Moti Lal vs . State Of H.P. & Ors.
2023 Latest Caselaw 15220 HP

Moti Lal vs. State of H.P. & Ors.

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CWP No. 4070 of 2019.

03.10.2023 Present: Mr. P.P. Chauhan, Advocate, for the petitioner.

Mr. Pratush Sharma, Addl. A.G., with Ms. Priyanka Chauhan and Mr. Rahul Thakur,

Deputy Advocates General, for the respondents-State.

On 8th September, 2023, instructions issued

by Deputy Director Higher Education were placed on

record, according to which the judgment was complied

with by remission of an amount of Rs. 76,478/- in

favour of the petitioner.

Learned counsel for the petitioner has

submitted that the instructions so placed are

misleading. The amount due to the petitioner under

the judgment passed by this Court has not been paid

fully.

Deputy Director Higher Education shall

remain present before this Court on 4th October, 2023,

to explain the discrepancy.

(Satyen Vaidya) Judge

3rd October, 2023.

(jai)