Promila Devi vs State of H.P. and Others

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

i) That the Respondents may very kindly be directed to release the earned salary of th Petitioner w.e.f. May, 2010 to date with penal interest @ 12% and they may further be directed to release the salary in future regularly, in the interest of justice.

In the reply at paragraph-1 of the preliminary submission, it is stated as follows:

That as per information received from the Block Elementary Education Officer, Drang-II, the Petitioner was transferred from Government Primary School, Sahal (Drang-II) to Government Primary School, Tan-Bag (Drang-II) on 23-04-2010 and relieved of her duties in absentia on 24-04-2010. But the Petitioner did not joined her duties at Tan-Bag (Drung-II). The Petitioner was adjusted from Government Primary School Sahal (Drang-II) to Government Primary School, Thara (Saigaoo) and joined at Government Primary School, Thara (Saigaloo) on 02.06.2010. The service book and Last Pay Certificate of the Petitioner has been sent from Block Elementary Education Officer, Drang-II to the Block Elementary Education Officer, Saigaloo. It is further submitted the Petitioner was on Extra Ordinary Leave w.e.f. 23-04-2010 to 31-05-2010 and the pay for the month of June, 2010 to till date has been disbursed to her on 06-11-2010. Hence, the present petition filed by the Petitioner deserves to be dismissed.

In case the Petitioner has any dispute with regard to the factual position as stated above, it will be open to him to approach the 3rd and 4th Respondents, in which case the matter will be looked into by these Respondents and depending on the action thus taken by the said Respondents, the needful shall be done by the second Respondent within another two months.

The Writ Petition is disposed of, so also the pending application(s), if any.