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Judgment
4 paragraphs · 171 wordsVivek Singh Thakur, J
Learned Deputy Advocate General has placed on record instructions dated 29.08.2020, received from Director Elementary Education, Himachal Pradesh, whereby it has been informed that in compliance of order passed by the Court, due and admissible amount of Rs.1,88,603/- for the period 14.10.1996 to 15.02.2005 has been paid to the petitioner and nothing is outstanding now. Photocopy of communication dated 20.08.2020, received from the petitioner stating that no payment is outstanding, has also been placed on record alongwith copy of order dated 27.08.2020, whereby amount has been released.
In view of above, certainly though there is delay in compliance of order, however, learned Deputy Advocate General has drawn attention of the Court towards unconditional, unqualified and sincere apology tendered by the respondent in reply affidavit.
Accepting apology tendered on behalf of the respondents, present petition is closed and disposed of, with liberty to the petitioner to file appropriate petition for redressal of her grievances, if any survive. Pending application(s), if any, also stand disposed of.