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Judgment
4 paragraphs · 229 wordsSandeep Sharma, J
While placing on record communication dated 19.5.2023, issued under the signature of Principal, Govt. Sr. Secondary School, Kothi Gehari, District Mandi, learned Additional Advocate General states that the mandate contained in the judgment alleged to have been violated, stands duly complied with and the pay of the petitioner, Santosh Kumar, Lect. (SN), has been revised/re-fixed at higher pay stage and the salary arrears of 17 months i.e. from August, 2020 to December, 2021 amounting to Rs. 91,584/- have been drawn and disbursed to the petitioner and remaining revised pay scale arrears shall be accordingly submitted to the treasury in this very month.
In view of above, no action of respondent-State can be said to be contumacious in view of the fact that the mandate contained in the judgment alleged to have been violated, stands duly complied with and as such present proceedings are closed. Notice discharged. However, respondents-State is directed to issue necessary direction to the Principal, Govt. Sr. Sec. School. Kothi, Gehari, District Mandi to ensure that arrears in terms of aforesaid communication dated 19.5.2023 are released expeditiously preferably within a period of four weeks from today, failing which petitioner would be at liberty to get this petition revived, so that appropriate action is taken against the erring officials.
The petition stands disposed of in the aforesaid terms, along with all pending applications.