Himachal Pradesh High Court
Karam Singh Chauhan vs . State Of H.P. & Anr. on 28 July, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Karam Singh Chauhan Vs. State of H.P. & Anr.
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CWP No.1073 of 2023 28.07.2023. Present: Mr. Anupam Anzranni Mehta, Advocate, for the petitioner.
Mr. Y.P.S. Dhaulta, Additional Advocate General with Ms. Seema Sharma, Deputy Advocate General, for the respondents.
Learned counsel for the petitioner states that though the respondents have released pension to the petitioner in terms of the judgments in Paras Ram & Sita Ram's cases, however, due and admissible increments have not been credited in favour of the petitioner for the service rendered by him.
Learned Additional Advocate General seeks time to file specific instructions in that regard.
List on 19.08.2023.
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