Sunder Singh vs State Of Hp & Ors
2024 Latest Caselaw 282 HP

Himachal Pradesh High Court

Sunder Singh vs State Of Hp & Ors on 4 January, 2024

Bench: Vivek Singh Thakur, Sandeep Sharma

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                      Ex Petition No. 399 of 2023
                                         Decided on: 04.01.2024
    ________________________________________________________




                                                                                .
    Sunder Singh                                ........... Petitioner





                             Versus
    State of HP & Ors.                                                      ...Respondents
    Coram:





    Hon'ble Mr. Justice Vivek Singh Thakur, Judge
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1




                                                     of
    For the petitioner                      :     Ms. Vijay Kumar, Advocate.

    For the respondents                     :
                                   Mr. Varun Chandel, Additional
                                   Advocate General.
    ________________________________________________________
                          rt
    Vivek Singh Thakur, Judge (oral)

Compliance affidavit, stated to have been filed on behalf

of respondents, is not on record. Registry is directed to place the same on record of the file.

2. Copy of affidavit stands supplied to learned counsel for

the petitioner alongwith copy of office order dated 23.12.2023 passed by Deputy Conservator of Forests, Bilaspur, Forest Division, whereby

in compliance of order passed by this Court in CWP No. 8004 of 2021 work-charge status on completion of eight years daily wage service has

been granted to the petitioner w.e.f. 01.01.2005 subject to final outcome of SLP filed in Surajmani's case.

3. Accordingly, petition is closed and disposed of with liberty to petitioner to avail appropriate remedy for redressal of surviving grievance, if any. Pending applications, if any, also stand disposed of.

(Vivek Singh Thakur) Judge

(Sandeep Sharma) Judge January 04, 2024

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

(sunil)

.

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