Mohan Singh vs State Of Himachal Pradesh And Others
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Himachal Pradesh High Court

Mohan Singh vs State Of Himachal Pradesh And Others on 14 October, 2024

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    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                            CWP No.10612 of 2024
                                            Date of Decision : 14.10.2024

Mohan Singh                                                         ...... Petitioner

                               Versus

State of Himachal Pradesh and others                                ......Respondents


Coram:

The Hon'ble Mr. Justice Bipin Chander Negi, Judge
Whether approved for reporting?1

For the petitioner       :     Mr. Mohit Thakur, Advocate.

For the respondents :          Mr. R.P. Singh, Deputy Advocate General.

Bipin Chander Negi, Judge (oral)

In pursuance to order dated 23.09.2024, learned Deputy

Advocate General has placed on record copy of Office Order dated

09.10.2024. Copy of the same has also been supplied to learned counsel

for the petitioner.

2. Vide aforesaid Office Order dated 09.10.2024, the pay of the

petitioner has now been fixed.

3. In view of the aforesaid, present petition stands disposed of,

so also, pending miscellaneous application(s), if any.

                                                       ( Bipin Chander Negi)
October 14, 2024 (KS)                                          Judge

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