Narayan vs State Of H.P. And Others `

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 for execution of judgment/order passed by erstwhile H.P. Administrative Tribunal (camp at Dharamshala) on 21.11.2018, in O.A. (D) No.402 of 2018, titled Narayan versus State of Himachal Pradesh and others, whereby respondents were directed to consider the case of the applicant strictly in view of the principles laid down in the judgment dated 31.7.2017, render by the Hon'ble High Court of Himachal Pradesh, in CWP No. 2415 of 2012, Mathu Ram Versus Municipal Corporation and others, within a period of three months subject to production of certified copy of the judgment/order within a week.

Since no action came to be taken by the respondents towards implementation of the judgment/order, petitioner has approached this Court in the instant proceedings for implementation of the aforesaid judgment.

Learned counsel for respondent No.3, states that though he has every reason to believe that by now judgment/order dated 21.11.2018, must have been complied with but if not, same shall be complied with within four weeks.

In view of the fair stand taken by learned counsel for respondent No.3, sees no reason to keep the present proceedings alive and same is disposed of with a direction to respondent No.3, Municipal Corporation Dharamshala, through its Commissioner, to do the needful in terms of judgment/order dated 21.11.2018, within two weeks, if not already done. Needless to say, in case respondents fail to do the needful in terms of this judgment, petitioner shall be at liberty to get the present petition revived, so that appropriate action is taken against erring officials.

Pending miscellaneous application(s), if any, also stand disposed of.