KAMER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, the petitioner has, inter alia, prayed for the following reliefs:

(2.) During the pendency of the writ petition, one of the impugned Annexures, i.e., Annexure P6 stood withdrawn by the respondentState in view of the factum of the superannuation of the petitioner. Withdrawal of the same, to some extent, has rendered the present petition as infructuous, as now the only issue which remains for adjudication is as to how much amount the petitioner is entitled to in terms of Assured Career Progression Scheme.

(3.) Affidavits and counteraffidavits in this regard stand filed by the petitioner as also the respondents. Whereas, as per the petitioner, he is entitled to an amount of Rs.4,74,723/ as on 15.05.2018, as per the respondentState, the petitioner is entitled to only an amount of Rs.2,08,763/.