Decided On : 31.07.2024 vs Sh. Rakesh Kanwar And Others
2024 Latest Caselaw 10776 HP

Himachal Pradesh High Court

Decided On : 31.07.2024 vs Sh. Rakesh Kanwar And Others on 31 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                    2024:HHC:6110


             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                            SHIMLA
                                                                                  COPC No. 540 of 2023
                                                                                 Decided on : 31.07.2024




                                                                                              .
    Madan Lal





                                                                                                    ...Petitioner
                                                              Versus





    Sh. Rakesh Kanwar and others.
                                                                                              ...Respondents
    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    Whether approved for reporting?1
    For the petitioner

                                                   :
                                                       to     Mr. J.L. Bhardwaj, Senior

                                                              Advocate, with Mr. Sanjay
                                                              Bhardwaj, Advocate.
    For the respondents :                                     Mr. Pushpinder Jaswal,
                                                              Additional Advocate General.



    Ajay Mohan Goel, Judge (Oral)

Learned Additional Advocate General has handed

over a copy of instructions, imparted to him by Director of

Elementary Education along-with which certain documents

stand appended and by placing reliance thereupon he submits

that the direction now stands complied with.

2. Learned Senior Counsel appearing for the petitioner

submits that the proceedings be closed but with an observation 1Whether reporters of the local papers may be allowed to see the judgment?

2024:HHC:6110

that let the actual emoluments be released in favour of the

petitioner as expeditiously as possible.

3. Accordingly, as prayed for, these proceedings are

.

closed by discharging the notice but with the observation that

the respondents will ensure that actual emoluments are

received by the petitioner, as expeditiously as possible,

preferably within a period of six weeks. Pending miscellaneous

applications, if any, also stand disposed of.

                                          (Ajay Mohan Goel)
                   r                           Judge

    July 31, 2024
    (Shivank Thakur)