Date Of Decision: 12.9.2023 vs State Of Himachal Pradesh And Ors
2023 Latest Caselaw 13383 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                    .
                                                        Ex.PT No. 57 of 2022





                                                 Date of Decision: 12.9.2023
    _____________________________________________________________________
    Nirmala Devi





                                                                        .........Petitioner
                                              Versus
    State of Himachal Pradesh and Ors.
                                                                     .......Respondents





    Coram

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

    For the petitioner:       Mr. Hamender Singh Chandel, Advocate.

    For the Respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.
                         Verma, Additional Advocates General with Mr. Ravi
                         Chauhan,     Deputy    Advocates     General,   for
                         respondents No. 1 and 2.


                         Mr. Anil K. God, Advocate, for respondent No.3.
    ___________________________________________________________________________
    Sandeep Sharma, J. (Oral)

While placing on record communication dated 8.9.2023, issued

under the signature of Director (Urban Development), Himachal Pradesh,

Mr. Vishal Panwar, learned Additional Advocate General states that

mandate contained in the judgment sought to be executed stands duly

complied with.

2. Having taken note of the aforesaid communication as well as

office order 17.8.2023, dated annexed with the communication, this Court

finds that in terms of mandate contained in the judgment sought to be

.

executed, one supernumerary post of Beldar in M.C. Hamirpur w.e.f.

2.6.2011 to December, 2014 vide letter No. 1468 dated 1.9.2023, stands

created and thereafter, service of the petitioner has been regularized w.e.f.

2.6.2011. Financial benefits to the tune of Rs. 2,91,804/- already stand

released to the petitioner by respondent No.3 by way of cheque No. 047384

dated 18.5.2023.

3. In view of the aforesaid compliance, this Court finds that

nothing remains to be adjudicated in the instant proceedings and

accordingly, same are closed. However, liberty is reserved to the petitioner

to file appropriate proceedings before appropriate court of law qua the

surviving grievance, if any.

    September 12, 2023                                       (Sandeep Sharma),
         (manjit)                                                 Judge