- (1.) Leave granted.
(2.) The challenge herein is to the order of the High Court of Himachal Pradesh dated 24 th May, 2017, by which certain directions have been issued to the Union Public Service Commission so as to ensure full and effective compliance of the judgment of the High Court dated 20 th May, 2009 passed in writ proceedings registered as C.W.P. No.666 of 2000, as well as the order dated 26 th May, 2015 passed in the execution petition, being Execution Petition No.133 of 2015. Aggrieved by the directions issued, the Union Public Service Commission is in appeal.
(3.) We have heard learned counsel for the contesting parties.;