Krishan Parkash vs State Of H.P. & Others
2023 Latest Caselaw 18114 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                           Ex. Petition No. 260 of 2023

                                                            Date of decision: 17.11.2023




                                                                                          .

    Krishan Parkash.                                                                         ...Petitioner.
                                                  Versus
    State of H.P. & others.                                                                ...Respondents.





    Coram
    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Hon'ble Mr. Justice Sandeep Sharma, Judge.





    Whether approved for reporting?1
    For the Petitioner.                      Ms.Anita Jalota, Advocate, vice Mr.A.K.
                                             Gupta, Advocate.

    For the Respondents:
                                 r           Mr.Ramakant Sharma, Additional Advocate

                                             General.

                        Vivek Singh Thakur, Judge (Oral)

Compliance affidavit stands filed alongwith copies of Office

Orders dated 11.7.2023 passed by Executive Engineer Jal Shakti Vibhag

Padhar, claiming to have been passed in compliance of order passed by the

Court. Pay fixation in pursuance thereto has also been ordered vide Office

Order dated 11.7.2023 and pension case of the petitioner Krishan Prakash

has been submitted to Accountant General vide communication dated

3.11.2023.

2. In view of above, petition is closed and disposed of with liberty

to the petitioner to avail appropriate remedy for redressal of any grievance, if

any, still survives.

Pending applications, if any, also stand disposed of.

(Vivek Singh Thakur), Judge.

(Sandeep Sharma), Judge.

17th November, 2023 (Keshav)

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