Sh. Gurbaksh Singh vs State of H.P. and Others

Kurian Joseph, C.J.—The petition has been filed with the following prayers:

i. That the Respondents may be directed to fix the pay of the present Petitioner and to release/grant all consequential benefits, i.e. Leave encashment, gratuity, CPF etc.

ii. That the Respondents may be directed to count the past service rendered by the Petitioner in the Indian Army for fixation of pay and other consequential benefits.

iii. That the Respondents may be directed to release/grant the arrears which is accrued to the Petitioner at the time of appointment as well as at the time of retirement w.e.f. 2006 with interest @ 18 % per annum.

Learned Advocate General submitted that the matter is being processed by the Assistant Excise & Taxation Commissioner, Dharamshala. There will be a direction to Respondent No. 2 to take final decision in the matter and take further steps to disburse the eligible benefits including the arrears of Petitioner within two months from the date of production of copy of this judgment by the Petitioner before Respondent No. 2.

The petition is disposed of in the above terms, so also the pending application (s), if any.