STATE OF H.P. Vs. LALITA SHARMA

JUDGEMENT

(1.) This Letters Patent Appeal has been filed by the appellants-State assailing judgment dated 11.05.2015, passed in CWP No. 3127 of 2012, titled as Lalita Sharma versus The Secretary (Education) and others, by the learned Single Judge, whereby the writ petition was allowed and the petitioner was ordered to be permanently absorbed as a Clerk in the Education Department in the pay scale of Rs. 3120-5160 revised to Rs. 5910-20200 with effect from 19.03.2001 plus Rs. 1900 Grade Pay, including benefit of seniority (hereinafter to be referred as 'the impugned judgment')

(2.) Challenging the impugned judgment, the appellants-State had filed an appeal, in which CMP (M) No. 702 of 2018 was filed for condoning the delay in filing the appeal. Vide order dated 26.06.2018, the said CMP(M) was dismissed as withdrawn with liberty to file afresh on the same and subsequent cause of action.

(3.) Thereafter, since the impugned judgment was not complied with by the appellants-State, the petitioner/respondent had filed a Contempt Petition, bearing COPC No. 63 of 2017, which was disposed of vide order dated 29.05.2017 in view of the fact that LPA in the aforesaid writ petition was pending.