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Himachal Pradesh High Court

Tripta Gupta vs State Of H.P. & Ors on 3 April, 2023

Bench: Tarlok Singh Chauhan, Virender Singh

       IN THE    HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                           CWPOA No.4708 of 2020
                                           Decided on 03rd April, 2023
    Tripta Gupta                                             ...Petitioner




                                                                .
                                      Versus





    State of H.P. & Ors.                                           ...Respondents

    Coram





    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
    Hon'ble Mr. Justice Virender Singh, Judge
    1Whether approved for reporting?





    For the petitioner:       Mr. S.S. Sood, Advocate.

    For the respondents:      Mr. Anup Rattan, Advocate General,
                              with Mr. Y.W. Chauhan, Senior
                   r          Additional Advocate General and Ms.

                              Priyanka Chauhan, Deputy Advocate
                              General.


    Tarlok Singh Chauhan, Judge (Oral)

The instant petition has been filed for grant of the following substantive reliefs:-

i) "To direct the respondents to pay the withheld salary of the applicant for the month of November 1998 as per the orders passed by the Hon'ble Tribunal dated 25.04.2007 (Annexure A-1) despite of pursuing the matter with the respondent by the applicant till the year 2018, with further prayer to issue time bound directions to the respondents in this respect.

ii) In view of relief at (i) above, respondents may kindly be directed to pay compound interest @18% per annum from the due date till the date of actual payment to the applicant."

2. The respondents have though paid the amount of Rs.

5,011/- through refund voucher dated 05.10.2018, however, there is no explanation as to why this amount was not paid for over two .

decades.

3. In such circumstances, the respondents are directed to pay the interest on the aforesaid amount @ 6% per annum within one week from today, failing which, the respondents shall not only be liable to pay the cost of this petition, but also liable for being proceeded under the Contempt of Courts Act.

4. The writ petition is disposed of in the aforesaid terms, so also the pending miscellaneous application(s), if any.

5. For compliance, to come up on 10.04.2023.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge April 03, 2023 (Vinod) ::: Downloaded on - 03/04/2023 20:57:10 :::CIS