SEWATI DEVI Vs. STATE OF H P AND ANR

JUDGEMENT

(1.) Heard Mr. Rajnish K. Lal, Advocate, learned Counsel for the appellant, Mr. Bimal Gupta, Advocate, learned Counsel for respondent No. 1 and Mr. Rajinder Dogra, Additional Advocate General, for respondents No. 2 and 3. Despite notice, none has put in appearance on behalf of respondent No. 4, i.e., Gram Panchayat Andheri, Tehsil Sangrah, District Sirmour, H.P. through President.

(2.) On the common request of the learned Counsel and learned Additional Advocate General for the parties, present LPA is being disposed of at this stage.

(3.) The present LPA is being preferred by Smt. Sewati Devi {(appellant herein) respondent No. 4 in CWP(T) No. 7 of 2008 (TA-2/2003)} against the order dated 19.06.2009, passed by the learned Single Judge of this High Court, whereby the writ petition of respondent No. 1 (Ravinder Singh) was allowed, directing to pay him the entire salary of the post of Part Time Water Carrier, w.e.f. 03.08.2002 up to the date of his joining as Part Time Water Carrier in Government Primary School, Andheri in the year 2004, alongwith interest @ 9% per annum. The said amount was to be recovered by the Deputy Commissioner, Sirmaur, as arrears of land revenue and the same was to be paid to respondent No. 1 within four weeks from 19.06.2009 and cost of Rs. 5,000/- was also imposed on the appellant.