Karnail Singh vs . State Of H.P And Others
2023 Latest Caselaw 17244 HP

Karnail Singh vs. State of H.P and others

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CWP No.1629 of 2023

31.10.2023 Present Mr. Adarsh K. Vashista, Advocate, for the petitioner.

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

While placing on record office order dated

19.09.2023, issued under the signature of Division Forest

Officer, Churah, Division Salooni, District Chamba, Himachal

Pradesh, learned Additional Advocate General states that

mandate contained in the judgment sought to be complied with

stands duly complied with.

Having perused aforesaid office order, which is

taken on record, this Court finds that petitioner has been

granted work charge status w.e.f.01.01.2001, subject to final

outcome of SLP in Karnail Singh and others vs. State of H.P.

and others, which is pending before the Hon'ble Apex Court.

In view of the above, nothing remains to be

adjudicated in the present proceedings and accordingly same

are closed.

(Sandeep Sharma) Judge October 31, 2023 (Shankar)