Decided On: 03.10.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 14839 HP

Himachal Pradesh High Court

Decided On: 03.10.2024 vs State Of Himachal Pradesh & Others on 3 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                          2024:HHC:9524

                           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                                Execution Petition No.993 of 2024
                                                                in CWP No. 618 of 2021
                                                                Decided on: 03.10.2024
                      Jai Dev Sharma & others                                ... Petitioners
                                        Versus
                      State of Himachal Pradesh & others                             ... Respondents
                      Coram
                      Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
                      Whether approved for reporting?1
                      ____________________________________________________                                _
                      For the petitioners     :     Mr. Shivom Vashista, Advocate.
                      For the respondents              :        Mr. Pushpinder Jaswal, Additional
                                                                Advocate General.
                      Ajay Mohan Goel, Judge (Oral)

Mr. Pushpinder Jaswal, learned Additional Advocate

General, accepts notice on behalf of the respondents.

2. Learned Additional Advocate General, on the strength of

the instructions imparted by Director Elementary Education, to the

Government of Himachal Pradesh, dated 01.10.2024, informed the

Court that the judgment in issue stands complied with in letter and

spirit. The instructions are taken on record. The same have been

perused and learned counsel for the petitioner acknowledgtes the

same.

3. Accordingly, these execution proceedings are closed as

satisfied. Pending miscellaneous application(s), if any also stand

disposed of accordingly.

                                                                                     (Ajay Mohan Goel)

AVNISH KANT TIWARI    October 03, 2024
Date: 2024.10.04          (Rishi)
10:22:20 UTC

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