Himachal Pradesh High Court
Chatro Ram vs State Of Hp & Ors on 8 August, 2019
Bench: Dharam Chand Chaudhary, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
.
Execution Petition No. 34 of 2019
Date of decision: August 08, 2019.
Chatro Ram. ......Petitioner.
Versus
State of HP & ors. ......Respondents.
Coram r to
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting? 1 No.
For the petitioner : Mr. Anup K. Rattan, Advocate.
For the respondents : Mr. Vikas Rathore and Mr. Narender
Guleria, Addl. AGs with Mr. J.S.
Guleria, Dy. AG.
Mr. A.K. Anand, Divisional Forest
Officer, Churah, District Chamba in
person.
Dharam Chand Chaudhary, Judge (Oral)
On having gone through the affidavit in compliance filed by respondent-State and also the written instructions placed on record by learned Additional Advocate General, a supernumerary post of Chowkidar has already been created and he has now to be regularized in relaxation of educational 1 Whether the reporters of the local papers may be allowed to see the Judgment? yes.
::: Downloaded on - 29/09/2019 01:57:22 :::HCHP 2qualification. The judgment sought to be executed, therefore, stand implemented. As regard surviving grievance of the .
petitioner, if any, he may resort to the remedy available to him in accordance with law for redressal thereof, if so advised.
However, so far as this petition is concerned, the same is dismissed as fully satisfied.
r to
(Dharam Chand Chaudhary),
Judge.
(Jyotsna Rewal Dua),
August 08, 2019, Judge.
( vs)
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