Decided On: 12.08.2024 vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 11596 HP

Himachal Pradesh High Court

Decided On: 12.08.2024 vs State Of Himachal Pradesh And Another on 12 August, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                    2024:HHC:6886




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   Execution Petition No. 263 of 2024




                                                                        .
                                   Decided on: 12.08.2024





      Saroj Kumari                                                          ....Petitioner

                    Versus





      State of Himachal Pradesh and another                              ...Respondents
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





      Whether approved for reporting?1
      For the petitioner    :    Ms. Shivani Tegta, Advocate.

      For the respondents          :       Mr. Anup Rattan, Advocate General
                       r                   with Mr. Pushpender Jaswal,
                                           Additional Advocate General.

      Ajay Mohan Goel, Judge               (Oral)

Learned Advocate General has placed on record the

instructions, alongwith which the copy of order passed by the

Competent Authority has also been annexed, in terms whereof,

now the services of the petitioner have been ordered to be

regularized from the initial date of her appointment on contract

basis and actual benefits have been ordered as from the date of the

adjudication of the petition.

2. In these view of the matter, these proceedings are

closed, but with liberty to the petitioner that if actual financial

benefits are not passed on to them within some reasonable time,

they may approach the Court for further execution of the same.

1 Whether reporters of the local papers may be allowed to see the judgment?

2024:HHC:6886

Pending miscellaneous application(s), if any also stand disposed of

accordingly.

.

                                               (Ajay Mohan Goel)





    August 12, 2024                                     Judge
       (narender)





                       r      to