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Judgment
Tarlok Singh Chauhan, J
It would be noticed that the learned Tribunal vide its judgment dated 28.6.2017 passed in O.A. No.332 of 2016 had only directed the respondents to consider the case of the petitioner in light of the judgments rendered by this Court in CWP No. 2297 of 2008 titled Devinder Kumar Saraswati vs. State of H.P. and others and CWP No. 2317 of 2012 titled Smt. Sulochna Kanwar vs. State of H.P. and others, as is evident from para7 of the order, which reads as under:
"7. In view of the above, the original application is disposed of in terms of the aforementioned judgments in CWP Nos. 2297 of 2008 and 2317 of 2012 with a direction to the respondents/competent authority that subject to the above verification and on finding the applicant to be similarly situate as above, benefit of the said judgments, if the same have attained finality and implemented, shall also be extended to him alongwith consequential benefits, if any, as per law, within three months from the date of production of certified copy of this order alongwith copies of the aforementioned judgments before the said authority by the applicant."
The respondents have filed the compliance affidavit which reveals that the proceedings of the DPC were held on 13.07.2020 to review the minutes of the original DPC held on 20.02.2014 and thus the order in question has been complied with. In case, the petitioner is still aggrieved, he is at liberty to assail the same by filing a substantive petition and this order will not come in the way of the petitioner in filing such petition.
Accordingly, the execution petition stands disposed of.