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Judgment
Ranjan Sharma, Judge:
Petitioner has come up before this Court, seeking execution/implementation of the order/judgment dated 24.04.2026 [Annexure E-1], passed in CWP No. 5047 of 2026, titled as Sunil Kumar vs. Himachal Pradesh State Electricity Board Ltd. & others, whereby, a Coordinate Bench of this Court, had passed the following orders:-
“2.As prayed for, this petition is disposed of with the direction that let representation (Annexure P-2) of the petitioner be decided by the Competent Authority, in the light of the averments contained therein, by passing a speaking order, within a period of 12 weeks’ from today, in accordance with law.”
Learned Counsel for the petitioner submits that after passing of the order/judgment [Annexure E-1], the petitioner had submitted a representation [Annexure E-2], requesting the respondents to implement the judgment but nothing has been done till today.
Heard.
Notice. Virender Singh Kanwar, Advocate, waives service of notice on behalf of the respondents.
At this stage, Learned Counsel, on Instructions, states that petitioner shall be satisfied, in case, Respondents are directed to implement the order/judgment in a time bound manner. [Statement Taken On Record].
Considering the matter in above perspective instant petition is disposed of with a direction to the Respondents-Competent Authority to implement the order/judgment, within a period of six weeks, from today.
In case, any grievance still remains, petitioner may seek appropriate remedy, hereinafter, in accordance with law.
In aforesaid terms, the instant petition stands disposed of, alongwith pending applications, if any.