DIWAKAR KAMAL Vs. STATE OF H P

JUDGEMENT

(1.) THE only relief claimed in this petition is with regard to the payment of salary for the month of December 3rd, 2005 w.e.f. December, 2005 to 31st December, 2005.

(2.) IT is not disputed that the petitioner was on leave during these days. According to him, the petitioner first applied for casual leave for two days and thereafter sent an application on 19.12.2005 that he was under treatment and Doctor had advised him to take rest. He rejoined his duty on 1st January, 2006 and produced medical & fitness certificate.

(3.) IN view of the above discussion, this petition is allowed and it is directed that respondent No.3 Society, Himachal Pradesh Aids controls Cell shall pay the salary for the aforesaid period w.e.f.3rd December to 31st December, 2005 to the petitioner on or before 31st August, 2011. IN case the Society fails to pay this amount by the said date then it shall also be liable to pay interest @ 9% p.a. on the amount due from January, 2006. No costs.