_____________________________________________________________________ vs State Of Himachal Pradesh And Ors
2025 Latest Caselaw 9396 HP

Himachal Pradesh High Court

_____________________________________________________________________ vs State Of Himachal Pradesh And Ors on 25 September, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                    .
                                        Execution Petition No. 1891 of 2025





                                                 Date of Decision: 25.9.2025
    _____________________________________________________________________
    Manohar Lal





                                                                        .........Petitioner
                                              Versus
    State of Himachal Pradesh and Ors.
                                                                     .......Respondents





    Coram

    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?

    For the Petitioner:       Mr. Sameer Miyan, Advocate.

    For the Respondents: Mr. Anup Rattan, Advocate General with Mr. Rajan
                         Kahol, Mr. Vishal Panwar and Mr. B.C. Verma,
                         Additional Advocates General and Mr. Ravi
                         Chauhan, Deputy Advocate General.


    ___________________________________________________________________________
    Sandeep Sharma, J. (Oral)

While placing on record communication dated 24.9.2025,

enclosing therewith office order dated 24.9.2025, issued under signature of

Director of School Education, Mr. Vishal Panwar, learned Additional

Advocate General, states that mandate contained in the judgment alleged

to have been violated stands duly complied with.

2. Having perused aforesaid communication vis-à-vis judgment

sought to be executed, there appears to be merit in the contention of

learned Additional Advocate General that respondents after having

considered case of the petitioner in light of judgment dated 29.11.2024

.

passed in CWP No. 1638 of 2024, titled Mohit Sharma and Anr. v. State of

Himachal Pradesh and Ors., have already granted him due and admissible

benefits.

3. Consequently, in view of the above, nothing remains to be

adjudicated in the instant proceedings and as such, present petition is

disposed of with direction to the respondents to ensure that consequential

benefits, if any, flowing from the compliance as detailed herein above, if not

already released, shall be released expeditiously, preferably, within six

weeks.

    September 25, 2025                                        (Sandeep Sharma),
         (manjit)                                                  Judge