RATTAN MALA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER is aggrieved of the fact that her salary for the months of June, July and August, 2006 has yet not been released.

(2.) IT is contended by the respondents that petitioner was evading service of orders of her transfer, hence, she is not entitled to the salary for the period in question.

(3.) MR . R.S. Gautam, learned counsel rightly invites my attention to the judgment dated 4th July, 2011, passed by a Co -ordinate Bench of this Court in CWP(T) No. 14638 of 2008, titled as Ashutosh Kumar Bhardwaj vs. State of H.P. and others, which reads as under: -