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Himachal Pradesh High Court

Sh. Pritam Chand Rana Son Of Shri Sh. ... vs State Of H.P & Ors" And Compliance ... on 6 July, 2022

Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia

             IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                         ON THE 6th DAY OF JULY, 2022
                                   BEFORE
                HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN,




                                                                                                       .
                                      &
              HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA





                                  EXECUTION PETITION NO.170 OF 2022
                 Between:-





                 SH. PRITAM CHAND RANA SON OF SHRI SH. THUNIA RAM,
                 H.NO.193/2 NEAR MLSM COLLEGE, SUNDERNAGAR,
                 DISTRICT MANDI, H.P.





                                                                                                ...PETITIONER

                 (BY MR. V.B. VERMA, ADVOCATE)
                 AND

                 1.

                              STATE OF H.P. THROUGH PRINCIPAL SECRETARY
                              (EDUCATION)   GOVERNMENT  OF   HIMACHAL

                              PRADESH, SHIMLA.

                 2.           DIRECTOR OF EDUCATION, HIMACHAL PRADESH,
                              SHIMLA.


                                                                               ...RESPONDENTS

                 3.           MAHARAJA LAKSHMAN SEN MEMORIAL COLLEGE,
                              SUNDERNAGAR, H.P. THROUGH ITS PRINCIPAL-CUM-




                              MEMBER SECRETARY.





                                                                               ...PROFORMA RESPONDENTS

                 (BY MR. ASHOK SHARMA, AG, MR. VINOD THAKUR, ADDL.
                 AG AND MR. YUDHBIR SINGH THAKUR, DY. AG, FOR R-1





                 AND R-2)

                 (BY MR. RAKESH SHARMA, ADVOCATE, FOR R-3.
                 1
                     WHETHER APPROVED FOR REPORTING?
                    This execution petition coming on for orders this day, Hon'ble
    Mr. Justice Tarlok Singh Chauhan, passed the following :

                                                                   ORDER

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

Notice. Mr. Yudhbir Singh Thakur, learned Deputy Advocate General and Mr. Rakesh Sharma, Advocate, waive service of notice on behalf of the respondents.

.

2. The execution petition is disposed of with a direction to the respondents to comply with the order dated 7.1.2020 passed by this Court in CWP No.2066/2014 titled " Pritam Chand Chand vs. State of H.P & Ors" and compliance affidavit be filed within six weeks.

For compliance, to come up on 24th August, 2022.

( Tarlok Singh Chauhan) Judge ( Chander Bhusan Barowalia ) Judge 6th July, 2022 (CS) ::: Downloaded on - 06/07/2022 20:04:06 :::CIS