PARAS RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Petitioner has prayed a direction to the Respondents to pay him Rs. 13,000/ - along with interest at the rate of 12% per annum. The further case of the Petitioner is that from 1990, he worked as work -charged at Sub -Division, Gohar, District Mandi. In the year 1999, the Petitioner and his family availed LTC facility provided under the Rules and they had gone from Gohar to Kanayakumari. The relevant papers along with bills amounting to Rs. 13,000/ - were submitted by the Petitioner to Respondent No. 3 in the year 1999, but no payment was made to Petitioner. The Petitioner served a notice dated 27.06.2001 to Respondent No. 3 and requested him to pay the amount, but to no avail. The Petitioner lastly issued reminder dated 20th November, 2002, to Respondent No. 3 and requested him to make the payment of LTC bills of the Petitioner, but even then no payment has been made to the Petitioner.

(2.) THE Respondents contested the petition by filing reply. It has been admitted that Petitioner had availed LTC facility in the year 1999 and he submitted his bills in the office of Assistant Engineer, Gohar, who forwarded the same to Executive Engineer, Sunder Nagar vide letter dated 18.06.1999, duly verified for Rs. 11,000/ -. The bills were inadvertently misplaced in the office of Executive Engineer and could not be traced despite best efforts. The Petitioner was asked several times orally to submit his claim through duplicate bills, but he has shown his inability.

(3.) THE Petitioner has filed rejoinder and has stated that his claim was rightly verified by Respondent No. 3 for Rs. 11,000/ -. The Petitioner had submitted all documents in original with the Respondents and he has forgotten the sums of amount under claim.