Decided On: 22Nd November vs Rohan Chand Thakur
2024 Latest Caselaw 17943 HP

Himachal Pradesh High Court

Decided On: 22Nd November vs Rohan Chand Thakur on 22 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

2024:HHC:12155

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

COPC No.447 of 2024 Decided on: 22nd November, 2024

-------------------------------------------------------------------------------------

Om Parkesh                                                        .....Petitioner

                                                  Versus

Rohan Chand Thakur                                            .....Respondent

------------------------------------------------------------------------------------- Coram

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting? 1

For the Petitioner: Ms. Anchal Sharma, Advocate vice Mr. Balwant Singh Thakur, Advocate.

For the Respondent: Mr. Raman Jamalta, Advocate.

------------------------------------------------------------------------------------ Jyotsna Rewal Dua, Judge

Learned counsel for the respondent has placed

on record a copy of office order dated 19.09.2024 and on

that basis submits that in terms of the directions issued in

Om Parkesh & ors. Versus Himachal Pradesh

Transport Corporation & anr.2, pay of the petitioner has

been re-fixed and his service has been regularized in

accordance the directions issued in the judgment. He

further submits that the respondent is bound to comply

with the judgment by paying interest on the amount due to

Whether reporters of print and electronic media may be allowed to see the order? Yes

CWP No.738/2024, decided on 26.02.2024

2024:HHC:12155

the petitioner @ 6% per annum from the cut-off date as has

already been held in the judgment.

2. In view of above, learned vice counsel appearing

for the petitioner submits that these proceedings be closed,

however, petitioner be reserved liberty to file appropriate

proceedings for enforcement of the aforesaid judgment.

Granting such liberty, the contempt proceedings are closed.

Notice issued to the respondent is discharged.

Pending miscellaneous application(s), if any,

also stand disposed of.

                                       Jyotsna Rewal Dua
November 22, 2024                            Judge
     Mukesh