Satyen Vaidya, J
1. Notice. Mr. Paras Dhaulta, learned counsel, appears and waives service of notice on behalf of the respondents-HRTC.
2. Heard.
3. Respondents/HRTC, on regularization of the services of petitioner from the date of initial appointment i.e. w.e.f. 22.07.1996, has re-fixed the salary of the petitioner alongwith all consequential benefits. A total sum of Rs. 2,44, 463/- has been calculated by the office of respondents/HRTC as payable amount to the petitioner on such count.
4. Despite the acknowledgment of due and payable amount of Rs. 2,44, 463/- to the petitioner, respondents have not paid said amount to the petitioner till date, forcing the petitioner to approach this Court by way of instant petition.
5. In a similar fact situation, the Division Bench of this Court passed orders on 23.09.2022 in CWP No.837 of 2022, titled Arjun Bhardwaj Versus Himachal Road Transport Corporation, referring to an earlier order passed on 15.07.2022 in CWP No.4944 of 2021. titled Prakash Chand Versus Himachal Road Transport Corporation and directed the first respondent to pay the entire arrears due to the petitioner therein within six months, failing which the respondents were directed to pay interest @ 7.5% per annum from the date of passing of the orders sought to be executed.
6. Therefore, for reasons alike, this writ petition is allowed and six months time is granted to the first respondent from today to pay the entire arrears payable to the petitioner, pursuant to the order of re-fixation. In default of making such payment, the respondents shall pay interest @ 7.5% per annum from the date of passing of the order sought to be executed.
7. The petition, is accordingly, disposed of, so also the pending miscellaneous application, if any
