ISHWAR DASS Vs. SHRI S. ROY AND ORS.

JUDGEMENT

(1.) THE Petitioner complains that judgment dated 23.9.2010 in CWP No. 571 of 2009 has not been complied with in letter and spirit. In the affidavit filed on behalf of the first Respondent, it is stated that the Petitioner's pay has been re -fixed and he has been sanctioned the actual benefits. The Petitioner submits that those benefits have not been disbursed so far to him. There will be a direction to the Respondents to see that the actual benefits owing to the re -fixation of pay as per the order dated 18.8.2011 and other benefits granted to the Petitioner as if on regular basis, are disbursed to him within a period of one month from the date of production of a copy of this judgment by the Petitioner before the first Respondent. In the event of delay beyond the said period, the Petitioner shall be entitled to 12% interest 2 from the date of the judgment in the writ petition and the first Respondent shall be personally liable for the same. A copy of this judgment shall be communicated to the Accountant General.

(2.) SUBJECT to the above observations and in view of the apology tendered through the learned Deputy Advocate General, COPC is dismissed. Rule is discharged.