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Judgment
Ranjan Sharma, Judge
Petitioner has come up before this Court, seeking execution/implementation of the order/judgment dated 02.01.2025 [Annexure C-1], passed in CWP No. 14689 of 2024, titled as Sangita Kumari versus the State of Himachal Pradesh and Ors. whereby, a Coordinate Bench of this Court, had passed the following orders:-
2.In view of above, these writ petitions are disposed of by directing respondents/competent authority to consider and decide the respective representations of the petitioners, 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 representation has not been decided and no speaking order has been conveyed to the petitioner as yet.
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 representation 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 representation, in terms of the order/judgment, within six weeks positively.
Needless to say, that in case, the order/judgment is not complied with in terms of this order, the petitioner shall be at liberty to seek appropriate remedy, hereinafter, in accordance with law.
In aforesaid terms, instant petition and all the pending miscellaneous application(s), if any, shall stand disposed of.