ASHRAF ALI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) IN view of the intervening developments, apparently, the dispute survives only with respect to certain aspects including claim for delayed disbursement of the benefits. For such survived grievances, the petitioner may approach either the 1st respondent or the Civil Court. Therefore, in the event of the petitioner approaching the 1st respondent, the matter will be duly considered within a period of 4 months thereafter, with the notice to the petitioner and in case the petitioner approaches the Civil Court, the time the writ petition was pending before this Court, shall be excluded in computing the period of limitation, since the petitioner is relegated to pursue the civil remedy only by this judgment. The petition stands disposed of, so also the pending application(s), if any.