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Judgment
Sandeep Sharma, J
By way of instant petition filed under S.27 of Administrative Tribunals Act read with Order 21, rule 11 CPC, prayer has been made for the
execution of order dated 2.11.2017 passed by erstwhile Himachal Pradesh Administrative Tribunal in TA No. 278 of 2015 titled Dakhu Ram vs. State
of Himachal Pradesh and others, whereby learned Tribunal, while allowing the Original Application in terms of order dated 14.12.2009 passed in CWP
No. 4451 of 2009, directed the respondents to consider the case of the petitioner for grant of work charge status with all consequential benefits within
three months . Since no action came to be taken in the matter after lapse of considerable period, petitioner has filed the instant petition for execution of
order dated 2.11.2017.
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 order in question stands implemented, but if not, same would be complied with, 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 order dated 2.11.2017 (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.