Amra Devi vs . State Of Hp And Ors.
2025 Latest Caselaw 5532 HP

Himachal Pradesh High Court

Amra Devi vs . State Of Hp And Ors. on 18 August, 2025

Amra Devi Vs. State of HP and Ors.

Execution Petition No.737 of 2025

.

18.08.2025 Present: Mr. Bonit Thakur, Advocate, vice, Mr. A.K. Gupta, Advocate, for the petitioner.

Mr. B.N. Sharma, Mr. Diwakar Dev Sharma and Mr. Raj Kumar Negi, Addl. Advocates General with Mr. R.P. Singh and Mr. Manish Thakur, Dy. Advocates General, for the respondents/State.

Learned Addl. Advocate General for

respondents/State has placed on record letter dated

04.08.2025. The same is taken on record. Copy whereof

has been supplied to the learned vice counsel for the

petitioner.

From a perusal of the same, it is evident that

the benefits of judgment dated 06.09.2024, sought to be

executed, in the case at hand, have not been provided to

the petitioner till date. All that had to be done in

furtherance of the judgment sought to be executed is that

notional fixation of pay for the period, when the petitioner

was aged 58 years till the 60 years had to be worked out

and in pursuance thereof payable pension and

consequential arrears of pension had to be worked out. Till

date, the same have not been worked. In the aforesaid

facts and attending circumstances, further a week's time is

granted for compliance, failing which, respondent

No.2(Director Higher Education) shall remain present in

Court on the next date of hearing to explain that why the

property of the department as well as salaries of the erring

officials be not ordered to be attached towards

execution/implementation of the judgment sought to be

.

executed.

List on 27.08.2025.

(Bipin C. Negi) Judge

18th August, 2025 (Gaurav Rawat)