Sandeep Sharma, J.

1. By way of instant execution petition filed under Rule 16(1) of the H.P.High Court Original Side Rules, 1997, prayer has been made on behalf of the petitioner to issue directions to the respondents to implement the order dated 6.4.2018 passed by the erstwhile Tribunal in O.A. No. 1570 of 2018 titled as Ishwar Dutt Sharma vs. State of H.P. and another, whereby the erstwhile Tribunal having taken note of the fact that the case is squarely covered by the order dated 6th April, 2018 passed by the erstwhile Tribunal in O.A.(M) No. 36 of 2017, disposed of the petition with the direction to the respondents to consider the claim of the petitioner in the light of the aforesaid judgment within a period of three months. Since no steps ever came to be taken on behalf of the respondent for implementation of the aforesaid judgement, petitioner has approached the Court in the instant proceedings.

2. Having perused annexure E- i.e. office order dated 9.8.2018 issued by Engineer-in-Chief, HPPWD, Shimla, this Court find that the judgement stands already complied with. Engineer-in-Chief has already issued direction to the Superintending Engineer, Electrical HPPWD 1st Circle Electrical, Shimla to re-fix the pay of the applicant w.e.f. 1.1.1996 and thereafter to initiate the process to give revised pension to the petitioner.

3. Learned counsel representing the petitioner also states that though arrears on account of re-fixation of pension stand released in favour of the petitioner but no interest on account of delay in payment has been made.

4. Consequently, in view of the aforesaid substantial compliance of the judgement, this Court sees no reason to keep the present petition alive and as such, same is accordingly disposed of. However, liberty is reserved to the petitioner to file appropriate representation to the authority concerned, praying therein to pay interest on the delayed payment. On the receipt of aforesaid representation, if any, the authority concerned shall decide the same expeditiously, preferably within a period of four weeks. Liberty is reserved to the petitioner to approach this court again in case he still feels aggrieved by the order passed by the authority concerned.