Himachal Pradesh High Court
Dulo Ram vs State Of Himachal Pradesh And Others on 1 August, 2024
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
1
( 2024:HHC:6274 )
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Execution Petition No.488 of 2024 a/w
Execution Petition No.489 of 2024
.
Execution Petition No.490 of 2024
Date of Decision : 01.08.2024
Execution Petition No.488 of 2024
Dulo Ram
...... Petitioner
Versus
State of Himachal Pradesh and others
......Respondents
Execution Petition No.489 of 2024
Dharm Singh
...... Petitioner
Versus
State of Himachal Pradesh and others
......Respondents
Execution Petition No.490 of 2024
Tarveej Singh
...... Petitioner
Versus
State of Himachal Pradesh and others
......Respondents
Coram:
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge
The Hon'ble Mr. Justice Bipin Chander Negi, Judge
Whether approved for reporting?1
For the Petitioner(s) : Mr. Ashish Verma, Advocate.
1
Whether reporters of Local Papers may be allowed to see the judgment?
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For the Respondents : Mr. Anup Rattan, Advocate General with
Mr. Ramakant Sharma, Additional Advocate
General.
.
Vivek Singh Thakur, Judge (oral)
In sequel to order passed on 17.07.2024, referring the interim
orders passed by the Apex Court in various Special Leave Petitions
preferred by the respondents-State, i.e., Special Leave to Appeal (C )
No.10788/ 2023, arising out of LPA No.21/2023, titled The State of
Himachal Pradesh and others vs. Puran Chand and others; Special
Leave Petition (Civil) Nos.3348/2024, arising out of CWP No.2366 of
2023, titled Dr. Yashwant Singh Parmar Horticulture & Forestry
University vs. Nek Ram along-with connected matters; Special Leave
Petition (Civil) Diary No.14765/2024, arising out of CWP No.2915/2020,
titled State of Himachal Pradesh & others vs. Kailash Chand along-
with connected matters; Special Leave Petition (Civil) Diary
No.1552/2024, titled HPSEB Ltd. and Anr. vs. Sushil Kumar, along-
with connected matters, including the interim order passed by the Hon'ble
Apex Court in a petition arising out of LPA No.165 of 2021, titled State of
H.P. and others vs. Surajmani and others along-with connected
matters, learned Additional Advocate General submits that similarly
situated persons have been extended benefits of similar judgments, but
prior to passing of interim orders passed by the Apex Court and further
that after passing of above referred interim orders by the Apex Court, no
actual benefits have been extended by the Department to any
( 2024:HHC:6274 )
person/individual, except passing of Office Orders in some cases but
subject to final outcome of SLPs preferred before the Supreme Court.
2. In view of above, especially for copies of interim orders
.
placed on record, matters are closed and disposed of, with liberty to the
petitioner(s) to revive them, if occasion arises to do so or to file afresh if
so advised.
Pending miscellaneous application(s), if any, shall also stand
disposed of.
r ( Vivek Singh Thakur)
Judge
( Bipin Chander Negi)
August 01, 2024 (KS) Judge
