JYOTI KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner seeks a direction to the respondent to release his withheld salary for the months of November 2018 to March 2019. The petitioner has superannuated from service on 31/1/2020.

(2.) The facts presented are that vide notification dtd. 6/11/2018, the petitioner was transferred from Government Degree College Baijnath to Government Degree College Dharamshala. In compliance, the petitioner assumed the charge at Government Degree College Dharamshala on 12/11/2018. One Sunil Mehta, vice whom the petitioner was transferred to Dharamshala, challenged the notification dtd. 6/11/2018 before the erstwhile H.P. Administrative Tribunal. O.A. No. 6574 of 2018 filed by him was decided on 13/11/2018. The relevant part of the order reads as under :-

(3.) As observed earlier, the petitioner had already joined at his transferred station on 12/11/2018. Learned counsel for the petitioner submitted that the petitioner had been continuously working at Government Degree College Dharamshala, however, he was not paid his salary, in all for five months i.e. for the months of November 2018 to March, 2019. The representation made by the petitioner to the respondents for release of his salary has yielded no fruitful action. In the aforesaid background, the petitioner has prayed for a direction to the respondent for release of his withheld salary.