Madan Lal vs State Of HP And Ors

Sandeep Sharma, J

By way of present execution petition, prayer has been made on behalf of the petitioner for implementation and execution of order/judgment dated 27.3.2018, passed by the Erstwhile HP State Administrative Tribunal in OA(D) No. 29 of 2018, whereby the Tribunal below having taken note of the statement made by the learned counsel for the petitioner that his case is squarely covered by the judgment dated 8.3.2018, passed by the Hon'ble Apex Court in Civil Appeal No. 6309 of 2017, Sunder Singh v. State of Himachal Pradesh and Ors. a/w connected matters, directed the respondents to consider the case of the applicant strictly in light of aforesaid judgment within a period of three months from the date of production of certified copy of the order. Since no action, whatsoever, came to be taken at the behest of the respondents pursuant to aforesaid direction issued by the Tribunal, petitioner has approached this Court in the instant proceedings.

Mr. Sudhir Bhatnagar, 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 within its totality, but if not, same would be definitely complied with within a period of three 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 sought to be executed in the instant proceedings, within a period of three weeks, failing which petitioner would be at liberty to get the present petition revived so that appropriate action is taken towards implementation of the judgment.