VIJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THOUGH the petition has been filed for grant of various reliefs yet at the time of hearing only the following relief set up vide para 7 (iii) is pressed for:-

(2.) IN reply on behalf of the respondents, the following stand has been taken vide paras 6 (iii), (iv), (vi) and (vii):-

(3.) IN view of the above, the petition is allowed with a direction to the respondents/competent authority to pay to the petitioner due and admissible salary for the period 25.6.2002 to 17.3.2003 when he had worked as Lecturer (Political Science) in Government Arya Degree College, Nurpur along with interest at the rate of 6% per annum within three months from the date of production of a copy of this judgment by the petitioner failing which higher interest at the rate of 12% per annum shall be payable.