Madhu Mati vs HRTC And Ors

Sandeep Sharma, J

By way of present execution petition filed under Clause 16(1) of the HP High Court Original Side Rules, prayer has been made on behalf of the petitioner for implementation and execution of order/judgment dated 1.3.2018, passed by the Erstwhile HP State Administrative Tribunal in OA No. 556 of 2018, whereby the Tribunal below having taken note of the statement made by the learned counsel for the petitioner that case of the petitioner is squarely covered by the judgment dated 17.7.2014, passed in CWP No. 3050 of 2014, titled Nek Ram v. State of HP and Ors, directed the respondents to consider the case of the applicant strictly in light of aforesaid judgment and grant similar benefit to her, if she is found to be similarly situate 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. Vikas Rajput, learned counsel for the respondents states that though he has every reason to presume that by now, order/judgment alleged to have been violated, must have been complied with in 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 counsel for the respondents, 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 violated within a period of three weeks, failing which petitioner would be at liberty to get the present petition revived so that appropriate action in accordance with law is taken against the erring officials.