Sahab vs Manisha Nanda & Another

Vivek Singh Thakur, J

Vide interim order dated 20.03.2018, passed in O.A. No.1077 of 2018, titled as Sahab Vs. State of H.P. & others, erstwhile H.P. State Administrative Tribunal, had issued directions in interim to the respondents-competent authority to release due and admissible retiral benefits to the petitioner.

Petitioner has approached this Court by filing this contempt petition, for violation of the aforesaid order. Whereas, respondents have filed reply claiming that all admissible dues, which were and are payable to the petitioner, according to the competent authority, those have been paid and are being paid to the petitioner.

Learned counsel for the petitioner submits that according to the petitioner, lesser amount has been paid and is being paid to the petitioner.

Learned Deputy Advocate General submits that this issue is to be dealt with and to be decided in the main petition.

I am in agreement with learned Deputy Advocate General that what are due and admissible allowances are to be determined and adjudicated in the main petition and petitioner has every right to agitate this issue in the main petition.

Accordingly, present petition is closed and disposed of with liberty to the petitioner raise this issue in the main petition and get quantum of due and admissible amount decided finally.

Pending application(s), if any, also stand disposed of.