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Judgment
Ranjan Sharma, Judge Petitioner has come up before this Court, seeking execution/implementation of the order/judgment dated 09.01.2025 [Annexure C-1], passed in CWP No. 15839 of 2024, titled as Keshwa Nand and Ors. versus State of Himachal Pradesh and Anr. whereby, a Coordinate Bench of this Court, had passed the following orders:-
5.In view of above, the instant petitions are disposed of by directing respondents/competent authority to consider and decide the aforesaid representations of the petitioner, in accordance with law within a period of six weeks from today. The order so passed be also communicated to the petitioners.”
Learned Counsel for the petitioner submits that after passing of the order/judgment [Annexure C-1], the petitioner had submitted a representation, requesting the respondent to implement the judgment but nothing has been done till today.
Heard.
Notice. Mr. Varun Chandel, Additional Advocate General, waives service of notice on behalf of the respondents.
At this stage, Learned Counsel submits that petitioner shall be satisfied, in case, the Respondent-Competent Authority decides the case of the petitioner in a time bound manner. [Statement taken on record]
Considering the matter in above perspective, this Court directs the Respondent/Competent Authority to decide the matter in terms of the order/judgment within six weeks positively.
Needless to say, that in case, the decision is not taken in terms of the order, petitioner liberty is reserved to seek appropriate remedy.
In aforesaid terms, instant petition and all the pending miscellaneous application(s), if any, shall stand disposed of.