Papinder Singh vs State Of H.P. And Others
2023 Latest Caselaw 5927 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Execution Petition No.122 of 2022 Date of Decision: 16.05.2023

.

_______________________________________________________

Papinder Singh .......Petitioners Versus

State of H.P. and others ... Respondents

______________________________________________________ Coram:

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

For the Petitioners: Mr. Mohit Thakur, Advocate.

For the Respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate

Generals with Mr. Rahul Thakur, Mr. Ravi Chauhan and Ms. Avni Kochhar Mehta,

Deputy Advocate Generals.

_______________________________________________________ Sandeep Sharma, Judge(oral):

Having carefully perused order dated 10.3.2023, issued under

the signature of Deputy Director of Elementary Education, Sirmaur at

Nahan, Himachal Pradesh, this Court finds that mandate contained in the

judgment sought to be executed stands duly complied with. Pursuant to

the directions contained in the judgment sought to be executed, it has

been ordered by the Department that petitioner Papinder Singh shall be

deemed to be appointed as Gramin Vidya Upasak on

26.08.2022(Notional) and regularized as JBT with effect from 16.08.2011

( at par with Chatter Singh) in the pay scale of Rs. 5910-20200 with initial

start of Rs. 5910+3000 grade pay. Aforesaid order further reveals that

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

benefit, as detailed hereinabove, has been extended to the petitioner

namely, Papinder Singh in view of the principal laid down by the Division

of this Court while rendering judgment in case titled Chatter Singh vs.

.

State of Himachal Pradesh passed in CWP No.188 of 2012.

2. Consequently, in view of the above, nothing remains to

be adjudicated in the present proceedings and same are closed.

However, liberty is reserved to the petitioner to file appropriate

proceedings in appropriate Court of law qua the surviving

grievances, if any.

(Sandeep Sharma), Judge May 16, 2023

(shankar)