Chander Kali vs State Of H.P. & Others

Sureshwar Thakur, J

By way of present petition, the petitioner has prayed for the following main relief:­

"i) That the respondents may be directed to pay arrears of pay to the petitioner w.e.f. 15.8.2007 till 23.8.2016 after fixing her pay w.e.f. 1.1.2003 with all the benefits incidental thereof."

Learned Counsel appearing for the petitioner on instructions, states that his client shall be content and satisfied in case this Court orders for deciding the case of the petitioner in the light of the judgment rendered by the Coordinate Bench of this Court, in CWP No. 3746 of 2011, titled Prakash Chand & others vs. State of H.P. & another, decided on 8.1.2015 in time bound manner. The learned Additional Advocate General is not averse to the aforesaid prayer made on behalf of petitioner.

Consequently, the present petition is disposed of with a direction to the respondents to consider the case of the petitioner, in the light of the aforesaid judgment expeditiously, preferably within a period of four weeks. Needless to say, respondents, while doing the needful, in terms of instant judgment, shall give anopportunity of hearing to the petitioner and pass a speaking order. Liberty is reserved to the petitioner to file appropriate proceedings, before appropriate Forum, if she still remains aggrieved. Petition stands disposed of in the aforesaid terms, alongwith all pending applications, if any.