Shiksha Verma vs . State Of H.P. And Another
2022 Latest Caselaw 3848 HP

Shiksha Verma vs. State of H.P. and another

.

Execution Petition No.40 of 2022

26.05.2022 Present: None for the petitioner.

Ms. Divya Sood, Deputy Advocate General, for the

respondents.

Main Execution Petition No. 40 of 2022 was disposed of

on 7.4.2022 with direction to the respondents to comply the

judgment dated 3.7.2012, passed in CWP No.5530 of 2010, titled

as Chaman and others versus State of Himachal Pradesh

and another and to file compliance affidavit within six weeks and

matter was ordered to be listed for compliance today. No

compliance affidavit(s) has been filed by the respondents i.e

Principal Secretary (Education) to the Government of Himachal

Pradesh as well as Director Elementary (Education) to the

Government of Himachal Pradesh.

On request of learned Deputy Advocate General,

compliance affidavit (s) is permitted to be filed on or before

15.6.2022, failing which adverse order shall follow.

List for compliance on 24.6.2022 before appropriate

Bench.

(Vivek Singh Thakur) Judge May 26, 2022 (veena)