PRITAM CHAND SON OF SH DUMNU RAM Vs. SH K SANJAY MURTHY SECRETARY (EDUCATION) TO THE GOVT OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE complaint is that the judgment dated 2.12.2009 in CWP No. 970 of 2005, has not been complied with in letter and spirit. Learned Deputy Advocate General submits that the principal amount has already been paid to the petitioners. Learned counsel for the petitioners pray that interest should be paid at least for the delayed period. It is a the substantial relief, which cannot be granted in contempt. Therefore, reserving the liberty to the petitioners to pursue their grievance, if any, in appropriate proceedings, the COPCs are dismissed. Rule is discharged.