High CourtsSingle Bench(2020) 08 SHI CK 0142

Naresh Kumar vs HRTC And Ors

High Court Of Himachal Pradesh · Decided on 17 August 2020

HON’BLE JUDGES
Sandeep Sharma, J
RESULT
Disposed Of
CASE NUMBER
Execution Petition No. 318 Of 2020

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Judgment

16 paragraphs · 320 words

Sandeep Sharma, J

Through Video Conferencing

1.

By way of present execution petition filed under Clause 16(1) of the HP High Court Original Side Rules 1997, prayer has been made on behalf of

the petitioner for implementation and execution of order/judgment dated 6.7.2018, passed by the Erstwhile HP State Administrative Tribunal in OA

No. 3770 of 2018, whereby the Tribunal below having taken note of the statement made by the learned counsel for the petitioner that his case is

squarely covered by the judgment dated 17.7.2014, passed in CWP No. 3050 of 2014, titled Nek Ram v. State of HP and Ors, directed the

respondents to consider the case of the applicant strictly in light of aforesaid judgment and grant similar benefit to him, if he is found similarly situate

within a period of three months from the date of production of certified copy of the order. Since no action, whatsoever, came to be taken at the behest

of the respondents pursuant to aforesaid direction Whether reporters of the Local papers are allowed to see the judgment? issued by the Tribunal,

petitioner has approached this Court in the instant proceedings.

2.

Mr. Ajay Chauhan, learned counsel for the respondents states that though he has every reason to presume that by now, order/judgment alleged to

have been violated, must have been complied with in its totality, but if not, same would be definitely complied with within a period of three weeks.

3.

Consequently, in view of the fair stand adopted by the learned counsel for the respondents, this Court sees no reason to keep present petition alive

and accordingly, same is disposed of with direction to the respondents to do the needful in terms of judgment alleged to have been violated within a

period of three weeks, failing which petitioner would be at liberty to get the present petition revived so that appropriate action towards implementation

of the judgment is taken.