_________________________________________________________________ vs State Of Hp & Ors
2024 Latest Caselaw 16256 HP

Himachal Pradesh High Court

_________________________________________________________________ vs State Of Hp & Ors on 23 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Ex.Pet No. 609 of 2024 Decided on: 23rd October, 2024 _________________________________________________________________ Gauri Prasad & Ors ....Petitioners

Versus State of HP & Ors ...Respondents _________________________________________________________________

Coram

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

____________________________________________________________ For the petitioners: Mr. Rocky, Advocate vice Mr. Devender K. Sharma, Advocate.

For the respondents: Mr. L.N.Sharma, Additional Advocate General, for respondents No. 1 to 5.

Mr. Dikken Kumar, Advocate, for respondent No.6.

Jyotsna Rewal Dua, Judge

Following order was passed in the matter on

19.09.2024:-

"Respondent No.6 has placed on record office communication dated 13.09.2024 and on that basis submitted that names of the petitioners have been recommended for appointment to the post of Shastri (Post Code 813) (on contract basis).

Learned Additional Advocate General

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

acknowledges the aforesaid fact and on the basis of instructions imparted to him by the Director Elementary Education, Himachal Pradesh, states that the appointment orders of the candidates will be issued immediately on completion of all codal formalities.

Let the needful be done within two weeks. List for overseeing the compliance of the judgment.

List on 23.10.2024."

2. Learned Additional Advocate General has placed

on record a copy of instructions memo dated 30.09.2024 and

on that basis submits that the petitioners have been offered

appointment against the post of Shastri on 25.09.2024. Copy

of the office order dated 25.09.2024 has also been appended

alongwith the instructions memo.

3. Learned counsel for the petitioners admits that

the judgment in question now stands complied with.

4. In view of above, this execution petition is

disposed of as satisfied.

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua Judge October 23, 2024 R.Atal