Son Of Sh. Ganglu Ram vs State Of H.P. The Principal
2021 Latest Caselaw 4081 HP

                                    1




           IN THE HIGH COURT OF HIMACHAL PRADESH AT
                            SHIMLA
                  ON THE 24th DAY OF AUGUST, 2021




                                                           .

                                BEFORE
            HON'BLE MR. JUSTICE VIVEK SINGH THAKUR





          EXECUTION PETITION (TRIBUNAL) NO.72 OF 2021
    Between:-


         SH. KIRPU RAM





         SON OF SH. GANGLU RAM,
         RESIDENT OF VILLAGE HATELA,
         POST OFFICE SAHU,
         TEHSIL    CHAMBA,     DISTRICT
         CHAMBA,

         HIMACHAL PRADESH, EX.BELDAR,

         PWD      DIVISION     CHAMBA,
         DISTRICT CHAMBA, H.P.
                                                           ....PETITIONER



         (BY SH.BONIT PRAKASH,
         ADVOCATE VICE
         SH.A.K. GUPTA, ADVOCATE)




         AND





    1.   STATE OF H.P. THE PRINCIPAL





         SECRETARY (PWD)
         WITH     HEADQUARTERS       AT
         HIMACHAL PRADESH, SHIMLA-2


    2.   THE ENGINEER-IN-CHIEF,
         HPPWD WITH HEADQUARTERS
         AT NIRMAN BHAWAN, SHIMLA-2


    3.   THE EXECUTIVE ENGINEER,
         HPPWD DIVISION CHAMBA,
         DISTRICT CHAMBA, H.P.

         (BY SH.YUDHVIR SINGH,
         DEPUTY ADVOCATE GENERAL)




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    4.   THE SENIOR DEPUTY ACCOUNTANT
         GENERAL WITH HEADQUARTERS AT
         SHIMLA, H.P.

                                                       ....RESPONDENTS




                                                            .

         (NONE FOR RESPONDENT NO.4)


                This petition coming on for orders this day, the Court





    passed the following:

                            JUDGMENT

Reply, stated to have filed, is not on record.

However, learned Deputy Advocate General submits that reply

stands filed, wherein it has been communicated that the

directions issued by the erstwhile H.P. State Administrative

Tribunal vide order dated 25.04.2018 stand complied with vide

Office Order dated 23.07.2018, whereby claim of the petitioner

has been considered and rejected.

2. Copy of the reply alongwith copy of the aforesaid

Office order stands supplied to learned counsel for the petitioner.

3. Faced with aforesaid situation, learned counsel for

the petitioner submits that petitioner intends to withdraw the

present petition with liberty to file appropriate comprehensive

petition for redressal of his grievances including assailing Office

Order dated 23.07.2018.

4. Considering submissions of learned counsel for the

petitioner, present petition is dismissed as withdrawn with liberty

to the petitioner to file appropriate petition in accordance with

law for redressal of his grievances including assailing Office

Order dated 23.07.2018.

5. Pending application(s), if any, also stand disposed of.

.

(Vivek Singh Thakur), Judge.

    August 24, 2021
         (Purohit)





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