DEVI SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant Execution Petition filed under Rule 16 of the H.P. High Court Original Side Rules, prayer has been made on behalf of the petitioner for issuance of directions to the respondents to implement/ execute the judgment dated

(2.) 11.2020, passed by this Court in CWP No.2110 of 2020, titled as Devi Singh versus State of Himachal Pradesh and others. 2. Careful perusal of aforesaid judgment, alleged to have been violated, (Annexure P-1), reveals that this Court while allowing the petition directed the respondents to release the pension in favour of the petitioner from the due date alongwith consequential benefits, but since needful has been not done till date, petitioner has approached this Court in the instant proceedings.

(3.) Mr. Sudhir Bhatnagar, learned Additional Advocate General representing the respondents while accepting notice on behalf of the respondents states that though he has every reason to believe and presume that by now aforesaid judgment alleged to have been violated, must have been complied with, but if not, same would be complied with within a period of two weeks from today.