Decided On : 18.09.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 14091 HP

Himachal Pradesh High Court

Decided On : 18.09.2024 vs State Of Himachal Pradesh And Others on 18 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                    2024:HHC:8776

             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                            SHIMLA
                                                                                  CWP No. 8521 of 2024
                                                                                 Decided on : 18.09.2024




                                                                                              .
    Chattar Singh





                                                                                                    ...Petitioner
                                                              Versus





    State of Himachal Pradesh and others.
                                                                                              ...Respondents
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    Whether approved for reporting? 1
    For the petitioner
                            r                      :   to      Mr. R.L. Chaudhary, Advocate.

    For the respondents :                                      Mr. Pushpinder Jaswal,
                                                               Additional Advocate General.

    Ajay Mohan Goel, Judge (Oral)

By way of this writ petition, the petitioner has, inter

alia, prayed for the following relief:-

"That writ of mandamus may kindly be issued,

directing the respondent to pay the salary to the

petitioner for the period w.e.f. 01.10.2006 to 31.12.2006

(i.e. 77 days) alongwith up-to-date interest within a time

bound period, since the delay is on the part of the

respondent department without any justification. "

1Whether reporters of the local papers may be allowed to see the judgment?

2024:HHC:8776

2. In view of the fact that the petitioner is claiming

salary from 01.10.2006 to 31.12.2006, by filing this writ petition

after almost 18 years, as from the date when the cause of

.

action arises, the same being grossly hit by delay and latches is

dismissed. Pending miscellaneous application(s), if any, stand

disposed of accordingly.

                                           (Ajay Mohan Goel)
                                                Judge

    September 18, 2024
          (Shivank Thakur)
                 r             to