Rupinder Kumar vs State Of Hp & Ors
2023 Latest Caselaw 19528 HP

Himachal Pradesh High Court

Rupinder Kumar vs State Of Hp & Ors on 18 December, 2023

Bench: Vivek Singh Thakur, Sandeep Sharma

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                       Ex Petition No. 41 of 2023
                                         Decided on: 18.12.2023
    ________________________________________________________




                                                                                .
    Rupinder Kumar                              ........... Petitioner





                             Versus

    State of HP & Ors.                                                      ...Respondents
    Coram:





    Hon'ble Mr. Justice Vivek Singh Thakur, Judge
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1




                                                     of
    For the petitioner                      :     Sh. Onkar Jairath, Advocate.


    For the respondents
                          rt                :
                                   Mr. Ramakant Sharma, Additional
                                   Advocate General .
    ________________________________________________________

    Vivek Singh Thakur, Judge (oral)

Learned Additional Advocate General has placed on

record affidavit of Director of Higher Education alongwith copy of office

order dated 11.12.2023, whereby petitioner has been ordered to be

reinstated as Lecturer in IP with immediate effect and posted at

Government Senior Secondary School, Chhitkul, District Kinnour

against vacancy.

2. In view of above, no further order is required to be

passed except that natural consequences of re-instatement shall

follow. Besides this, the admissible subsistence allowance be released

to the petitioner on or before 31.01.2024.

3. Matter is closed and disposed of with aforesaid

observations and with liberty to the petitioner to avail appropriate

Whether the reporters of the local papers may be allowed to see the judgment?

remedy including filing fresh petition for redressal of his grievance, if

any, survives to be adjudicated and redressed.

.

(Vivek Singh Thakur)

Judge

(Sandeep Sharma)

of Judge December 18, 2023 (sunil)

rt