Uttam Singh vs . State Of H.P And Others
2023 Latest Caselaw 5529 HP

Uttam Singh vs. State of H.P and others

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CWP No. 7865 of 2022 10.05.2023 Present: Ms. Tamanna Sharma, Advocate vice Mr. Arush Matlotia, Advocate for the petitioner.

Mr. Ramakant Sharma, Addl. A.G with Mr. J.S. Guleria, Dy. A.G, Mr. Arsh Rattan, Dy. A.G and Ms. Priyanka Chauhan, Dy. A.G for the respondent-State.

Since the respondents have complied with the

judgment by sanctioning pension in favour of the petitioner

w.e.f. 01.01.2018, therefore, no further orders are required

to be passed in this petition and the same is accordingly

closed. However, it is made clear that in case the petitioner

is still aggrieved, he is at liberty to take recourse to such

remedy, as is available to him, in accordance with law.

                                             ( Tarlok Singh Chauhan )





                                                Acting Chief Justice





             May 10, 2023                        ( Virender Singh )
                 (naveen)                               Judge