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Ramesh Chand vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 29 June 2020 · Citation: (2020) 06 SHI CK 0146

HON’BLE JUDGES
Ajay Mohan Goel, J
RESULT
Disposed Of
CASE NUMBER
CWPOA No. 3183 Of 2020
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Judgment

8 paragraphs · 324 words

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Ajay Mohan Goel, J

1.

By way of this writ petition, the petitioner has, inter alia, prayed for the following relief:

"(i) The respondents may very kindly be directed to grant the Pay Scale of Rs.1640­2925 w.e.f. 23.06.1994 (Date of Appointment), Pay Scale of Rs.5480­8925 w.e.f. 01.01.1996, Pay Band of Rs.10300­34800+Rs.3600 Grade Pay w.e.f. 01.01.2006, and Pay Band of Rs.10300­ 34800+Rs.5000 Grade Pay w.e.f. 01.10.2012 and the arrear accrued there under be paid with interest @9% p.a. in the interest of justice."

2.

Learned counsel for the petitioner points out that an Office Order has been passed by Director of Higher Education, Himachal Pradesh, Shimla, which stands appended with the miscellaneous application filed by the petitioner as Annexure MA­1, perusal of which will demonstrate that vide this Office Order though the relief prayed for by the petitioner has been taken care of by the authority concerned, but the benefits are not being released on account of pendency of the petition filed by the petitioner. He prays that this petition can be disposed of by directing the authority concerned to take the Office Order Annexure MA­1 to its logical conclusion by releasing the arrears in favour of the petitioner, as expeditiously as possible.

3.

Learned Additional Advocate General submits that once the petition is closed, the Office Order, Annexure MA­1 shall be implemented within six weeks.

4.

Having heard learned counsel for the petitioner as well as learned Additional Advocate General and having perused the averments as are contained in Annexure MA­1 appended alongwith CMP­T No. 516 of 2020, this petition is disposed of with the direction that Office Order which has been passed by the authority concerned, i.e., Annexure MA­1 (supra) be implemented in its letter and spirit on or before 15th August, 2020 by releasing the arrears as are admissible in favour of the petitioner in his bank account as per Rules. Miscellaneous applications, if any, also stand disposed of.

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