Himachal Pradesh High Court
Pankaj Jasrotia & Ors vs Sh. Bharat Khera & Ors on 9 December, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA COPC No. 354 of 2022 Decided on : 9th December, 2022.
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Pankaj Jasrotia & Ors. ...Petitioner.
Versus Sh. Bharat Khera & Ors. ....Respondents.
Coram:
The Hon'ble Mr. Justice Satyen Vaidya, Judge. Whether approved for reporting?1 For the Petitioner: Mr. Jeevan Kumar, Advocate. For the Respondents: Mr. Des Raj Thakur, Additional A.G. and Mr. Narender Thakur, Dy. A.G. Satyen Vaidya, Judge (Oral).
Learned Deputy Advocate General has placed on record compliance affidavit, according to which State government has taken a decision to implement judgment dated 17.06.2022, passed by the Division bench of this Court in CWP no. 7008 of 2021 along with connected matters. As a consequence of such decision, petitioner has been ordered to be treated in continuous service w.e.f. 17.01.2022. The matter with respect to disbursement of consequential benefits is under process.1
Whether reporters of the local papers may be allowed to see the judgment? ::: Downloaded on - 12/12/2022 20:35:46 :::CIS
...2...
2. In view of such stand of the respondents, nothing .
survives in this petition and the same is accordingly disposed of.
(Satyen Vaidya) Judge 9th December, 2022.
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