KAMLA CHAMOLA Vs. STATE OF H P

JUDGEMENT

(1.) On 26th October, 2010, the following order was passed by this Court in this matter: Though respondents No. 3 & 4 are already ex parte, yet they have every right to join further proceedings. Ordered accordingly. Mr. Shrawan Dogra, Advocate puts in appearance on behalf of these respondents. The learned counsel prays for and is granted permission to bring on record a photo copy of communication dated 25.10.2010 sent by the Commissioner, Municipal Corporation, Shimla to the Principal SecretarycumF.C. (UD) to the Government of Himachal Pradesh, Shimla2, which is to the following effect:

(2.) However, today neither the learned counsel for the petitioner nor the learned vice counsel appearing on behalf of respondents No. 3 and 4 has come up with the requisite instructions in terms of the aforesaid order dated 26th October, 2010.

(3.) In the facts and circumstances of the case and taking into consideration the import of the aforesaid order dated 26th October, 2010, coupled with the communication dated 25th October, 2010, referred to therein, the present review petition is disposed of with liberty reserved to the petitioners to move respondent No. 3 within four weeks from today alongwith copy of this judgment for grant of any surviving claim, including any pending retiral benefit qua the deceased employee, late Shri Bhim Dutt Chamola, and in that event respondent No. 3 shall finally decide and dispose of the representation after giving an opportunity of being heard to the petitioner within a further period of three months. The petition stands disposed of in the above terms.