Himachal Pradesh High Court
Dr. Pritam Singh Chandel vs . State Of H.P. And Others on 19 April, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Dr. Pritam Singh Chandel Vs. State of H.P. and others Execution Petition No. 235 of 2022 .
19.04.2023 Present: Mr. Rajnish Maniktala, Senior Advocate, with Mr. Naresh Kumar Verma, Advocate, for the petitioner. M/s Jitender Sharma, Pushpender Jaswal and Baldev Negi, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General, for respondents No. and 2.
Mr. K.D. Sood, Senior Advocate, with Mr. Rahul Gathania, Advocate, for respondents No. 3 and 4.
The execution petitioner seeks execution judgment passed by the Hon'ble Single Bench of this Court, as r of affirmed by the Hon'ble Division Bench in a Letters Patent Appeal, in terms whereof, the gratuity and leave encashment, to which the petitioner is entitled to, has to be paid by the State Government.
Learned Senior Counsel appearing for the petitioner by referring to the documents appended with the Execution Petition has submitted that the judgment passed in the case of persons similarly situated as the petitioner, now stands complied with and the payments have been made by the State Government.
As it is not much in dispute that the decision of the Hon'ble Division Bench has not been assailed further by the State, therefore, as prayed for, three weeks' time is granted to the State to deposit the gratuity and leave encashment, as is ::: Downloaded on - 19/04/2023 20:47:43 :::CIS payable to the petitioner, in terms of the judgment or make good .
the said payments directly to the petitioner.
As prayed for, list for consideration on 18th May, 2023.
(Ajay Mohan Goel) Judge April 19, 2023 (bhupender) ::: Downloaded on - 19/04/2023 20:47:43 :::CIS