Himachal Pradesh High Court
Naresh Kumar Sharma Son Of vs Shri Kamlesh Kumar Pant Son Of on 31 August, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
ON THE 31st DAY OF APRIL, 2022
BEFORE
HON'BLE MR. JUSTICE SATYEN VAIDYA
CONTEMPT PETITION (TRIBUNAL) No. 1169 of 2020
.
Between:-
NARESH KUMAR SHARMA SON OF
SH. AMAR NATH SHARMA, RESIDENT
OF VILLAGE DHALIANI, POST OFFICE BHAPRAL,
TEHSIL GHUMARWIN, DISTRICT BILASPUR,
H.P., PREENTLY WORKING AS LECTURER
IN ENGLISH (SCHOOL CADRE) AT GSSS KHANOT,
TEHSIL SARKAGHAT, DISTRICT MANDI, H.P.
....PETITIONER
(SH. RAJESH KUMAR & RAJENDER KUMAR, ADVOCATES)
AND
1. SHRI KAMLESH KUMAR PANT SON OF
NOT KNOWN, PRINCIPAL SECRETARY
(EDUCATION), TO THE GOVERNMENT
OF HIMAHCAL PRADESH, SHIMLA-2.
2. DR. AMARJEET K. SHARMA SON OF
NOT KNOWN, DIRECTOR OF HIGHER
EDUCTION, HIMACHAL PRADESH,SHIMLA.
....RESPONDENTS
(MR. DESH RAJ THAKUR, ADDITIONAL ADVOCATE GENERAL WITH
MR. NARENDER THAKUR, DEPUTY ADVOCATE GENERAL AND MR.
MANOJ BAGGA, ASSISTANT ADVOCATE GENERAL,)
This petition coming on for admission this day, the
Court passed the following:
ORDER
Learned Additional Advocate General has placed on record instructions dated 30.07.2021, whereby it is informed that the entire arrears amounting to Rs.76,199/- (Seventy Six Thousand ::: Downloaded on - 31/08/2022 20:09:11 :::CIS -2- One Hundred Ninety Nine) stands paid to the petitioner on 28th July, 2021.
.
In view of the above, nothing survives in the petition and the same is accordingly disposed of.
(Satyen Vaidya)
Judge
31st August,2022
(tarun)
r to
::: Downloaded on - 31/08/2022 20:09:11 :::CIS