SH. SANT RAM Vs. SH. DEEPAK SHANAN

JUDGEMENT

(1.) THE complaint is that judgment dated 16th March, 2010 in CWP(T) No. 1341 of 2008 has not been complied with. THE issue pertains to the conferment of daily wager status. That issue has comprehensively considered by a Division Bench of this Court in CWP No. 2494 of 2012, titled Pinju Ram versus State of H.P. and another. Paragraphs 6, 7 & 8 of the judgment reads as follows:

(2.) THERE will be a direction to the Deputy Commissioner, Sirmour to take appropriate action in the light of the directions, extracted above and disburse the eligible benefits within a period of two months from the date of production of a copy of this judgment, failing which the petitioners will be entitled to interest @ 9% per annum from the date of eligibility and the officer(s) responsible for the delay will be personally liable for the same.