Labh Singh vs Manmohan Sharma & Others

Vivek Singh Thakur, J

Learned Deputy Advocate General has placed on record instructions dated 29.09.2020 received from the Director of Elementary Education, Himachal Pradesh, whereby it has been informed that in consonance of order passed by erstwhile H.P. State Administrative Tribunal, petitioner was engaged as per Policy and thereafter he has been regularized by the respondent-Department vide order dated 01.09.2020. It is further submitted that earlier because of pendency of SLP No.1426 of 2015, titled as Pankaj Kumar vs. State of H.P. & others, order could not be complied with.

Learned counsel for the petitioner has also endorsed engagement as well as regularization of the petitioner as communicated vide instructions placed on record by learned Deputy Advocate General, which have been taken on record.

Learned Deputy Advocate General has further pointed out that in reply, respondents have tendered unconditional, unqualified and sincere apology for any act on their part, which may be construed as contempt.

Learned counsel for the petitioner submits that grant-in-aid for the period which the petitioner served with the respondents before regularization, has not been released in his favour. This issue has not been determined by erstwhile Tribunal. Therefore, petitioner has every right to take appropriate steps for redressal of his grievances, as permissible under law.

Considering aforesaid submissions and accepting unconditional, unqualified and sincere apology, as communicated by learned Deputy Advocate General, present petition is closed and disposed of. Pending application(s), if any, also stand disposed of.