Himachal Pradesh High Court
Bhupinder Singh Thakur And Others vs . State Of H.P. And Others on 7 September, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Bhupinder Singh Thakur and others Vs. State of H.P. and others .
Execution Petition No. 25 of 2021 07.09.2022 Present: Mr. Praveen Chandel, Advocate for the petitioners.
M/s Sumesh Raj, Dinesh Thakur and Sanjev Sood, Additional Advocate Generals with Mr. Amit Kumar Dhumal, Deputy Advocate General, for the respondents No. 1 and 2.
Mr. Rishi Tandon, Advocate, for respondent No. 3.
Learned Additional Advocate General has apprised the Court, on the strength of the instructions which have been imparted to the office of learned Advocate General, by the Special Secretary Industries to the Government of Himachal Pradesh that the employer of the petitioner, i.e. Himachal Pradesh Khadi and Village Industries Board, has been advised to meet out the liability of the funds from its own sources.
Learned Counsel for the petitioners submitted that the judgment in issue was passed as far back as on 25th September, 2020 and the respondents are passing on the buck to each other rather than implementing the judgment in letter in spirit.
Accordingly, as prayed for, it will be in the interest of justice, in case, official vehicle of Chief Executive Officer of respondent No. 3 is ordered to be attached, so also his chair so that proceedings from sale thereof can satisfy the judgment passed by the Court.
::: Downloaded on - 07/09/2022 20:10:20 :::CISFaced with this situation, learned Counsel for the .
respondent-Board submits that hearing of the case be deferred till 12.09.2022, to enable him to have instructions. Ordered accordingly.
List on 12.09.2022.
(Ajay Mohan Goel) Judge September 07, 2022 (narender) ::: Downloaded on - 07/09/2022 20:10:20 :::CIS