Breedingmandi vs State Of Himachal Pradesh Through
2021 Latest Caselaw 4056 HP

           IN   THE   HIGH COURT OF HIMACHAL               PRADESH, SHIMLA

                        ON THE 23rd DAY OF AUGUST, 2021




                                                                 .
                                    BEFORE





                      HON'BLE MR. JUSTICE SANDEEP SHARMA

                 EXECUTION PETITON (TRIBUNAL) No. 217 of 2020





     Between:

     SH. LEKH RAJ SON OF LATE
     SH.DILE RAM, R/O VILLAGE
     BASADHAR, P.O.TANDU, TEHSIL





     SADAR, DISTRICT, MANDI, H.P.
     PRESENTLY WORKING AS
     CLASS-IV IN THE OFFICE OF
     DEPUTYDIRECTOR, ANIMAL HEALTH/

      BREEDINGMANDI, DISTRICT
     MANDI, H.P.

                                                                        ....PETITIONER
     (BY SH. ASHOK KUMAR, ADVOCATE)
     AND


1.   STATE OF HIMACHAL PRADESH THROUGH
     IT'S SECRETARY (ANIMAL HUSBANDRY)
     TO THE GOVERNMENT OF HIMACHAL
      PRADESH SHIMLA-2.




2.   THE DIRECTOR, ANIMAL HUSBANDRY,





     HIMACHAL PRADESH


                                                                    ....RESPONDENTS





     (BY SH. SUDHIR BHATNAGAR AND
     SH. DESH RAJ THAKUR, ADDITIONAL
     ADVOCATE GENERALS WITH
     SH. NARENDER TAHKUR, DEPUTY
     ADVOCATE GENERAL)

     This petition coming on for orders this day, the Court passed the following:

                  ORDER

While placing on record order dated 17th August, 2021,

issued under the signatures of Director, Animal Husbandry, Himachal

Pradesh, learned Additional Advocate General contends that petitioner

has been ordered to be appointed as Clerk on contract basis with effect

.

from 28.02.2014 for seniority purpose on notional basis. Aforesaid order

is taken on record.

2. After having perused the aforesaid order placed on record,

this Court is convinced and satisfied that the judgment alleged to have

been violated stands duly implemented and as such, instant

proceedings are closed. Notice issued to the respondents are hereby

discharged. However, liberty is reserved to the petitioner to file

appropriate proceedings in appropriate court of law qua the surviving

grievance, if any.

    23rd August, 2021                                        (Sandeep Sharma),


         (shankar)                                              Judge