Himachal Pradesh High Court
Om Dutt vs State Of H.P. And Others on 14 July, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.1694 of 2020
Decided on: 14th July, 2020
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Om Dutt .....Petitioner
Versus
State of H.P. and others ......Respondents
_____________________________________________________________
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
1Whether approved for reporting?
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For the petitioner: Mr. Pratap Singh Goverdhan,
Advocate, through Video
Conferencing.
For the respondents: Mr. Ashok Sharma, Advocate
General, with Mr. Vikas Rathore,
Mr. Vinod Thakur and Mr. Desh
Raj Thakur, Additional Advocates
General and Mr. Bhupinder
Thakur, Deputy Advocate
General, for respondent No.1-
State, through Video
Conferencing.
Mr. Shyam Singh Chauhan,
Advocate, for respondents No.2 to
4, through Video Conferencing.
Tarlok Singh Chauhan, Judge (Oral)
The parties are at ad idem that the issue in question is no longer res integra in view of the judgment rendered by a Division Bench of this Court in CWP No.3050 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 14/07/2020 20:22:39 :::HCHP -2-of 2014, titled Nek Ram vs. State of Himachal Pradesh and others, decided on 17.07.2014.
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2. Accordingly, the instant petition is disposed of on the basis of the ratio laid down in the aforesaid judgment.
3. Consequently, the respondents are directed to release all the pensionary and retiral benefits to the petitioner within a period of three months from today and thereafter pension shall be released to him regularly on first day of each month.
4. However, it is made clear that in case the pensionary and retiral benefits are not extended to the petitioner within the aforesaid time, then in addition to the pensionary and retiral benefits, even the petitioner shall also be entitled to interest at the rate of 9% per annum from the due date. Pending miscellaneous application(s), if any, also stand disposed of. No order as to costs. For compliance, list on 15th October, 2020.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
July 14, 2020 Judge
(VS/Mukesh)
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