Pyare Lal Gaitri vs Manoj Kumar & Anr
2024 Latest Caselaw 13160 HP

Himachal Pradesh High Court

Pyare Lal Gaitri vs Manoj Kumar & Anr on 5 September, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

               IN THE HIGH COURT OF HIMACHAL PRADESH,
                             SHIMLA

                                                       COPC No. 291/2023




                                                                          .
                                                       Decided on: 05.09.2024





    Pyare Lal Gaitri                                             ...Petitioner.





                        Versus
    Manoj Kumar & Anr.                    ....Respondents.
    ..........................................................................................
    Coram
    Ms. Justice Jyotsna Rewal Dua, Judge.





    Whether approved for reporting?1

    For the petitioner:   r           Mr. Surender Sharma, Advocate.

    For the respondent:               Ms. Sunita Sharma, Sr. Advocate with
                                      Mr. Anirudh Sharma.

                                      Mr. Manoj Kumar, Executive Director
                                      (Personnel) HPSEB, Ltd. present in
                                      person.



    Jyotsna Rewal Dua, J.

Mr. Manoj Kumar-respondent No.1 has attended the

hearing and furnished his reply to the contempt petition.

2. Learned Sr. Advocate for the respondents on the basis

of aforesaid reply alongwith appended documents submitted that all

admissible benefits to the petitioner stand released in terms of the

judgment in question. That monetary benefits have also been

released in favour of the petitioner, in accordance with the judgment.

3. Learned counsel for the petitioner does not dispute the

fact that the respondents have passed orders promoting the petitioner

Whether reporters of the local papers may be allowed to see the judgment? yes

from time to time as per the judgment and also release of monetary

benefits to the tune of Rs. 1,294,926.00/-. Learned counsel, however,

.

submits that the petitioner be permitted to avail appropriate remedy,

in accordance with law, for redresssal of his surviving grievances

including the monetary benefits over and above, which have been

released in his favour, in case the calculations as well as pay fixation

made by the respondents are eventually not found to be correct.

4. Taking note of above submissions as well as the

pleadings of the parties, this contempt petition is closed. Notices

issued to the respondents are discharged. However, liberty is

reserved to the petitioner to avail appropriate remedy, in accordance

with law, for his surviving grievances, if any, with regard to the

calculations as well as pay fixation orders issued by the respondents.

Pending miscellaneous application(s), if any, also stand disposed of.

Jyotsna Rewal Dua Judge

September 05, 2024(rohit)