Rajni Dogra vs State Of Himachal Pradesh & Ors.

Sandeep Sharma, J. ^(Oral)

By way of present execution petition, prayer has been made by the petitioner for implementation and execution of order/judgment dated 31.12.2025, passed by this Court in CWP No.20749 of 2025, titled as Rajni Dogra v. State of Himachal Pradesh and Ors., whereby afore petition came to be disposed of with a direction to respondent/competent authority to consider and decide representation of the petitioner in light of Dinesh Kumar within six weeks. Since no action, whatsoever, came to be taken at the behest of the respondents pursuant to aforesaid direction, petitioner has approached this Court in the instant proceedings.

Mr. Rajan Kahol, learned Additional Advocate General, states that though he has every reason to presume and believe that by now, order/judgment sought to be executed, must have been complied with in its totality, but if not, same would be definitely complied with within a period of three weeks from today.

Consequently, in view of the fair stand adopted by the learned Additional Advocate General, 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 in accordance with law is taken towards implementation of the order/judgment.