Hoshiar Singh vs K.K. Panth & Ors
2023 Latest Caselaw 5865 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

COPC (T) No.1084 of 2020 Decided on: 15th May, 2023

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Hoshiar Singh ....Petitioner

Versus

K.K. Panth & Ors ...Respondents _________________________________________________________________ Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

1 Whether approved for reporting?

For the petitioner:

r to _________________________________________________________________ Mr. Vishwa Bhushan, Advocate.

For the respondents: Mr. Y.P.S.Dhaulta, Additional Advocate General.

__________________________________________________________________ Jyotsna Rewal Dua, Judge

Learned Additional Advocate General has placed

on record instruction memo dated 15.03.2023, issued by the

Director Elementary Education, Himachal Pradesh to the

office of learned Advocate General. The instruction memo,

inter alia, states as under:-

"In compliance to the order of the learned Administrative Tribunal dated 20.07.2017 the matter has been taken up with the Government of Himachal Pradesh vide letter No. EDN-ELM-H(3)-C(10) COPC (T) No. 1084 of 2020 dated

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

12th May, 2023, for necessary approval to release the pension in favour of the petitioner/respondent subject final outcome of the WEP No. 2944/2018 tilted as State of Himachal Pradesh & Ors Vs. Sh. Hoshiar Singh.

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It is further requested that necessary

approval/sanction to release the interest on delay payment of Death-Cum-retirement gratuity in favour of the petitioner amounting to Rs.1,54,806/- (Rs. One Lakh

fifty four thousand eight hundred and six) only has been accorded to the quarter concerned vide Office Order No. EDN-ELM-H(3)-C(10) COPC(T) No.1084/20-20 dated 12 th

May 2023 and the copies of the same are enclosed for kind perusal."

Since the respondents are now proceeding to

implement the judgment in question subject to the final

outcome of CWP No. 2944 of 2018, nothing survives for

adjudication in the present contempt petition. Accordingly,

the proceedings are closed. Notices issued to the respondents

are discharged. However, liberty is reserved to the petitioner

to seek appropriate remedy in accordance with law at an

appropriate stage for the survival of his remaining grievances,

if any. The Pending miscellaneous application(s), if any, also

stand disposed of.

Jyotsna Rewal Dua Judge May 15, 2023 R.Atal