Mahender Singh vs Himachal Road Transport Corporation & ...
2025 Latest Caselaw 8317 HP

Himachal Pradesh High Court

Mahender Singh vs Himachal Road Transport Corporation & ... on 30 August, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Execution Petition No. 1607 of 2025 Date of Decision: 30.08.2025

.

_______________________________________________________

Mahender Singh .......Petitioner

Versus

Himachal Road Transport Corporation & Anr. ... Respondents ______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioner: Mr. Manohar Lal Sharma, Advocate. For the Respondents: Mr. Rahul Gathania, Advocate.

_______________________________________________________

Sandeep Sharma, Judge(oral):

By way of instant Execution Petition, prayer has been

made on behalf of the petitioner for issuance of directions to the

respondents to implement/ execute the order/judgment dated

24.03.2025 passed by this Court in CWP No. 8945 of 2023, titled

Mahender Singh vs. Himachal Road Transport Corporation and

another.

2. Careful perusal of aforesaid order/judgment, sought to be

executed in the instant proceedings, reveals that this Court, while

allowing the petition, directed the respondents to regularize the

petition from the date of his initial appointment alongwith all

consequential benefits. Since, despite there being specific direction to

Whether the reporters of the local papers may be allowed to see the judgment?

do the needful, as taken note hereinabove, respondents have failed to

do so, petitioner has approached this Court in the instant

.

proceedings.

3. Mr. Rahul Gathania, Advocate, while accepting notice on

behalf of the respondents, states that though he has every reason to

believe and presume that by now aforesaid judgment/ order must

have been complied with, but if not, same would be complied with

within a period of one week from today.

4. Consequently, in view of the fair statement made by

learned counsel for the respondents, this Court sees no reason to

keep the present petition alive and as such, same is accordingly

disposed of with the direction to the respondents to do the needful in

terms of order/judgment dated 24.03.2025 passed by this Court,

positively within a period of one week, if not already done, failing

which, petitioner would be at liberty to get the present proceedings

revived, so that appropriate action, in accordance with law, is taken

towards implementation of the judgment/ order, sought to be executed

in the instant proceedings.

(Sandeep Sharma), Judge August 30,2025 (shankar)