Vinod Manta vs State Of H.P. And Another

Sandeep Sharma, J

By way of instant petition filed under Rule 16 of High Court (Original Side) Rules, prayer has been made for the execution of order dated 10.5.2018

passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 976 of 2018 titled Vinod Manta vs. State of H.P. and another, whereby

learned Tribunal, having taken note of the statement of learned counsel for the petitioner that his case is squarely covered by judgment dated

21.4.2010 rendered by this Court in CWP(T) No. 5253 of 2008, titled Narain Singh vs. State of Himachal Pradesh and others, disposed of the Original

Application with a direction to the respondents to consider the case of the petitioner in light of aforesaid judgment, within three months from the date

of production of a certified copy of the order. Since no action came to be taken in the matter after lapse of considerable period, petitioner has filed the

instant petition for execution of order dated 10.5.2018.

Mr. Sanjeev Sood, learned Additional Advocate General, while accepting notices on behalf of the respondents, states that though he has reasons to

believe that the order in question stands implemented, but if not, same would be complied with, within a period of two weeks.

Consequently, in view of the fair stand taken by learned Additional Advocate General, this Court sees no reason to keep the present petition alive

and same is disposed of with a direction to the respondents to do the needful in terms of order dated 10.5.2018 (supra), within two weeks, failing

which petitioner would be at liberty to get the present petition revived, so that appropriate steps towards execution of the order in question are taken.

Petition stands disposed of in above terms.