Rama Kant vs State of H.P. and Others

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

A) 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 remaining period i.e. June 2001 till date may kindly be quashed and set aside.

B) 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 01.6.2001 onwards till date alongwith interest @ 9% as has been paid to the similarly situated incumbents.

Petitioner may approach the first Respondent by way of appropriate representation, in which case, the matter will be considered by the first Respondent in terms of the Policy and without discriminating the Petitioner. The contention based on Annexure P-11 will also be considered. The needful, as above, shall be done within a period of four months from the date of filing the representation alongwith a copy of this judgment and a copy of the writ petition by the Petitioner before the first Respondent.

With the above direction, the writ petition stands disposed of, so also the pending application(s), if any.