Gian Chand Sharma vs State Of H.P. And Others
2021 Latest Caselaw 2116 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                       CWP No. 1256 of 2021
                                                       Decided on: 16.03.2021




                                                                                   .

       Gian Chand Sharma                                                      .......Petitioner
                                                   Versus
       State of H.P. and others                                           ......Respondents





       Coram
       The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
       The Hon'ble Mr. Justice Anoop Chitkara, Judge.





       Whether approved for reporting?1
       For the petitioner:                        Ms. Babita Chauhan, Advocate
                                                  vice Mr. A.K. Gupta, Advocate.
       For the respondents:
                               rMr. Ashok Sharma, Advocate

                                General     with   Ms.   Ritta
                                Goswami      and Mr.   Adarsh
                                Sharma, Addl. A.Gs.
       L. Narayana Swamy, Chief Justice (Oral)

The prayer of the petitioner is for a direction to the

respondents to pay D.A and other allowances to the petitioner in

terms of judgment in Dr. Amin Chand's case. On the last date,

notice was issued to the respondents and learned Additional

Advocate General was directed to secure instructions.

2. Today, learned Additional Advocate General has

placed on record communication addressed to the office of

Advocate General from the Director, Ayurveda, Himachal

Pradesh dated 12.03.2021, in which it is stated:-

"It is further informed, that as per the information sought from the field officer a sum of Rs.6,44,795-00 has been accrued as an arrear in view of revised pay

Whether the reporters of Local Papers may be allowed to see the judgment? Yes.

fixation, out of which three annual installments to the tune of Rs.1,28,959 each stands paid to the petitioner amounting to Rs.3,86,877-00 and the

.

remaining two installments of Rs.1,28,959 each amounting to Rs.2,57,918 shall be paid to the petitioner in due course in two equal installments

which is in accordance with the Department Finance Govt. of Himachal Pradesh Notification No.Fin-E-1- C(17)-6/8- dated 7-1-2021. (Copy enclosed)."

3.

In the light of the submissions that some substantial

amount stands paid and the remaining amount shall be paid to

the petitioner in due course, this petition is disposed of with a

further direction to the respondents that the remaining amount

shall be paid within three months from today. Pending

application(s), if any, shall also stand disposed of.

                                                 ( L. Narayana Swamy )
                                                       Chief Justice






    March 16, 2021                                   ( Anoop Chitkara )
         (naveen)                                          Judge