the original application is disposed of in terms of the aforementioned judgment in CWP No. 3050/2014, with a direction to the respondents/competent authority that subject to the above verification and on finding the applicant to be similarly situate as above, benefit of the said judgment, if the same has attained finality/ implemented, 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 applicant."

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 within a period of eight weeks from today, 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 within eight weeks, 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.