Surinder Singh vs State Of HP & Ors

Sandeep Sharma, J

By way of instant Execution Petition filed under Rule 16 of the H.P. High Court Original Side Rules, prayer has been made on behalf of the petitioner for issuance of directions to the respondents to implement/ execute the judgment dated 18.10.2023 passed by this Court in CWPOA No.5609 of 2019, titled as Surinder Singh Vs. State of HP & Ors.

Careful perusal of aforesaid order/judgment alleged to have been violated, reveals that this Court having taken note of the undertaking made by the respondents to extend the benefits of counting ad-hoc service of the petitioner for the purpose of pensionary benefits, disposed of the aforesaid petition with a direction to do the needful. Since, despite there being specific direction to do the needful, as taken note above, respondents failed to to extend the benefits of counting ad-hoc service of the petitioner for the purpose of pensionary benefits, petitioner has approached this Court in the instant proceedings.

Mr. B.C Verma, learned Additional Advocate General, while accepting notice on behalf of the respondents, state that though he has every reason to believe and presume that by now aforesaid judgment/ order alleged to have been violated, must have been complied with, but if not, same would be complied with within a period of four weeks from today.

Consequently, in view of the afore undertaking given by respondents, this Court sees no reason to keep the present petition alive and as such, same is accordingly disposed of with the direction to the respondents to do the needful, positively within a period of four weeks, if not already done, failing which, petitioner would be at liberty to get the present proceedings revived, so that appropriate action, in accordance with law, is taken towards implementation of the judgment/ order, sought to be executed in the instant proceedings.