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High CourtsDivision Bench(2023) 01 SHI CK 0037

Deepika Rani vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 5 January 2023

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Virender Singh, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 8498 Of 2022
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Judgment

10 paragraphs · 363 words

Tarlok Singh Chauhan, J

1.

The instant petition has been filed for grant of the following substantive reliefs:

“i). Issue a writ of Certiorari, Mandamus or other appropriate writ, order or direction to Respondents to release the monthly salary of the Petitioner w.e.f. 01.04.2022 to 03.08.2022 with upto date interest at the rate of 12% PM.

ii) Issue a writ of Certiorari, Mandamus or other appropriate writ or direction, directing the Respondent No.3 to issue Experience certificate in favour of the Petitioner for the services rendered as Tutor (Senior Resident), (Anatomy) in the Department of Anatomy in Shri Lal Bahadur Shastri Govt. Medical College, Nerchowk, District Mandi, Himachal Pradesh(w.e.f. 14.02.2017 till 04.08.2022) within a time bound manner.

iii) Issue a writ of Mandamus or other appropriate writ order or direction awarding Compensation & Damages to the tune of Rs.2,00,000/- on account of continuous humiliation, physical, mental suffering undergone by the Petitioner at the hands of the Respondents along with the cost of the petition in favour of the Petitioner and against the Respondents.”

2.

On 15.12.2022, the Court passed the following order:

“Learned Senior Additional Advocate General has placed on record instructions dated 14.12.2022 alongwith a 'Teaching Experience Certificate' issued in favour of the petitioner.

However, learned counsel for the petitioner states that the experience certificate so issued does not serve the purpose of his client, as she requires specific experience certificate to the effect that his client has rendered services as Tutor (Senior Resident), (Anatomy), in the Department of Anatomy in Shri Lal Bahadur Shashtri Govt. Medical College & Hospital, Mandi at Ner Chowk w.e.f. 14.02.2017 till 04.08.2022. The respondents are directed to issue the certificate as sought for by the petitioner unless and until there is some legal or factual impediment. List on 05.01.2023.”

3.

The respondents have now filed a compliance affidavit in the open Court which is made part of the court file. A perusal of the same would go to show that the necessary teaching experience certificate has now been issued to the petitioner, thereby rendering the instant petition as infructuous.

4.

Accordingly, the instant petition is disposed of as infructuous, so also the pending application, if any.