Sh. Krishan Chand vs State Of H.P. & Ors) on 10 August, 2022

[Cites 1, Cited by 1]

Himachal Pradesh High Court

Sh. Krishan Chand vs State Of H.P. & Ors) on 10 August, 2022

Bench: Jyotsna Rewal Dua

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                   ON THE 10th DAY OF AUGUST 2022
                              BEFORE




                                                                .
            HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





         CIVIL ORIGINAL PETITION CONTEMPT (TRIBUNAL) No. 1103/2020

            Between:-





             SH. KRISHAN CHAND
             S/O SH. AMAR SINGH,
             R/O VILLAGE CHHATER,
             P.O. BRANG, TEHSIL SARKAGHAT,





             DISTRICT MANDI, H.P.
                                                      .....PETITIONER

             (BY SH. BHIM RAJ SHARMA, ADVOCATE)

             AND

    1.       DEVESH KUMAR,
             ADDITIONAL CHIEF SECRETARY (IPH)
             TO THE GOVT. OF H.P. SHIMLA-2.


    2.       ANIL KUMAR KHACHI,
             ADDITIONAL CHIEF SECRETARY (FINANCE)
             TO THE GOVT. OF H.P. SHIMLA-2.




    3.       ER. R.K. KANWAR, ENGINEER-IN-CHIEF (IPH)
             US CLUB SHIMLA-1.





    4.       ER VISHAL JASWAL,
             EXECUTIVE ENGINEER,
             IPH, DIVISION JAWALI, DISTRICT KANGRA, H.P.





             (BY SH. RAM LAL THAKUR, ASSISTANT
             ADVOCATE GENERAL)
                                              .....RESPONDENTS

     __________________________________________________

                    This petition coming on for orders this day, the

     Court passed the following:




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                                      ORDER

The petitioner-Krishan Chand has alleged non-

compliance of the judgment dated 10.01.2018, passed by the learned erstwhile H.P. Administrative Tribunal in OA No.1004/2015 (Krishan Chand Vs. State of H.P. & Ors).

2. Mr. Ram Lal Thakur, learned Assistant Advocate General has placed on record office order and corrigendum of the same date i.e. 6.11.2020 alongwith office orders dated 15.2.2021 and 2.7.2022. On the strength of these orders, it was submitted that the judgment in question now stands completely complied with. Due and admissible benefits to the petitioner under the judgment have already been paid to him. His statement is taken on record.

3. Taking note of the above submissions, the present contempt proceedings are closed. Notices issued to the respondents are discharged. However liberty shall be reserved to the petitioner to seek appropriate remedy in accordance with law in case he still feels aggrieved. Pending miscellaneous application(s), if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge 10th August 2022 (rohit) ::: Downloaded on - 10/08/2022 20:02:03 :::CIS

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