Nisha Sharma vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

(1) That the impugned action of the Respondents in not paying the grants-in-aid already released and not releasing the grants-in-aid for the period i.e. w.e.f. June, 2006 to till date may kindly be quashed and set aside.

(2) That the writ in the nature of mandamus or any other appropriate writ or direction may kindly be issued directing the Respondents to release the grants-in-aid w.e.f. June, 2006 onwards till date alongwith interest @ 9%.

(3) That the Respondents may be further directed to continue the grants-in-aid in future also.

On 29th June, 2011, this Court passed the following interim order:

The Petitioner submits that the government has already released grant-in-aid. It is also submitted that she was actually appointed by the fourth Respondent. In case the Petitioner has actually discharged her duties as Language Teacher, as appointed by the PTA, and in case the government has sanctioned grant-in-aid, the same shall be disbursed to the Petitioner by the third Respondent within two weeks.

We are informed that the Petitioner has been paid due and admissible benefits. The writ petition is hence disposed of making it clear that so long as the Petitioner continues to work as PTA teacher, she shall be paid her eligible wages during every month and if not, the Petitioner shall be entitled to interest @ 10% per annum and the officer(s) responsible for the delay shall be personally liable for the same.

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