Tulsi Ram vs State Of H. P. & Ors
2021 Latest Caselaw 3735 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                   Ex.P. No. 174 of 2021
                                   Decided on: 06.08.2021




                                                                                   .
    Tulsi Ram                                         ...Petitioner





                             Versus
    State of H. P. & Ors                              ...Respondents
    _______________________________________________________________________
    Coram:





    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Whether approved for reporting? 1    No.


    For the Petitioner :                 Mr. Dheeraj Kumar Vashisht, Advocate.
    For the Respondents : Mr. Ashok Sharma, A.G., with Mr. Vinod
                         Thakur, Mr. Shiv Pal Manhans, Mr.





                         Hemanshu Misra, Addl. A.Gs. and Mr.
                         Bhupinder Thakur, Dy. A.G. for
                         respondents-State.
                               r         Mr. Balram Sharma, ASGI, for UoI.

                                         (Through Video Conferencing)

    Tarlok Singh Chauhan, Judge (Oral)

Notice. Mr. Vinod Thakur, learned Additional Advocate

General, appears and waives service of notice on behalf of the

respondents.

2. Heard. The execution petition is disposed of with a

direction to the respondents to comply with the judgment passed

by the erstwhile H. P. Administrative Tribunal in O.A. (M) No. 47 of

2005, titled as Tulsi Ram vs. State of H. P. & Ors., decided on

14.11.2018, and compliance report be filed within a period of six

weeks.

For compliance, list on 17.09.2021.

(Tarlok Singh Chauhan) Judge 6th August, 2021(Guleria)

Whether reporters of the local papers may be allowed to see the judgment? yes