Mohar Singh vs State Of Himachal Pradesh And Others

Sandeep Sharma, J

By way of instant petition filed under Rules 16(I) to 16(VIII) of High Court Writ Rules and Orders, 1997 (as amended upto date), prayer has been

made for implementation of order dated 27.3.2018 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 1075 of 2018, titled

Mohar Singh vs. Himachal Road Transport Corporation and others, whereby learned Tribunal, on the basis of statement made by learned Counsel

appearing for the petitioner that the case of petitioner is covered by judgment dated 7.7.2014 passed by this Court in CWP No. 3050/2014, titled Nek

Ram vs. State of Himachal Pradesh and others, disposed of the Original Application with a direction to the respondents to consider the case of the

petitioner, subject to verification that he is similarly situate to the persons in the judgment supra, within three months from the date of production of a

certified copy of the order. Since the respondents have failed to implement the order of the Himachal Pradesh Administrative Tribunal, petitioner has

approached this Court in the instant proceedings, seeking implementation of the order passed by Himachal Pradesh Administrative Tribunal.

Ms. Shubh Mahajan, Advocate, while accepting notices on behalf of the respondents, stated that though she has reasons to believe that the order in

question stands implemented, but if not, same would be complied with, within a period of two weeks.

Consequently, in view of the fair stand taken by learned counsel for the respondents, this Court sees no reason to keep the present petition alive and

same is disposed of with a direction to the respondents to do the needful in terms of order (supra), within two weeks, failing which petitioner would be

at liberty to get the present petition revived, so that appropriate steps towards execution of the order in question are taken. Petition stands disposed of

in above terms.