Lambi Devi vs State Of Himachal Pradesh And Others

Tarlok Singh Chauhan, J

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

i. That any appropriate writ/order or direction may kindly be issued and recovery notice dated 24.06.2019 be quashed and set aside, in the interest of justice and fair play.

ii. That any appropriate writ/order or direction may kindly be issued and the respondents may be directed not to recover any amount from the petitioner, and respondent may also be directed to repay the amount which was deducted from the salary of the petitioner.

Since recovery notice dated 24.06.2019, as impugned in this petition, stands withdrawn by the respondents, as is evident from the letter dated 18.11.2020 (Annexure-R2) appended with the reply of respondent No.3, therefore, nothing survives for adjudication in this petition. Accordingly, the petition is disposed of as having been rendered infructuous.

However, it is made clear that in case the petitioner has still any subsisting grievance, he is at liberty to avail such remedy as is available to him under the law.

Pending miscellaneous application(s), if any, shall also stand disposed of.