Date Of Decision: 18.11.2024 vs Ashwani Sharma & Another
2024 Latest Caselaw 17555 HP

Citation : 2024 Latest Caselaw 17555 HP
Judgement Date : 18 November, 2024

Himachal Pradesh High Court

Date Of Decision: 18.11.2024 vs Ashwani Sharma & Another on 18 November, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

2024:HHC:11675

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

COPC No.121 of 2024 Date of Decision: 18.11.2024 _______________________________________________________ Brejesh Kumar & another .......Petitioners Versus

Ashwani Sharma & another ... Respondents ______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioners: Mr. Munish Datwalia, Advocate. For the Respondents: Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals, with Mr. Ravi Chauhan, Deputy Advocate General. _______________________________________________________ Sandeep Sharma, Judge(oral):

While placing on record communication dated

16.11.2024, issued under the signatures of Director Higher Education,

Himachal Pradesh, learned Additional Advocate General states that

mandate contained in the judgment/order alleged to have been

violated stands duly complied with.

2. Having perused aforesaid communication as well as copy

of office order dated 3.10.2024 enclosed therewith, this Court finds

that in terms of the judgment/order alleged to have been violated, pay

of the petitioners has been re-fixed vide orders dated 3.10.2024 and

24.09.2024 respectively, subject to final outcome of SLP filed by the

respondents-State.

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

2024:HHC:11675

3. In view of the above, nothing remains to be adjudicated in

the present proceedings and accordingly same are closed. However,

liberty is reserved to the petitioners to get this petition revived in case

financial benefits, if any, in terms of aforesaid compliance are not