Vickey @ Vikky Kumar vs Dinesh Malhotra And Others

Vivek Singh Thakur, J

Learned Deputy Advocate General has placed on record instructions dated 22.06.2019 received in the office of Advocate General from the Director, Youth Services and Sports, whereby it has been informed that vide order dated 22.06.2019, the order passed by erstwhile H.P. State Administrative Tribunal stands complied with. It is further submitted that he has instructions on behalf of the respondents to express regret and to tender unconditional, unqualified and sincere apology for delay in passing the order as the same has been passed after the expiry of time granted by the Tribunal.

At this stage, learned counsel for the petitioner submits that order has not been complied with in its letter and spirit and consequential benefits i.e. difference of wages from the date of conversion from part time to daily wager till the passing of order, has not been paid to the petitioner and also in June, 2020, petitioner has completed requisite number of years of service for his regularization but he has not been regularized.

So far as the right of regularization in 2020 is concerned, for that grievance, the petitioner is at liberty to file fresh petition, if so advised, however, Department is definitely liable to pay difference of wages to the petitioner in terms of orders passed by the Tribunal and accordingly the respondents as well as the Department is directed to do the needful on or before 30th October, 2020, failing which, the petitioner shall be entitled to file fresh Contempt Petition/Execution Petition.

Accepting the unconditional, unqualified and sincere apology tendered on behalf of the respondents, petition is disposed of in the aforesaid terms.