Parkash Chand vs State Of H.P. & Others

Ajay Mohan Goel, J

The petitioner prays for execution of the order passed by learned Tribunal, in O.A. (D) No.403 of 2018, titled as Prakash Chand Versus State of H.P. and others, dated 21.11.2018, which stood disposed of by learned Tribunal in the following terms:­

" the present original application is disposed of with a direction to respondents/ competent authority to consider laid down in the judgment cited hereinabove, within three months from today. The applicant shall produce certified copy of this order as well as copy of the judgment referred to above, before the respondent/competent authority within a week".

Taking into consideration the fact that there is no adjudication made by the learned Tribunal on merit and the simple direction is to consider the case of the petitioner in terms of the judgment referred to in the order so passed by learned Tribunal, this execution petition is disposed of with the direction that appropriate orders in the case of the petitioner be filed on or before 30.09.2020.

At this stage, the Court stands informed that needful has to be done by respondent No.3.

Learned Counsel for respondent No.3 states that appropriate orders shall be passed by respondent No.3. Pending miscellaneous applications, if any, also stand dismissed. Interim order, if any, stands vacated.