Netar Singh vs State Of H.P. And Others

Sandeep Sharma, J

By way of instant petition filed under Rules 16(I) to 16(III) of HP High Court Writ Rules, 1997, prayer has been made for the execution of order dated 11.1.2019 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 217 of 2019 titled Netar Singh vs. The State of H.P. and others, whereby learned Tribunal, having taken note of the statement made by learned Counsel appearing for the petitioner that his case is squarely covered by judgment dated 10.5.2018 passed by this Court in CWP No. 3111 of 2016, State of H.P. and Ors. vs. Ashwani Kumar, disposed of the Original Application with a direction to the respondents to extend benefit of aforesaid judgment to the petitioner within two months from the date of production of a certified copy of order, subject to his being similarly situate person. Since no action, whatsoever, came to be taken by the respondents towards implementation of the aforesaid order, petitioner has approached this Court in the instant proceedings for execution/implementation of the same.

Mr. Sudhir Bhatnagar, learned Additional Advocate General, states that though he has every reason to believe that the order in question stands implemented, but if not, same would be complied with, within a period four six weeks.

Consequently, in view of the fair stand taken by learned Additional Advocate General, 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 in question, within four 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.