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Judgment
Tarlok Singh Chauhan, J
The instant petition has been filed for grant of the following substantive reliefs:
“(i) That the impugned communication dated 14.06.2019 and the decision conveyed therein may very kindly be quashed and set aside.
(ii) That the respondents may be directed to permit the applicant to continue working as AssistantProfessor/Lecturer(Electrical Engineering) in Government Polytechnic College Hamirpur, District Hamirpur, H.P.”
Learned counsel for the petitioner fairly submits that not only the petitioner is working in the College, but even her services have been regularized.
In this view of the matter, the only dispute is now confined to her three months salary, i.e. w.e.f. 19.06.2019 to 19.09.2019. This is a matter which is required to be considered by the respondents.
Accordingly, we deem it appropriate to dispose of this petition by directing the respondents to consider the case of the petitioner for grant of salary w.e.f. 19.06.2019 to 19.09.2019 and take a decision within a period of four weeks from today.
For compliance to come up on 28.05.2024. Pending application(s), if any, also stands disposed of.