Himachal Pradesh High Court
Sh. Sushil Kumar And Another vs State Of H.P. And Others on 10 June, 2019
Bench: Dharam Chand Chaudhary, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Ex. Pet. No. 55 of 2019 Decided on: 10.06.2019 .
Sh. Sushil Kumar and another .......Petitioners Versus State of H.P. and others ......Respondents Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Acting Chief Justice The Hon'ble Mrs. Justice Jyotsna Rewal Dua, Judge Whether approved for reporting?1 For the petitioners: Mr. Mukesh Sharma, Advocate vice Mr. Paresh Sharma, Advocate.
For the respondents: Mr. Ashok Sharma, A.G with Mr. Ajay Vaidya, Sr. Addl. A.G and Mr. J.S. Guleria for the respondent-State.
Mr. Sanjeev Kumar, Advocate for respondent No.3.
Dharam Chand Chaudhary, ACJ (Oral) Notice. Mr. J.S. Guleria, learned Deputy Advocate General appears and accepts service of notice on behalf of respondents No. 1 and 2 and Mr. Sanjeev Kumar, Advocate on behalf of respondent No.3.
2. Learned counsel representing the petitioners and learned Deputy Advocate General and for that matter, learned Standing Counsel representing respondent No. 3, are in agreement that this petition can be disposed of in 1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 11/06/2019 21:57:06 :::HCHPthe light of judgment rendered by the Principal Bench of this Court in Execution Petition No. 23 of 2019 titled Amit .
Sharma V. State of H.P and another, on 10.04.2019.
Being so, this petition is disposed of as fully satisfied because the services of the petitioners' herein have already been regularized and as regards the arrears, they are not entitled to the same, in view of judgment in Amit Sharma's case supra.
(Dharam Chand Chaudhary)
Acting Chief Justice
June 10, 2019 (Jyotsna Rewal Dua)
(naveen) Judge
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