CMP-T/2139/2020
2021 Latest Caselaw 2015 HP

CMP-T No. 2139 of 2020 in Ex.PT No. 325 of 2020

10.3.2021 Present: Mr. Vikas Rajput, Advocate, for the applicants/petitioners.

Mr. Sudhir Bhatnagar and Mr. Arvind Sharma,

.

Additional Advocates General and Mr. Kunal Thakur,

Deputy Advocate General, for the non-

applicants/respondents.

While placing on record compliance affidavit filed on

behalf of respondents, learned Additional Advocate General

contends that judgment dated 20.6.2002, passed by the Erstwhile HP

State Administrative Tribunal in OA (D) No. 1035 of 1994, Hans Raj and

Ors. v. State of HP and Ors., stands duly complied with. Compliance

report is taken on record, perusal whereof, reveals that respondents

have considered the case of the petitioners in light of directions

contained in the aforesaid order passed by the Tribunal and as such,

nothing remains to be adjudicated in the present application and

same is disposed of accordingly. However, liberty is reserved to the

applicants to approach appropriate court of law in appropriate

proceedings, if they are still aggrieved.

            10th March, 2021                               (Sandeep Sharma),





               manjit                                            Judge