Himachal Pradesh High Court
Dr. Sanjay Chadha S/O Late vs State Of Himachal Pradesh Through on 22 October, 2021
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
.
ON THE 22nd DAY OF OCTOBER, 2021
BEFORE
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
&
HON'BLE MS. JUSTICE JYOTSNA REWAL DUA
Between:-
r to
CIVIL WRIT PETITION No. 5245 of 2021
DR. SANJAY CHADHA S/O LATE
DR. T.R. CHADHA, R/O P.P.-9
SECTOR 108 MOHALI PUNJAB
PRESENTLY WORKING AS. ......PETITIONER.
(BY SH. KARAN SINGH PARMAR, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH THROUGH
SECRETARY HORTICULTURE TO THE
GOVERNMENT OF HIMACHAL PRADESH
SECRETARIAT SHIMLA H.P.
2. DIRECTOR OF HORTICULTURE DEPARTMENT
NAVBAHAR, SHIMLA-2.
3. PROJECT DIRECTOR, ATMA MANDI,
DISTRICT MANDI, H.P. ......RESPONDENTS.
(SH.ASHOK SHARMA, ADVOCATE GENERAL
WITH SH. RAJINDER DOGRA,
SENIOR ADDITIONAL ADVOCATE GENERAL,
SH. VINOD THAKUR, SH. SHIV PAL MANHANS,
ADDITIONAL ADVOCATE GENERALS AND
SH. BHUPINDER THAKUR,
DEPUTY ADVOCATE GENERAL,
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2
FOR RESPONDENTS-1 TO 3)
.
This petition coming on for admission after
notice this day, Hon'ble Mr. Justice Tarlok Singh
Chauhan, passed the following:
ORDER
Since, the grievance of the petitioner has been redressed inasmuch as he stands retired from Government service on his request period of r to with effect from 30.06.2019 retrospectively vide Notification dated 14.10.2021 and the extraordinary leave availed with effect from 30.07.2018 to 26.03.2019 (240 days) has been allowed to be counted as qualifying service for pensionary benefits vide order dated 12.10.2021, therefore, the instant petition has been rendered infructuous and is disposed of accordingly. Pending application, if any, also stands disposed of.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22nd October, 2021.
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