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High CourtsDivision Bench(2020) 09 SHI CK 0143

Sharwan Kumar vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 10 September 2020

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
CWPOA No. 6989 Of 2020
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Judgment

5 paragraphs · 159 words

Tarlok Singh Chauhan, J

1.

The only relief sought in this petition was a direction to the respondents to release due and admissible salary of the petitioner for the months of March, April and May, 2019.

2.

Today, the learned Advocate General has placed on record the instructions received from the Department, the relevant portion whereof reads as under:

"In this regard it is submitted that as per information received from the Principal GSSS Balag, District Mandi, the salary bill of the petitioner for the period from 8-3-2019 to 31-5-2019 amounting to Rs. 1,68,293/- (One Lakh Sixty Eight Thousand and Two Hundred Ninety Three Only) excluding total deduction of Rs. 45180/- has been passed by the treasury. Now the payment through ECS NEFT into the beneficiary bank account is under process."

3.

Since, the grievance of the petitioner stands redressed, therefore, the instant petition has become infructuous and is disposed of accordingly, so also the pending application, if any.