Himachal Pradesh High Court
Kaul Chand vs . Sudhir Katoch on 18 October, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
.
Kaul Chand vs. Sudhir Katoch CMP-T No.549 of 2022 in COPCT No.15 of 2020 18.10.2023 Present: Mr. Naveen Awasthi, Advocate, for the applicant/petitioner.
of Mr. Surinder Saklani, Advocate, for the non- applicant/respondent.
CMP-T No.549 of 2022 rt Reply to the application has been filed, but the same is not on record. Registry is directed to trace and place the same on record, if in order.
Perusal of the compliance affidavit made available to this Court reveals that in terms of the judgment dated 08.10.2018, passed by the erstwhile H.P. State Administrative Tribunal in OA No.5964 of 2018, whereby direction was issued to the respondents to consider and decide the case of the petitioner in light of the judgment dated 18.09.2015, passed by this Court in CWP No.8215 of 2013, titled R.B.S. Negi & Ors.
vs. State of H.P. & Ors., respondents have considered the case of the petitioner in light of aforesaid judgment, but since, the case of the petitioner is not similar situate to the petitioners in aforesaid Civil Writ Petition, respondent in view of the approval granted by learned Registrar, Co-operative Societies, has disbursed the interest amount on gratuity w.e.f.
29.09.2015.
Since, case of the petitioner stands considered in light of the judgment passed in R.B.S. Negi's case, nothing remains to be adjudicated in the present application and accordingly, same is disposed of with liberty reserved to the ::: Downloaded on - 18/10/2023 20:44:41 :::CIS .
applicant/petitioner to file appropriate proceedings before appropriate court of law qua the surviving grievances, if any.
of (Sandeep Sharma) Judge 18th October, 2023 rt (reena) ::: Downloaded on - 18/10/2023 20:44:41 :::CIS