DUSHYANT KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant Execution Petition, prayer has been made on behalf of the petitioner for issuance of directions to the respondents for implementation and execution of the order/judgment dtd. 23/4/2025 passed by this Court in CWP No.12483 of 2024, titled as Dushyant Kumar Vs. State of Himachal Pradesh & another.

(2.) Careful perusal of aforesaid order/judgment, sought to be executed in the present proceedings, reveals that this Court, while disposing of the writ petition filed by the petitioner, directed the respondents to consider and decide the representation of the petitioner in light of judgments passed by Coordinate Bench of this Court in CWP No.4299 of 2019, titled as Pushpa Devi Vs. Himachal Pradesh University, in CWP No.5090 of 2022, titled as Umesh Jaswal Vs. State of Himachal Pradesh & Ors. and in CWPOA No.1077 of 2019, titled as Nitin Kumar Vs. State of Himachal Pradesh & Ors. within four weeks. Since, despite there being specific direction to do the needful, as taken note herein above, respondents failed to comply with the judgment, petitioner has approached this Court in the instant proceedings.

(3.) Mr. Vishal Panwar, lea ned Additional Advocate General, while accepting notice on behalf of the respondents, states that though he has every reason to believe and presume that by now aforesaid orders, s ught to be executed, must have been complied with, but if not, same would be complied with within a period of three weeks from today.