Arun Kumar And Ors vs State Of H.P. & Ors
2025 Latest Caselaw 2831 HP

Himachal Pradesh High Court

Arun Kumar And Ors vs State Of H.P. & Ors on 1 August, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Ex. Pet No.710 of 2024 Decided on: 01.08.2025 _________________________________________________________________

.

Arun Kumar and Ors ....Petitioners

Versus State of H.P. & Ors. ...Respondents

_________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua

1 Whether approved for reporting?

_________________________________________________________________ For the petitioners: Mr. Devender K. Sharma, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General

with Mr. Y.P.S. Dhaulta, Additional

Advocate General.

Jyotsna Rewal Dua, Judge

Learned Additional Advocate General has handed

over three cheques in the sum of Rs.3000/- each, drawn in

the name of each of the petitioners to their learned counsel in

terms of order dated 27.06.2025.

2. Mr. Ashisk Kohli, Director School Education

Himachal Pradesh, is present in the Court and has explained

the circumstances for which compliance affidavit could not

be filed in time. The explanation is accepted.

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

3. In view of compliance affidavit filed by the

respondents and the consideration order appended therewith,

passed on 28.07.2025, this execution petition to stand

.

disposed of. Petitioners, however, are at liberty to seek

appropriate remedy, as may be available to them in law for

redressal of their grievances against the consideration order

passed by the respondents.

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua Judge August 1, 2025 R.Atal