CourtKutchehry.com
High CourtsSingle Bench

Pardeep Kumar vs State Of H.P. And Others

High Court Of Himachal Pradesh · Decided on 25 March 2021 · Citation: (2021) 03 SHI CK 0226

HON’BLE JUDGES
Ajay Mohan Goel, J
RESULT
Disposed Of
CASE NUMBER
Execution Petition No.478 Of 2020
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

6 paragraphs · 334 words

Ajay Mohan Goel, J

1.

By way of this execution petition, the petitioner has prayed for the execution of order passed by erstwhile learned Himachal Pradesh Administrative Tribunal in O.A. (D) No. 327 of 2018, titled as Pardeep Kumar vs. State of H.P. and others, dated 19.03.2019, which original application stood disposed of by the learned Tribunal in the following terms:-

"4. In view of the above, the present original application is disposed of with a direction to the respondents/competent authority to extend the benefit of the order referred to above, to the applicant herein, in case he is similarly situate and if the same has attained finality, within two months from today. The applicant shall produce a certified copy of this order as well as copy of the order referred to above before the respondents/competent authority within a week."

2.

Learned Additional Advocate General today informed the Court that in terms of the directions passed by learned Tribunal, the competent authority has passed the order, rejecting the prayer of the petitioner inter alia on the ground that the judgment, which was being relied upon by the petitioner for grant of reliefs, itself has yet not attained finality. Learned Additional Advocate General further submits that though a copy of said order passed by competent authority already stood endorsed to the petitioner, however, one more copy of the same has been handed over today to learned Counsel appearing for the petitioner in the Court itself.

3.

In my considered view, in view of the fact that competent authority has passed an order in compliance to the directions passed by learned Tribunal, this execution petition does not survives, and the same is accordingly disposed of, however, in case, the petitioner is still aggrieved by the order which has been passed by the competent authority, then, the petitioner shall be at liberty to agitate the same by way of appropriate proceedings.

The execution petition stands disposed of in above terms, so also pending miscellaneous application(s), if any.