CHAIN SINGH Vs. THE STATE OF H.P.

JUDGEMENT

(1.) PETITIONER has prayed for the following reliefs:

(2.) IN the body of the petition, petitioner failed to disclose that certain disciplinary proceedings are pending against him. It was in this background, believing the averments made by the petitioner to be true, that the following order was passed by the Court on 23.2.2011: -

(3.) BE that as it may be, in the aforesaid background, in my considered view, petitioner is not entitled to interest in view of pendency of such proceedings. Hence no other and further orders can be passed in the present petition save and except that respondent shall complete the disciplinary proceedings expeditiously, in accordance with law, and preferably within a period of three months from the date of receipt of the certified copy of the judgment. Subject to the outcome of such proceedings, all other payments due and admissible, if any, and otherwise liable to be released be so done within the aforesaid period. If however some amounts are found to be recoverable from the petitioner the same be also done after notice to him.