Paonta Sahib vs Unknown
2021 Latest Caselaw 6042 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                 ON THE 31st DAY OF DECEMBER, 2021




                                                        .

                              BEFORE

            HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                 EXECUTION PETITION NO. 290 OF 2021

     Between:-

     SH. DHARAM SINGH SON OF





     SH. SHANKAR LAL, RESIDENT
     OF VILLAGE AND P.O. BHAGANI,
     TEHSIL PAONTA SAHIB, DISTT.
     SIRMOUR,    H.P.   PRESENTLY
     SERVING    AS
                    r  A    WORK
     INSPECTOR IN HPPWD DIVISION

     PAONTA      SAHIB,     DISTT.
     SIRMOUR, H.P.
                                                      ...PETITIONER
     (BY SH. A. K. GUPTA, ADVOCATE)



     AND

1.   STATE OF H. P. THROUGH THE




     PRINCIPAL SECRETARY (PWD)
     WITH     HEADQUARTERS       AT
     SHIMLA, H.P.





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





     2.
3.   THE           SUPERINTENDING
     ENGINEER,     HPPWD    CIRCLE
     NAHAN, DISTT. SIRMOUR, H.P.
4.   THE   EXECUTIVE    ENGINEER,
     HPPWD     DIVISION    PAONTA
     SAHIB, DISTT. SIRMOUR, H.P.
                                                 ...RESPONDENTS
     (SH. ASHOK SHARMA, A.G.
     WITH SH. VINOD THAKUR,
     ADDL. A.G. AND SH. RAJAT
     CHAUHAN, LAW OFFICER.)




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                                      2




    This Petition coming on for orders this day, THE Court passed the
    following:-




                                                            .
                                    ORDER

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 dated

14.06.2019, passed by the erstwhile Administrative Tribunal in OA

No. 2353 of 2019, Dharam Singh vs. State of H.P. and Ors.

within a period of six weeks.

For compliance, list on 11.03.2022.

(Tarlok Singh Chauhan) Judge

31st December, 2021 (sanjeev)