Date Of Decision: 31St October vs State Of H.P & Ors
2023 Latest Caselaw 17215 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWPOA No.5252/2020 Date of Decision: 31st October, 2023. Dharam Vir Pathania .....Petitioner.

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Versus

State of H.P & ors. .....Respondents. Coram

The Hon'ble Mr. Justice Vivek Singh Thakur, Judge. The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Manish Sharma, Advocate.

For the Respondents: Mr. Anoop Rattan, Advocate General with Mr. Ramakant Sharma, Addl. Advocate General, for respondents No.1 and 2. Mr. K.D. Sood, Sr. Advocate with Mr. Vivek r Thakur, Advocate, for respondent No.3.

Vivek Singh Thakur, Judge (oral).

The present petition has been filed by the petitioner seeking

direction to the respondents especially respondents/State to release

amount payable to the petitioner on account of 95 % grant-in-aid on the

basis of age of superannuation of the petitioner till the end of Academic

Session.

2. Respondents/State has placed on record copy of Office order

dated 30th October, 2023, whereby an amount of Rs.15,83,907/- has

been released in favour of respondent No.3/St. Bede's College, Shimla,

where petitioner was serving as Associate Professor, for payment of

amount of 95 % grant-in-aid to the petitioner for the relevant period.

3. In view of above, learned counsel for the petitioner submits that

nothing survives to be adjudicated in the present matter except directing

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

the respondent/College to release the amount immediately after receipt

to the petitioner, as per his entitlement.

4. Accordingly, petition is disposed of with direction to the

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respondent/College in aforesaid terms.

( Vivek Singh Thakur ) Judge

( Bipin Chander Negi ) Judge

31st October, 2023 (CS)