Himachal Pradesh High Court
Swroop Singh vs Hrtc & Others on 28 June, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 1608 of 2023.
Decided on 28.06.2023.
Swroop Singh ....Petitioner.
.
Versus
HRTC & others. ... Respondents.
....................................................................................
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting?1 No.
For the petitioner : Mr. Hemant Kumar Thakur, Advocate.
For the respondents : Mr. Shyam Singh, Advocate.
Tarlok Singh Chauhan, J.(Oral)
The instant petition has been filed for the grant of following substantive relief:
"That the respondent No.3 may kindly be directed to pay/release the back date regularization pay arrear amounting to Rs. 1,59582 and 4-9-14 benefits amounting to Rs. 2,00498/- (total Rs. 3,60,080-) with all consequential benefits along with interest @ 9% per annum t the petitioner, in the interest of justice and fair play."
2. The claim of the petitioner is duly supported by the letter dated 10.2.2021, Annexure P-3. In such circumstances, we deem it appropriate to dispose of this petition by directing the respondents to pay the amount of Rs. 3,60,080/- to the petitioner on or before 30.7.2023, failing which the respondents 1 Whether reporters of the local papers may be allowed to see the judgment? Yes.
::: Downloaded on - 05/07/2023 20:31:06 :::CIS 2shall also be liable to pay interest, on this amount, @ 9% per annum from the date of filing of the petition till the actual date of payment. Ordered accordingly.
.
3. For compliance, to come up on 2.8.2023.
(Tarlok Singh Chauhan)
Judge
28th June, 2023
(Guleria)
r to (Satyen Vaidya)
Judge
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