Pawan Kumar Bhardwaj vs . State Of H.P. And Others
2023 Latest Caselaw 16794 HP

Pawan Kumar Bhardwaj vs. State of H.P. and others

.

CWP No.3237 of 2023

18.10.2023 Present Mr. M.A.Safee, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Rajan Kahol, Mr. Vishal Panwar, Mr. B.C.Verma, Additional Advocate Generals and Mr. Ravi Chauhan and Ms. Sunaina, Deputy Advocate

Generals, for the respondents- State.

While placing on record copy of office order dated

18.10.2023, issued under the signature of Director Higher

Education, Himachal Pradesh, learned Additional Advocate

General states that mandate contained in the judgment

sought to be implemented stands duly complied with.

Having taken note of aforesaid office order, which is

taken on record, this Court finds that the pay of the petitioner

has been re-fixed and as such, nothing remains to be

adjudicated in the present proceedings and accordingly same

are closed.

(Sandeep Sharma) Judge October 18, 2023 (Shankar)