Sandeep Sharma, J
Through Video Conferencing
1. By way of present execution petition filed under Clause 16(1) of the HP High Court Original Side Rules 1997, prayer has been made on behalf of
the petitioner for implementation and execution of order/judgment dated 6.7.2018, passed by the Erstwhile HP State Administrative Tribunal in OA
No. 3770 of 2018, whereby the Tribunal below having taken note of the statement made by the learned counsel for the petitioner that his case is
squarely covered by the judgment dated 17.7.2014, passed in CWP No. 3050 of 2014, titled Nek Ram v. State of HP and Ors, directed the
respondents to consider the case of the applicant strictly in light of aforesaid judgment and grant similar benefit to him, if he is found similarly situate
within a period of three months from the date of production of certified copy of the order. Since no action, whatsoever, came to be taken at the behest
of the respondents pursuant to aforesaid direction Whether reporters of the Local papers are allowed to see the judgment? issued by the Tribunal,
petitioner has approached this Court in the instant proceedings.
2. Mr. Ajay Chauhan, learned counsel for the respondents states that though he has every reason to presume that by now, order/judgment alleged to
have been violated, must have been complied with in its totality, but if not, same would be definitely complied with within a period of three weeks.
3. Consequently, in view of the fair stand adopted by the learned counsel for the respondents, 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 towards implementation
of the judgment is taken.
