Unknown vs Mahender Singh V. State
2022 Latest Caselaw 8426 HP

Mahender Singh v. State

.

Ex.PT No. 171 of 2020

12.10.2022 Present: Ms. Tanvi Chauhan, Advocate, for the petitioner.

Mr. Sudhir Bhatnagar and Mr. Narinder Guleria,

Additional Advocates General with Mr. Sunny Dhatwalia, Assistant Advocate General, for the State.

Mr. Balram Sharma, Assistant Solicitor General of

India, for respondent No.3.

While placing on record communication dated nil issued under r the signature of Senior Accounts Officer addressed to the Principal, Government Post Graduate College

Seema Rohru, District Shimla, learned ASGI states that certain clarification has been sought from the college concerned. He states that as soon as clarification, as called for, vide

communication referred herein above, is received, arrears, if any, shall be released in favour of the petitioner.

Though having taken note of the compliance

affidavit dated 25.7.2022, filed by the Principal, Govt. College Seema, Rohru, which reveals factum with respect to release of

arrears of pay scales till the year, 1990, there appears to be no reason for office of Accountant General, Himachal Pradesh, to

delay the payment of arrears, but by way of indulgence and as a last opportunity, matter is adjourned by four weeks, enabling the office of Accountant General to comply with judgment in its letter and spirit, failing which Accountant General, Himachal Pradesh, shall remain present in the Court on 17.11.2022, to explain that why contempt proceedings be not initiated against him for violating the mandate given in the judgment alleged to have been violated. In the meantime, learned Additional Advocate General is also directed to ensure that reply to the communication as detailed herein above is given to the office of Accountant General within one week so that needful is done within the stipulated period.

             12th October, 2022                                 (Sandeep Sharma),
             Manjit                                                 Judge