Himachal Pradesh High Court
Narpat Ram vs State Of H.P. & Others on 23 April, 2019
Bench: Dharam Chand Chaudhary, Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Execution Petition No.136 of 2018.
Decided on: 23rd April, 2019 .
Narpat Ram ......Petitioner.
Versus State of H.P. & Others ....Respondents. Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge. The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting?1 No. For the Petitioner : Mrs. Babita, Advocate vice Mr. A.K. Gupta, Advocate.
For the respondents : Mr. Vikas Rathore, Addl.
A.G. with Mr. J.S. Guleria, & Mr. Kunal Thakur, Dy.A.G. & Mr. Sunny Dhatwalia, Asstt.
A.G. Dharam Chand Chaudhary, J. (oral).
As per the affidavit in compliance filed by the respondent-State, the judgment sought to be executed stands implemented as the services of the petitioner have been regularized on completion of 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 26/04/2019 22:13:17 :::HCHP 2eight years with all consequential benefits, of course, till 22.4.2016 on notional basis and from 23.4.2016 onwards till date on actual basis. The .
petition, as such, is dismissed as fully satisfied.
Pending application(s), if any, shall also stand disposed of.
2. In case the petitioner is entitled to the monitory benefits from back date or the respondents are not justified in restricting the same to three years as submitted by learned counsel, he is at liberty to resort to the remedy, if any, available to him, in accordance with law, if so advised. The petition is accordingly disposed of.
(Dharam Chand Chaudhary) Judge.
(Vivek Singh Thakur)
April 23, 2019 (ps) Judge.
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