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Judgment
Ranjan Sharma, Judge:
Petitioner has come up before this Court, seeking execution and implementation of the order/judgment dated 02.07.2026 [Annexur E-1], passed in CWP No. 10315 of 2026, titled as Sunita Devi versus State of Himachal Pradesh & another, whereby, a Coordinate Bench of this Court had passed the following orders:-
“As prayed for, this petition is disposed of with direction that representation (Annexure P-3) filed by the petitioner be decided by the Competent Authority within a period of 12 weeks from today in terms of the contents therein”.
Heard.
Notice. Mr. Gautam Sood, Learned Deputy Advocate General waives service of notice on behalf of respondents.
At this stage, Learned Counsel for the petitioner, on Instructions, states that petitioner shall be satisfied, in case, the Respondents are directed to implement the order/judgment in a time bound manner. [Statement Taken On Record].
Prayer, being innocuous, is not opposed by Learned State Counsel also.
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, the petitioner may seek appropriate remedy, hereinafter, in accordance with law.
In aforesaid terms, the instant petition stands disposed of, alongwith pending applications, if any.