Between vs State Of Hp
2021 Latest Caselaw 5059 HP

Citation : 2021 Latest Caselaw 5059 HP
Judgement Date : 26 October, 2021

Himachal Pradesh High Court

Between vs State Of Hp on 26 October, 2021

Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua

     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                  ON THE 26TH DAY OF OCTOBER, 2021

                                  BEFORE




                                                               .
          HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                                      &
             HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





                  EXECUTION PETITION NO. 119/2019

    BETWEEN:
    SANJAY KUMAR, S/O SH. RAJA RAM,





    R/O VILL. SHOBLI, P.O. DEV NAGAR,
    TEHSIL RAMPUR, DISTT. SHIMLA, HP.
                                                       .... PETITIONER
    (BY MR. RAJESH VERMA, ADVOCATE)

    AND

    1.    STATE OF HP,
          THROUGH SECRETARY (EDUCATION),
          TO THE GOVT. OF H.P., SHIMLA-2.


    2.    DIRECTOR OF ELEMENTARY EDUCATION,
          HIMACHAL PRADESH, SHIMLA, H.P.
    3.    DEPUTY DIRECTOR OF ELEMENTARY EDUCATION,
          SHIMLA, DISTT. SHIMLA,




          HIMACHAL PRADESH, HP.
    4.    HEADMASTER, GOVERNMENT HIGH SCHOOL,
          DEV NAGAR, TEHSIL RAMPUR,





          DISTT. SHIMLA, H.P.
                                           .... RESPONDENTS





    (BY MR. ASHOK SHARMA, A.G. WITH MR. SHIV PAL MANHANS
    AND MR. ASHWANI SHARMA, ADDL. A.GS.)
    ___________________________________________________________________

                 This petition coming on for admission after notice this

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

    following:

                 ORDER

Since the matter is sub judice before the Hon'ble

Supreme Court and no stay has been granted, therefore, we

dispose of the instant petition with a direction to the respondents

to comply with the judgment dated 21.8.2019 passed by this

Court in CWP No. 378/2018, subject to final outcome of SLP

(Civil) Diary No(s) 961/2020. Needful be done within a period of

four weeks.

For compliance, list on 30.11.2021.


                                            (Tarlok Singh Chauhan)
                                                    Judge



    26.10.2021
     (pankaj)
                      r         to           (Jyotsna Rewal Dua)
                                                   Judge