DEV RAJ SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS petition was directed to be listed alongwith Cr.MP(M) No. 993 of 2011. Thereafter it was taken up with Criminal Appeal No. 445 of 2011. The Hon'ble Single Judge vide judgment dated 24th November, 2010, disposed of the Writ Petition No. 5021 of 2010 instituted by the petitioner herein

(2.) WHETHER Reporters of Local Papers may be allowed to see the judgment? Yes challenging the termination of his services as also the act of the respondents in not allowing the duties. While disposing of the writ petition, the Hon'ble Judge directs:

(3.) THE appeal instituted by the State stands dismissed by judgment of the same date. In these circumstances, I do not wish to add anything, save and except that conduct of the respondents cannot but be deprecated. In case the stand of the State that appeal was pending and in this eventuality, the petitioner was not entitled to perform/discharge his duties, an appropriate application should have been made before this Court seeking directions, if any, which could lawfully be issued. The writ petition stands disposed of with a direction that delayed payment of salary made to the petitioner shall carry interest at the rate of 9% per annum for the delay caused. Petition stands disposed of.