Babu Ram vs Himachal Pradesh Tourism Development ...
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Himachal Pradesh High Court

Babu Ram vs Himachal Pradesh Tourism Development ... on 1 August, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           Exe. Pet. No. 1064 of 2024




                                                                                .
                                                           Decided on: 01.08.2025





    Babu Ram                                                               ... Petitioner

                                Versus





    Himachal Pradesh Tourism Development Corporation,
    Shimla and others                              ... Respondents
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





    Whether approved for reporting?1
    ___________________________________________________________________
    For the petitioner     r             :        Mr. Manohar Lal Sharma, Advocate.

    For the respondents                  :        Mr. Shivank Singh Panta, Advocate.

    Ajay Mohan Goel, Judge                        (Oral)

Learned Counsel for the respondents informs the Court

that as per his instructions, instructions have been issued to release

the amount of Rs.1,24,479/- in favour of the petitioner.

2. Learned Counsel for the petitioner submits that in light

of the fact that more than Rs.5.00 Lac is still due to the petitioner,

the payment of emoluments in piecemeal will not serve any purpose.

3. This Court is of the considered view that if as on today,

only about Rs.5.00 Lac is left to be paid to the petitioner, who retired

from a Class-III post, the petitioner would not be in a position to

utilize the money which is due to him from the respondent-

Corporation, if the same is paid to him in instalments. Therefore,

this petition is disposed of with direction that let the entire balance

amount, as is due to the petitioner, be definitely paid to him within a

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

.

period of eight weeks from today.

4. It is observed that in case, needful is not done within

the stipulated time, then the petitioner shall be at liberty to file an

application for revival of this petition.

                                                        (Ajay Mohan Goel)





                                                             Judge
    August 01, 2025
      (narender)    r