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Decided On: 18.07.2024 vs State Of Hp And Others
2024 Latest Caselaw 9816 HP

Citation : 2024 Latest Caselaw 9816 HP
Judgement Date : 18 July, 2024

Himachal Pradesh High Court

Decided On: 18.07.2024 vs State Of Hp And Others on 18 July, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

2024:HHC:5470

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Execution Petition No.396 of 2024 Decided on: 18.07.2024 ___________________________________________________________

.

Naveen Kumar .......Petitioner

Versus State of HP and others ......Respondents

Coram Hon'ble Mr. Justice Vivek Singh Thakur, Judge Hon'ble Mr. Justice Ranjan Sharma, Judge

1 Whether approved for reporting?

For the petitioner: Mr. Aman Thakur, Advocate vice Mr. Mohit Thakur, Advocate.


    For the respondents:                 Mr. Anup Rattan, Advocate General

                                         with    Mr.    Ramakant      Sharma,

Additional Advocate General.

Vivek Singh Thakur, Judge [Oral]

Learned Additional Advocate General has

placed on record instructions dated 05.07.2024 alongwith

copy of Office Order dated 3rd July, 2024 issued by

Director, Elementary Education, Himachal Pradesh,

whereby, the concerned Principal/Headmaster has been

directed to release arrears of petitioner, as per

Whether reporters of Local Papers may be allowed to see the judgment?

-2- 2024:HHC:5470

instructions of Finance Department, subject to final

outcome of LPA, with the condition that in case the LPA

is decided in favour of the Department, petitioner shall be

.

bound to refund the amount of arrears so received by

him.

2. At this stage, it has been submitted by learned

counsel appearing for the petitioner that LPA preferred by

the State stands dismissed.

In view of above, present matter is closed

and disposed of alongwith pending miscellaneous

application(s), if any, with a direction to the respondents

to release/disburse all arrears, as scheduled, without any

further delay, with liberty to the petitioner to avail

appropriate remedy for redressal of surviving grievance,

in case that occasion arises to do so.

(Vivek Singh Thakur) Judge

(Ranjan Sharma) Judge July 18, 2024 [Bhardwaj]

 
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