_____________________________________________________________________ vs State Of Himachal Pradesh And Ors
2024 Latest Caselaw 5116 HP

Himachal Pradesh High Court

_____________________________________________________________________ vs State Of Himachal Pradesh And Ors on 6 May, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                    .
                                                       Ex.PT No. 341 of 2024





                                                  Date of Decision: 6.5.2024
    _____________________________________________________________________
    Smt. Sheela Thakur





                                                                        .........Petitioner
                                              Versus
    State of Himachal Pradesh and Ors.
                                                                     .......Respondents





    Coram

    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?

    For the petitioner:       Mr. Bonit Thakur Advocate.

    For the Respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.
                         Verma, Additional Advocates General with Mr. Ravi
                         Chauhan,     Deputy    Advocate   General,    for
                         respondents No.1 to 3.


                         Mr. Chitranjan Sharma, Advocate, for respondent
                         No.4.
    ___________________________________________________________________________




    Sandeep Sharma, J. (Oral)

By way of present execution petition, prayer has been made on

behalf of the petitioner for implementation and execution of

order/judgment dated 16.10.2023, passed by coordinate Bench of this

Court in CWP No. 2420 of 2020, titled Sheela Thakur v. State of Himachal

Pradesh and Ors. whereby coordinate Bench of this Court, while allowing

the petition directed the respondents to release the balance of retiral

benefits of the deceased in favour of the petitioner within eight weeks. Since

no action, whatsoever, came to be taken at the behest of the respondents

.

pursuant to aforesaid direction, petitioner has approached this Court in the

instant proceedings.

2. Learned counsel appearing for the respondents states that

though they have every reason to presume and believe that by now,

order/judgment sought to be executed, must have been complied with in

its totality, but if not, same would be definitely complied with within a

period of four weeks from today.

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 four weeks, failing which petitioner would be at

liberty to get the present petition revived so that appropriate action in

accordance with law is taken towards the implementation of the

order/judgment.

    May 6, 2024                                        (Sandeep Sharma),
         (manjit)                                             Judge