COPC/206/2019
2021 Latest Caselaw 2455 HP

COPC No. 206 of 2019

24.3.2021 Present: Mr. H.K.Paul, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Sudhir

.

Bhatnagar and Mr. Arvind Sharma, Additional

Advocates General & Mr. Kunal Thakur and Ms. Svaneel Jaswal, Deputy Advocates General, for the respondents.

Pursuant to order dated 8.3.2021, respondents have

come present in the Court. Learned Advocate General states that

save and except interest part, entire admissible dues in terms of

weeks.

r to judgment alleged to have been violated, stands released. He states

that interest @9% would also be released within a period of two

However, having carefully perused operating part of the

judgment alleged to have been violated, this court is not in

agreement with the submission made by the learned Advocate

General that judgment alleged to have been violated has been

implemented in its letter and spirit because admittedly, nothing has

been paid to the petitioner on account of salary for the period,

which has been, otherwise, counted towards qualifying service for

the purpose of pension. Learned Advocate General prays for and is

granted two weeks' time to look into the aforesaid aspect of the

matter. List on 7.4.2021, on which date, officers need not remain

present in the Court.

            24th March, 2021                                (Sandeep Sharma),
                manjit                                            Judge