Nek Ram vs State of Himachal Pradesh and Others

Rajiv Sharma, J.—Case of the Petitioner, in a nutshell, is that when the learned erstwhile Himachal Pradesh Administrative Tribunal passed the judgment dated 30.11.2000 in O.A. No. 1112/1999, in the open Court, Respondent-State was directed to pay interest with effect from March, 1999. However, in the judgment, interest has been made payable with effect from March, 2000 @ 12% per annum. This application is duly supported by an affidavit.

The fact of the matter is that the Petitioner had retired from service on 31.7.1997. The contention raised in the application has not been specifically denied by the Respondents.

Accordingly, the judgment dated 30.11.2000 is modified to the extent that the Petitioner is entitled to interest @ 12% per annum with effect from March, 1999, as dictated by the learned erstwhile Himachal Pradesh Administrative Tribunal instead of March, 2000 in the open Court. The same shall now be paid to the Petitioner within a period of two months from the date of production of certified copy of this judgment.

Consequently, the review petition is disposed of. No costs.