District Bilaspur H.P vs State Of Himachal Pradesh
2021 Latest Caselaw 4332 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
            ON THE 03rd DAY OF SEPTEMBER 2021
                           BEFORE




                                                             .
         HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





               EXECUTION PETITION No. 275 OF 2021
         Between:-





         RAJENDER SINGH
         S/O LT. SH. ACHHAR SINGH,
         R/O VILLAGE DAHAD,
         P.O. DAHAD & TEHSIL JHANDUTTA




         DISTRICT BILASPUR H.P.
                                                  .....PETITIONER
         (BY SH. PAWAN K. SHARMA, ADVOCATE)


         AND

    1.   STATE OF HIMACHAL PRADESH
         THROUGH PRINCIPAL SECRETARY


         (HEALTH) TO THE GOVT. OF HIMACHAL PRADESH
    2.   DIRECTOR HEALTH SERVICES,
         HEALTH & FAMILY WELFARE DEPARTMENT




         HIMACHAL PRADESH





    3.   THE CHIEF MEDICAL OFFICER,
         BILASPUR, DISTT. BILASPUR, H.P.

    4.   BLOCK MEDICAL OFFICER,





         JHANDUTTA, DISTT. BILASPUR, H.P.

                                              .....RESPONDENTS
         (SH. AJAY VAIDYA, SENIOR ADDITIONAL
         ADVOCATE GENERAL )

          Whether approved for reporting?
    __________________________________________________




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                 This petition coming on for orders this day, the

    Court passed the following:




                                                              .
                                  ORDER

Learned Senior Additional Advocate General

has placed on record the memo of instructions dated

02.09.2021 and submits that the case of the petitioner was

considered in accordance with the judgment dated

22.04.2021, rendered in CWP No.5355/2020, however, he

was not found eligible under the Policy dated 18.01.1990.

Since, the judgment stands complied with,

therefore, no further order is required to be passed. Hence,

the instant petition is closed. Pending miscellaneous

applications, if any, shall stand disposed of.

Jyotsna Rewal Dua Judge

September 03, 2021 (rohit)