Himachal Pradesh High Court
Rustam Singh vs Sh. C. Paulrasu And Another on 12 September, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
COPC No.113 of 2024
Decided on: 12th September, 2024
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Rustam Singh .....Petitioner
.
Versus
Sh. C. Paulrasu and another .....Respondents
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Coram
Ms. Justice Jyotsna Rewal Dua
Whether approved for reporting? 1
For the Petitioner: Ms. Anuja Mehta, Advocate vice
Mr. Karan Kapoor, Advocate.
For the Respondents: Mr. Y.P.S. Dhaulta and Mr. L.N.
Sharma, Additional Advocates General
with Mr. Sikander Bhushan, Deputy
Advocate General.
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Jyotsna Rewal Dua, Judge
The petitioner has alleged violation of decision
dated 27.03.2023 rendered in CWPOA No.1585 of 2019
(Rustam Singh Versus State of H.P. & another). CMP(M)
No.1148 of 2023 and LPA No.226 of 2023 instituted by the
State against the aforesaid judgment were dismissed on
04.11.2023.
2. Following order was passed in the matter on
10.09.2024:-
Whether reporters of print and electronic media may be allowed to see the order? Yes
"The respondents have filed the compliance
affidavit, however, it does not indicate as to in what
manner the judgment dated 27.03.2023 has been
implemented by them. In terms of the judgment, the
respondents were directed to pay to the petitioner
actual salary w.e.f. 01.07.1999 to 30.06.2000 against
.
the post of Agriculture Extension Officer within a period
of two months. Failure to comply with the judgment
within two months was to result in payment of 6%
interest on the amount payable to the petitioner from the
date of filing of the writ petition.
Learned Additional Advocate General to have
fresh instructions in respect of compliance of the
judgment.
List on 12.09.2024."
3. Pursuant to the above order, learned Deputy
Advocate General has placed on record instructions dated
nil from the Director of Agriculture, Himachal Pradesh
alongwith an office communication dated 11.09.2024 from
the Deputy Director of Agriculture, Palampur, District
Kangra, addressed to the Director of Agriculture, Himachal
Pradesh and on that basis submits that all admissible
financial benefits to the petitioner in terms of the aforesaid
decision towards payment of salary on actual basis w.e.f.
01.07.1999 to 30.06.2000, i.e. amounting to Rs.70,980/-
have been paid to him on 09.09.2024. Learned Deputy
Advocate General on the basis of aforesaid instructions also
submits that interest @ 6% per annum in compliance to the
judgment dated 27.03.2023 will be released to the
petitioner within a period of three weeks from today.
In view of the above-noted office instructions
and the submissions made by learned Deputy Advocate
General, these contempt proceedings are closed. Notices
.
issued to the respondents are discharged. The petitioner
shall, however, be at liberty to seek appropriate remedy in
accordance with law at an appropriate stage in case need so
arises in future.
Jyotsna Rewal Dua
September 12, 2024 Judge
Mukesh
