Himachal Pradesh High Court
Sena Devi vs . State Of H.P. & Ors. on 17 July, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
Sena Devi vs. State of H.P. & Ors.
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CWP No.3683 of 2023.
17.07.2023 Present: Mr. Prem Singh Negi, Advocate, for the petitioner.
Mr. Ramakant Sharma, Additional Advocate General, Ms. Sharmila Patial, Additional Advocate General, Ms. Priyanka Chauhan, Dy.
A.G., and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
rEven though this Court had only issued notice to the respondents, however, the respondents have filed compliance report along with communication dated 7th July, 2023 which prima facie goes to indicate that probably all the dues as were admissible have since been released/paid to the petitioner. As regards interest on the GPF, the same has been withheld by the Accountant General Office, H.P. for want of approval by the Government of Himachal Pradesh and as and when approval is received, the same shall be released to the petitioner.
Learned counsel for the petitioner prays for and is granted two weeks' time to file affidavit regarding the disputed amount, if any.
List on 7th August, 2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge.
17th July, 2023.
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