PURAN PRAKASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for following main reliefs:-

(2.) Before the matter could be heard and decided on its own merit, learned counsel representing the petitioner while inviting attention of this Court to Office Order dtd. 9/8/2021, issued under the signature of Executive Engineer, Jal Shakti Division, Baggi ( Annexure R-1) annexed with the reply filed by the respondents, fairly states that reliefs, as prayed for, in the instant petition stand duly extended to the petitioner and nothing remains to be adjudicated in the present petition. He further states that this Court while disposing of the present petition, may also issue necessary directions to the respondents to do the needful in terms of aforesaid office order in time bound manner. Learned Additional Advocate General is not averse to the aforesaid innocuous prayed made on behalf of the petitioner.

(3.) Consequently, in view of the above, the present petition is disposed of with the direction to the respondents to do the needful in terms of office order dtd. 9/8/2021 (Annexure R-1) expeditiously, preferably within a period of four weeks. Liberty is reserved to the petitioner to file appropriate proceedings in appropriate court of law, if he still remains aggrieved. Pending application(s), if any, also stands disposed of.