Nihal Singh Kashyap vs State Of H.P. And Others

L. Narayana Swamy, CJ

By way of the instant writ petition, the petitioner has sought a direction to the fourth respondent to release his salary for the months of December, 2019 and January, 2020.

The contention of the petitioner, who is working as Naib Tehsildar, Kamrau in District Sirmaur, is that pursuant to his transfer from Tehsil Nalagarh on 21st January, 2020, he joined as such at the transferred station, i.e. Sub­Tehsil Kamrau in District Sirmaur, on 22nd January, 2020 and is working there since then, but, his salary for the months of December, 2019 and January, 2020 has not been released by the respondents, whereupon the petitioner filed a representation (Annexure P­1) with a prayer to release his salary for two months.

It is submitted that neither the said representation has been decided nor the salary of the petitioner for the aforesaid two months has been released by the respondents, constraining the petitioner to approach this Court by the medium of the instant writ petition.

In view of the above, we deem it appropriate to dispose of the instant writ petition with a direction to respondent No. 3 to consider and decide the representation filed by the petitioner (Annexure P­1) within a period of two weeks from today.

It is needless to say that while deciding the representation (Annexure P­1), the observations made by Deputy Commissioner, Solan, in its communication dated 14th May, 2020 (Annexure P­3) may be taken into account.

The writ petition is disposed of accordingly, so also the miscellaneous applications, if any.