KADSHI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this writ petition, the prayer made by the petitioner, inter alia, is for issuance of direction to the respondents to finalize/approve the supplementary Award No. 19A, dtd. 21/6/2007.

(2.) Learned counsel for the petitioner has drawn the attention of the Court to a Communication, dtd. 15/6/2021, appended with the rejoinder as Annexure P/5 and he submits that the petitioner will be satisfied in case this petition is disposed of with the direction that Communication, dtd. 15/6/2021 (Annexure P/5) be taken to its logical conclusion by the concerned authorities within some time bound period.

(3.) Learned Additional Advocate General submits that the needful shall be done within a period of eight weeks.