Himachal Pradesh High Court
Hari Krishan & Anr. vs . State Of Himachal Pradesh & Ors. on 26 September, 2025
Author: Sandeep Sharma
Bench: Sandeep Sharma
Hari Krishan & Anr. Vs. State of Himachal Pradesh & Ors.
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CMP No.16119 of 2025 in Ex. Petition No.565 of 2025 26.09.2025 Present: Mr. Onkar Jairath & Mr. Piyush Mehta, Advocates, for the applicant/petitioner.
Mr. Anup Rattan, Advocate General, Mr. Rajan Kahol, Mr. Vishal Panwar & Mr. B.C. Verma, Additional Advocate Generals, with Mr. Ravi Chauhan, Deputy Advocate General, for the non- applicants/respondents-State.
While placing on record copy of office order dated 25.09.2025, issued under the signatures of Pr. Chief Conservator of Forests (HoFF), Himachal Pradesh, Shimla, Mr. Ravi Chauhan, learned Deputy Advocate General, states that in terms of mandate contained in the judgment, sought to be executed, higher pay has been granted to the petitioner subject to final outcome of all legal proceedings in the cases of Mohit Sharma and Hari Krishan.
Having carefully perused aforesaid office order, which is taken on record, there appears to be merit in the afore contention of learned Deputy Advocate General. In terms of mandate contained in the judgment, sought to be executed, respondents, after having considered the case of the petitioner, have decided to fix him at higher pay stage in concerned level of pay matrix subject to final outcome of all legal proceedings in aforesaid case.
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adjudicated in the instant proceedings and accordingly, the same are closed with a direction to the respondents to ensure that consequential benefits, if any, flowing from the aforesaid compliance shall be released, expeditiously, preferably within one month.
September 26, 2025
(sunil)
r to (Sandeep Sharma),
Judge
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