Raina Ram vs G.K. Srivastava & Others
2023 Latest Caselaw 10216 HP

                                                1



    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA


                                    COPC NO. 45 of 2023




                                                                           .
                                    Date of Decision: July 25, 2023





    Raina Ram                                                               ...Petitioner.





                                             Versus

    G.K. Srivastava & others                                                ..Respondents.





    Coram:
    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Whether approved for reporting?1
    For the Petitioner:             Mr.Prakash Sharma, Advocate.

    For the Respondents:            Ms.Ranjna          Patial,       Deputy           Advocate

                                    General.


    Vivek Singh Thakur, J. (Oral)

As per compliance affidavit, case of the petitioner has

been sent by the Department to the office of Accountant General

on 03.07.2023. Copy of communication dated 03.07.2023 has

also been placed on record.

2. In view of above, present petition is closed and

disposed of with direction to the District Ayush Officer, Sirmour,

that in case no response is received from the office of Accountant

General, then to issue reminder to ensure receipt thereof within

reasonable period.

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

3. Needless to say, petitioner shall have liberty to avail

appropriate remedy for redressal of his grievances, if not

redressed, as permissible under law.

.

Pending application(s), if any, also stand disposed of.

(Vivek Singh Thakur),

Judge.

    July 25, 2023
         (Purohit)




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