Rakesh Kumar vs . State Of H.P. & Anr.
2024 Latest Caselaw 13898 HP

Himachal Pradesh High Court

Rakesh Kumar vs . State Of H.P. & Anr. on 16 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

Rakesh Kumar vs. State of H.P. & Anr.

.

Execution Petition No.418 of 2023

16.09.2024 Present: Mr. Dilip Sharma, Senior Advocate, with

Mr. Manish Sharma, Advocate, for the petitioner.

Mr. Pushpinder Jaswal, Additional Advocate General, for the respondents.

Mr. Diljit Kumar, under Secretary, Department of Youth Services and Sports, H.P., present in person.

Learned Additional Advocate General

informs the Court that now the matter has been put

up before Himachal Pradesh Public Service

Commission and the case be taken up on

18.09.2024, by which time the judgment in issue will

be complied within in letter and spirit.

As prayed for, list on 18.09.2024. It is

clarified that in case the judgment in issue is not

complied with in letter and spirit by the next date of

hearing, the erring officer shall remain present in

the Court to explain his conduct. The Court is

making this observation for the reason that the

judgment, execution of which is being sought is

dated 16.05.2023, today we are in the month of

September, 2024. This laxity on the part of the

respondents to comply with the judgment within

.

some reasonable time, not only on one hand

frustrates the very purpose of adjudication, but it

also is reflective of the fact as to how seriously the

officers concerned take the judgments or orders

passed by the High Court. They only need to be

reminded that once the judgment has attained

finality any attempt by any one to overreach the

judgment will be dealt with by the Court with

extreme strictness.

(Ajay Mohan Goel)

Judge

September 16, 2024

(Rishi)