CWP/13/2021
2021 Latest Caselaw 1078 HP

CWP No.13 of 2021

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12.02.2021 Present: Mr. Saurav Rattan, Advocate, for the petitioner.

Mr. Hemant Vaid & Mr. Arvind Sharma, Additional Advocates General, with Mr. Raju Ram Rahi and Mr. Amit Dhumal, Deputy

Advocates General, for respondents No.1 and 2-State.

Mr. Vaibhav Tanwar, Advocate, for respondents No.3 and 4.

(Through Video Conferencing) The learned Standing Counsel for respondents

No.3 and 4 submits that pursuant to order dated

08.01.2021, compliance affidavit has been filed.

However, the same is not on record. The fact remains

that the learned Standing Counsel has submitted, which

submission has not been disputed by the learned counsel

for the petitioner, that all retiral benefits in terms of the

judgment have been released in favour of the petitioner.

Therefore, no further order is required to be passed and

the matter is closed.

Jyotsna Rewal Dua Vacation Judge February 12, 2021 raman/himalvi