Ajay Mohan Goel, J
1. By way of this execution petition, the petitioner has sought execution of order dated 14.06.2023, passed by this Court in CWPOA No. 5544 of 2020,
titled as Santosh Kumar vs. State of H.P. and another, which petition stood disposed of by this Court in the following terms:-
“3. In view of the stand taken by learned counsel for the parties, but without going into the merits of the case, the instant writ petition is disposed of
by directing the respondents/competent authority to consider and decide the case of the petitioner, in accordance with law and in light of the aforesaid
judgment within a period of six weeks by passing a reasons order, which shall be communicated to the petitioner. Pending miscellaneous application(s),
if any, shall stand disposed of.â€
2. Learned Additional Advocate General, on the strength of instructions imparted by the Engineer-in-Chief, Jal Shakti Department, Himachal Pradesh,
dated 02.01.2024, which are ordered to be taken on record, informs the Court that in compliance to the order passed by this Court, the case of the
petitioner was considered and rejected by the competent authority vide a detailed office order dated 02.01.2024.
3. Learned Counsel for the petitioner submits that in view of said development, these proceedings may be closed but with liberty to the petitioner to
assail the order passed by the competent authority dated 02.01.2024.
In view of above, these proceedings are closed with liberty as prayed for.
