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Judgment
4 paragraphs · 177 wordsVivek Singh Thakur, J
Learned Deputy Advocate General has placed on record instructions dated 07.09.2020, received from Director Elementary Education, Himachal Pradesh, whereby it has been informed that in compliance of order passed by the Court, an amount of Rs.51,028/- as first installment out of due and admissible amount of Rs.86,711/- for the period 25.07.1996 to 27.06.2001 has been released to the petitioner and the balance amount of Rs.35,683/- will be paid in next installment.
In view of above, certainly though there is delay in compliance of order, however, learned Deputy Advocate General has drawn attention of the Court towards unconditional, unqualified and sincere apology tendered by the respondent in reply affidavit.
Accepting apology tendered on behalf of the respondents, present petition is closed and disposed of, with further direction to the Director Elementary Education, Himachal Pradesh, to ensure release of second installment on or before 30.11.2020 and also with liberty to the petitioner to file appropriate petition for redressal of her grievances, if any survive. Pending application(s), if any, also stand disposed of.