_________________________________________________________________ vs State Of Hp & Anr
2024 Latest Caselaw 14818 HP

Himachal Pradesh High Court

_________________________________________________________________ vs State Of Hp & Anr on 3 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Ex.Pet No. 987 of 2024 Decided on: 3rd October, 2024 _________________________________________________________________ Piari Devi ....Petitioner

Versus State of HP & Anr ...Respondents _________________________________________________________________

Coram

Ms. Justice Jyotsna Rewal Dua, 1 Whether approved for reporting?

____________________________________________________________ For the petitioner: Mr. Tarun K. Sharma, Advocate.

For the respondents: Mr. L.N.Sharma, Additional Advocate General.

Jyotsna Rewal Dua, Judge

Notice. M.L. Sharma, leaned Additional advocate

General accepts service of notice on behalf of the

respondents.

2. Learned Additional Advocate General has placed

on record a copy of instructions memo dated 01.10.2024 from

the office of the Director Elementary Education, Himachal

Pradesh. In terms of the instructions memo, in compliance

to the decision dated 30.11.2023, rendered in CWP No. 9559

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

of 2023 ( Piari Devi Vs. State of H.P. and Anr.), respondents

have considered the case of the petitioner and issued office

order dated 01.10.2024. Copy of the office order has also

been appended alongwith the instructions memo.

3. In view of above, this execution petition is

disposed of, reserving liberty to the petitioner to seek

appropriate remedy for redressal of her surviving grievances,

if any, in accordance with law.

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua Judge October 03, 2024 R.Atal