Himachal Pradesh High Court
Surender Kumar Chaudhary vs State Of H.P. & Ors." And File on 7 July, 2022
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 7th DAY OF JULY 2022
BEFORE
.
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
&
HON'BLE MS. JUSTICE JYOTSNA REWAL DUA
EXECUTION PETITION No. 169 of 2022
Between:-
SURENDER KUMAR CHAUDHARY
S/O SH. RAM LAL, R/O VPO MAHADEV,
TEHSIL SUNDERNAGAR,
DISTRICT MANDI, H.P.174402.
.....PETITIONER
(BY SH. V.B. VERMA, ADVOCATE)
AND
1. STATE OF H.P.
THROUGH PRINCIPAL SECRETARY (EDUCATION)
GOVERNMENT OF HIMACHAL PRADESH,
SHIML 171002(H.P)
2. DIRECTOR OF EDUCATION,
HIMACHAL PRADESH, SHIMLA-171001.
3. MAHARAJA LAKSHMAN SEN
MEMORIAL COLLEGE, SUNDERNAGAR
(H.P)- 175018 THROUGH ITS PRINCIPAL
-CUM-MEMBER SECRETARY
.....RESPONDENTS
(SH. ASHOK SHARMA, ADVOCATE GENERAL,
WITH SH. VINOD THAKUR, ADDITIONAL
ADVOCATE GENERAL FOR R-1 AND R-2,
SH. RAKESH KUMAR SHARMA, ADVOCATE FOR R-3)
::: Downloaded on - 07/07/2022 20:03:52 :::CIS
2
____________________________________________________
This petition coming on for order this day, Hon'ble
.
Mr. Justice Tarlok Singh Chauhan, passed the following:
ORDER
Notice. Mr. Vinod Thakur, learned Additional Advocate General and Mr. Rakesh Kumar Sharma, Advocate, appear and waive service of notice on behalf of respondents No.1 & 2 and respondent No.3, respectively.
2. The execution petition is disposed of with a direction to the respondents to comply with the order dated 7.1.2020 passed by this Court in CWP No.2066/2014 titled "Pritam Chand Rana Vs. State of H.P. & Ors." and file compliance affidavit within a period of six weeks from today.
For compliance, to come up on 24.08.2022.
( Tarlok Singh Chauhan ) Judge ( Jyotsna Rewal Dua ) Judge 07th July 2022 (rohit/vs) ::: Downloaded on - 07/07/2022 20:03:52 :::CIS