COPCT/1/2020
2021 Latest Caselaw 3294 HP

COPC No. 1 of 2020

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29.7.2021 Present: Mr. Surinder Saklani, Advocate for the petitioner.

Mr. Sudhir Bhatnagar, Mr. Desh Raj Thakur Additional Advocate Generals and Mr. Nareder Thakur, Deputy Advocates General, for the State

Mr. Ajay Sharma, Senior Advocate with Mr. Amit Jamwal, Advocate, for respondent No.3

(Through Video Conferencing)

Mr. Sudhir Bhatnagar, learned Additional Advocate

General on instructions states that Additional Chief Secretary

(Industries) has already instructed the Managing Director, HP.

Financial Corporation to decide the case of the petitioner. Mr. Ajay

Sharma, learned Sr. Counsel , representing respondent No.3 on

instructions states that issue with regard to payment of pension, if any,

to the petitioner has to be decided by the Government and as and

when necessary order for payment of pension shall be issued by

appropriate Government, respondent No.3 would disburse the

pension that too after receipt of money from Government. This Court

finds that petitioner despite their being judgment in his favour, has

been made to run from pillar to post for getting his admissible dues

for no fault on his part, as such, respondents are directed to do the

needful within a period of one week, failing which on the next date

of hearing, respondents No. 1 and 3 shall re main present in the Court.

List on 6.08.2021.

            29th July, 2021                                 (Sandeep Sharma),
               (veena)                                           Judge