RATTAN LAL BHARDWAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present writ petition, the petitioner has prayed for the following substantive reliefs:

(2.) The petitioner has, inter alia, assailed impugned order dtd. 1/9/2009, (Annexure A-15), whereby petition (CWP No. 1063 of 2010) filed by him was allowed by this Court, vide judgment dtd. 2/1/2012, Annexure A-16, with a direction to the respondent- department to consider the case of petitioner in the light of judgments passed by this Court in P.K. Kaushal Vs. State of HP. It is further averred in the petition that when the case of the petitioner was not considered, he was constrained to file execution petition bearing No. 152 of 2014. In reply to the execution petition, respondent-department rejected the claim of the petitioner. Consequently, the execution petition was disposed of by this Court reserving liberty to the petitioner to challenge the aforesaid rejection order. Hence the present petition.

(3.) I have heard Mr. Dilip Sharma, learned Senior Counsel for the petitioner and Mr. Arvind Sharma, learned Additional Advocate General and also gone through the records of the case minutely.