SURESH KUMAR VERMA Vs. STATE OF H.P.

JUDGEMENT

(1.) By this petition under Section 27 of the Administrative Tribunals Act, 1985 (hereinafter referred to as the Act), the petitioner prays for execution of the order dated July 11, 1996 passed by this Tribunal in O.A. No. 709/1996 to the following effect : -

(2.) We have heard the learned Counsel for the parties and have also perused the record.

(3.) A preliminary objection has been taker: by the learned Additional Advocate General that this execution petition is barred by time having been filed after one year of the passing of the aforesaid order by the Tribunal and even from the date/time when according to the petitioner the order could be and ought to have been implemented.