Ram Pal Sharma vs State Of H.P And Others

Sandeep Sharma, J

By way of instant petition filed under Rule 16(1) of H.P. High Court Original Side Rules, 1997, prayer has been made for implementation of

judgment dated 24.3.2021 passed by this court in CWPOA no. 4979 of 2020, titled Ram Pal Sharma V. State of Himachal Pradesh & others, whereby

this court, disposed of the petition by making directions contained in judgment dated 22nd October, 2010 passed in CWP(T) No. 5495 of 2008 titled as

Prakash Chand v. State of Himachal Pradesh and others, mutatis mutandis applicable to the case of the petitioner also. Since the respondents have

failed to implement the judgment dated 24.3.2021, petitioner has approached this Court in the instant proceedings, seeking implementation of the

judgment in question.

Mr. Sudhir Bhatnagar, learned Additional Advocate General, while accepting notices on behalf of the respondents, states that though he has

reasons to believe that the judgment in question stands implemented, but if not, same would be implemented, within a period of four 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 judgment (supra), 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..