Lachhman Singh vs Rajiv Sharma
2022 Latest Caselaw 8506 HP

Lachhman Singh vs Rajiv Sharma

COPCT No. 28 of 2022

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14.10.2022 Present: Mr. P.P.Chauhan, Advocate, for the petitioner.

M/s Sumesh Raj, Dinesh Thakur and Sanjev Sood,

Additional Advocate Generals with Mr. Amit Kumar Dhumal, Deputy Advocate General, for the respondents-State.

Learned Additional Advocate General submits that

the matter has already r been taken up by the Competent

Authority for the purpose of implementation of the judgment.

When the case was listed on 5.9.2022, the following order was

passed.

" Learned Additional Advocate General informs the court that the State is in the process of implementation of the judgment in issue and

for this purpose, three weeks time is required. On his request, list after three weeks."

Today learned Additional Advocate General

has referred to the affidavit which has been filed by re-

spondent No.2 dated 22.09.2022 by placing reliance

thereupon he has submitted that now the matter has

been taken up by the government and the same is un-

der consideration with the government. This Court is of

the considered view that the implementation of the

judgment of Hon'ble High Court by no stretch of

imegination is dependent upon " consideration of the

government". The government is bound to implement

the same subject to its legal rights and the compliance

thereof cannot brook any delay. In these circumstances,

.

the case is ordered to listed on 07.11.2022, on which

date respondents No. 1 and 2 shall remain present in

person to show cause as to why they should not be

punished for not implementing the judgment of Hon'ble

High Court.

                 rIt is made clear
                                   to   in case          the judgment

stands implemented by the next date of hearing then

the officials need not to come in the Court.

List on 07.11.2022.

(Ajay Mohan Goel) Judge

October 14, 2022 (gaurav)