Punjab-Haryana High Court
State Of Haryana And Others vs Smt. Bimla Devi & Others on 29 January, 2010
Bench: Adarsh Kumar Goel, Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
L.P.A. No.822 of 1995(O&M)
Date of decision: 29.1.2010
State of Haryana and others.
-----Appellants
Vs.
Smt. Bimla Devi & others.
-----Respondents
CORAM:- HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ALOK SINGH
Present:- Mr. M.S. Sindhu, Addl.A.G., Haryana
for the appellants.
---
ORDER:
This appeal has been preferred against order of learned Single Judge, directing payment of salary for the post on which the writ petitioners worked.
The impugned order was passed in the year 1995 and payments have already been made. Irrespective of the merits of the case, it will not be practicable to recover the payments made.
Accordingly, the appeal is dismissed.
(ADARSH KUMAR GOEL)
JUDGE
January 29, 2010 ( ALOK SINGH )
ashwani JUDGE