Village Mehrog vs Unknown
2021 Latest Caselaw 5633 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA




                                                      .
             ON THE 8th DAY OF DECEMBER, 2021





                           BEFORE

         HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                              &
             HON'BLE MR. JUSTICE SATYEN VAIDYA

                EXECUTION PETITION No. 453 of 2021.





          Between:-

          MR. DAVINDER SINGH SON OF
          MR. GOVIND SINGH, RESIDENT OF

          VILLAGE MEHROG, PO KIARTOO,

          TEHSIL THEOG, DISTRICT SHIMLA,
           HIMACHAL PRADESH.                    ......PETITIONER.

          (BY SH. BALWANT SINGH THAKUR, ADVOCATE)



          AND

    1.    STATE OF HIMACHAL PRADESH THROUGH




          ITS SECRETARY EDUCATION (PRIMARY)
          SHIMLA-2, H.P.





    2.    THE DIRECTOR HIGHER EDUCATION,
          SHIMLA-1, H.P.





    3.    DEPUTY DIRECTOR HIGHER EDUCATION
          TO THE GOVERNMENT OF HIMACHAL
          PRADESH, SHIMLA, H.P.

    4.    DEPUTY DIRECTOR ELEMENTARY EDUCATION
          TO THE GOVERNMENT OF HIMACHAL PRADESH,
          SHIMLA, H.P.
                                    ......RESPONDENTS.

          ( BY SH. RAJINDER DOGRA, SENIOR ADDITIONAL
          ADVOCATE GENERAL WITH SH. VINOD THAKUR,
          SH. SHIV PAL MANHANS, ADDITIONAL
          ADVOCATE GENERALS AND SH. BHUPINDER




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                                    2




         THAKUR, DEPUTY ADVOCATE GENERAL)




                                                            .
                 This petition coming on for orders this day,





    Hon'ble Mr. Justice Tarlok Singh Chauhan, passed the
    following:





                          ORDER

Notice. Mr. Bhupinder Thakur, learned Deputy

Advocate General, appears and waives service of notice on

behalf of the respondents.

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

a direction to the respondents to comply with the judgment

passed by this Court in CWP No. 6668 of 2014, titled

Kesar Singh and others vs. State of H.P. and others,

decided on 21.05.2015 and compliance report be filed

within a period of eight weeks from today.

3. For compliance, to come up on 23.02.2022.

(Tarlok Singh Chauhan)

Judge

(Satyen Vaidya) Judge

8th December, 2021.

(krt)