COPCT/1170/2020
2021 Latest Caselaw 3483 HP

COPCT No. 1170 of 2020

03.08.2021 Present: Mr. Daleep Singh Kaith, Advocate for the petitioner.

.

M/s Adarsh Sharma, Sumesh Raj and Sanjeev Sood, Additional Advocate Generals with Mr. J.S. Guleria, Deputy Advocate General for the respondents.

(Through Video Conference)

Learned Additional Advocate General has placed on

record instructions imparted to him from the office of Engineer-

in-Chief, HPPWD, Shimla-02, which are ordered to be taken on

record, and on the strength of the same, he submits that the

judgment passed by this Court stands complied with as the case

of the petitioner has been processed for grant of pension and the

same stands referred to the office of the Accountant General,

Himachal Pradesh and as and when approval/sanction in this

regard is received, the petitioner will be released the monthly

pension.

In this view of the matter, as prayed for, the case is

ordered to be listed after four weeks to enable the respondents to

file a fresh compliance affidavit. Respondents are further

impressed upon to ensure that necessary approval is received

from the office of the Accountant General, Himachal Pradesh, as

expeditiously as possible.

(Ajay Mohan Goel) Judge August 03, 2021 (narender)