COPC/173/2020
2021 Latest Caselaw 2012 HP

COPC No.173 of 2020

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10.3.2021 Present: Mr. Lovneesh Kanwar, Advocate for the petitioner.

Mr. Ashok Kumar, Advocate General with Mr. Sudhir Bhatnagar, Mr. Arvind Sharma, Additional Advocate Generals, with Mr. Kunal Thakur and Ms. Svaneel

Jaswal, Deputy Advocate Generals, for the respondent- State.

Reply on behalf of respondents No.1 and 2 stands filed,

perusal whereof reveals that judgment alleged to have been

violated stands implemented. Learned counsel representing the

petitioner states that though in terms of the judgment alleged to

have been violated, petitioner stands promoted and necessary

correction in the seniority list has been carried out, but since he

has been not paid consequential benefits, it cannot be said that

judgment alleged to have been violated has been implemented in

its letter and spirit. Mr. Sudhir Bhatnagar, learned Additional

Advocate General prays for and is granted two weeks' time to

have instructions with regard to consequential benefits, if any,

payable to the petitioner.

List on 30.3.2021.

(Sandeep Sharma), Judge March 10, 2021 (shankar)