Sh. Raj Kumar vs State Of H.P. And Others
2024 Latest Caselaw 1885 HP

Himachal Pradesh High Court

Sh. Raj Kumar vs State Of H.P. And Others on 7 March, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              Execution Petit. No. 436 of 2024




                                                                           .
                                              Decided on: 07.03.2024





      Sh. Raj Kumar                                                            ....Petitioner

                        Versus





      State of H.P. and others                                              ...Respondents
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





      Whether approved for reporting?1
      For the petitioner    :    Ms. Babita Kumari, Advocate vice
                           r     Mr. A.K. Gupta, Advocate.

      For the respondents            :        Mr. Pushpender Jaswal, Addl. AG.

      Ajay Mohan Goel, Judge                  (Oral)

Learned Counsel appearing for the petitioner submits

that though work charge status now stands conferred upon the

petitioner, however, as monetary benefits have not been released in

his favour, therefore, these proceedings be ordered to be closed but

with liberty to the petitioner to file a fresh writ petition with regard

to his surviving grievance, if any. These proceedings are

accordingly closed, with liberty as prayed for.

                                                              (Ajay Mohan Goel)
      March 07, 2024                                                   Judge
           (narender)




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