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Judgment
9 paragraphs · 174 wordsVivek Singh Thakur, J
Learned Deputy Advocate General has placed on record instructions dated 10.8.2020 received in the office of Advocate General from the Under
Secretary (Education) to Government of Himachal Pradesh along with copy of order dated 16.2.2018 passed by Deputy Director of Elementary
Education, Bilaspur in compliance of judgment dated 9.12.2016 passed in OA No. 6128 of 2016, whereby claim of petitioner has been accepted, but
with rider that arrears, if any, may be restricted for 36 months prior to the date of filing of petition.
2 The case of petitioner has been considered rightly or wrongly in the year 2018. Certainly, there is delay in deciding the matter for which, on behalf of
respondents, learned Deputy Advocate General has tendered unconditional, unqualified and sincere apology.
3 Accepting the apology tendered on behalf of respondent, petition is closed and disposed of with liberty to petitioner to assail the order dated
16.2.2018 and for redressal of his grievances, if still survives, by filing appropriate petition before the competent Forum, if advised so.