Shri Rattan Dass vs R.K. Verma
2021 Latest Caselaw 2123 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       COPCT No. 965 of 2020
                                                    Date of decision: 16.3.2021




                                                                                   .

    Shri Rattan Dass.                                               ...Petitioner.
                                               Versus
    R.K. Verma.                                                     ...Respondent.





    Coram
    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Whether approved for reporting?1





    For the Petitioner:                   Ms.Reeta Thakur, Advocate.

    For the Respondent:                   Mr.Raju Ram Rahi, Deputy Advocate
                                          General.


                       Vivek Singh Thakur, Judge (oral)

As per compliance affidavit filed on behalf of respondent,

in compliance of order dated 8.8.2018, for violation whereof present

petition has been filed, case of the petitioner have been considered

and rejected, being contrary to rules, vide office order dated 2.3.2019.

2. Claim of the petitioner was not adjudicated by erstwhile

Administrative Tribunal on merits, but the Tribunal had directed the

concerned authority to decide the representation of the petitioner after

affording opportunity of being heard to him on or before 30.9.2018.

3. Though there is delay in compliance of judgment,

however, for that learned Deputy Advocate General, under instruction

of respondent, has extended unconditional, unqualified and sincere

apology.

4. In view of above, present petition is closed and disposed

of with liberty to the petitioner to avail appropriate remedy by filing

appropriate petition before competent Court of law for assailing the

office order dated 2.3.2019 in accordance with law for redressal of his

Whether the reporters of the local papers may be allowed to see the Judgment? Yes

grievance. As the petitioner was pursuing present petition under

bonafide, therefore, delay and laches shall not come in his way for

assailing the aforesaid rejection of his claim, within a reasonable

.

period from today.

                                                  (Vivek Singh Thakur),
      th
    16 March, 2021                                      Judge.
           (Keshav)




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