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Judgment
Vivek Singh Thakur, J
In sequel to order dated 17.09.2020, learned counsel for respondents has placed on record copy of order dated 13.10.2020 passed by the Managing
Director, Himachal Road Transport Corporation, Shimla, after considering two representations dated 8.4.2018 and 23.12.2018 pending consideration
before him and Divisional Manager (Technical) of the respondent-Corporation. According to this office order, after taking into consideration all
aspects of the case as well as order passed by this Court on 17.09.2020, penalty of stoppage of one increment, with cumulative effect, for a period of
one year has been rectified to stoppage of one increment without cumulative effect for a period of one year. In view of aforesaid order, no order is
required to be passed with respect to first prayer of the petitioner.
So far as the second prayer of the petitioner is concerned, he is entitled for refund of amount of increments which were withheld on account of
faulty orders impugned herein, passed by the concerned authority. Therefore, respondents are directed to refund the amount of increments, except one
stopped increment, which has been withheld by it. The said amount shall be refunded on or before 31st December, 2020 along-with up-to-date interest
@ 6% from the date of accrual of the payment till the realization of it.
The petition is allowed and disposed of in aforesaid terms.