Himachal Pradesh High Court
Madan Lal vs Hrtc And Another on 29 May, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 3251 of 2023 .
Decided on: 29th May, 2023 Madan Lal .......Petitioner Versus HRTC and another ...Respondents Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice.
The Hon'ble Mr. Justice Virender Singh, Judge. Whether approved for reporting?1 No. For the petitioner: Mr. Sat Prakash, Advocate.
For the respondents: Mr. Vikas Rajput, Advocate. Tarlok Singh Chauhan, ACJ. (Oral) Notice. Mr. Vikas Rajput, Advocate, appears and waives service of notice on behalf of the respondents.
2. The parties are at ad idem that the issue in question is no longer res-integra in view of the judgment rendered by the Division Bench of this Court in CWP No. 3050 of 2014, titled as Nek Ram vs. State of Himachal Pradesh and others, decided on 17.07.2014.
3. Accordingly, the instant petition is disposed of on the basis of the ratio laid down in the aforesaid judgment.
1Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 29/05/2023 20:43:40 :::CIS 2Consequently, the respondents are directed to release all the .
pensionary/retiral benefits to the petitioner within a period of three months from today along with interest at the rate of 9% per annum and thereafter pension shall be released to him regularly on first day of each month. Pending application(s), if any, also stands disposed of.
4. 2023.
r to For compliance to come up on 5th September, ( Tarlok Singh Chauhan ) Acting Chief Justice May 29, 2023 ( Virender Singh ) (naveen) Judge ::: Downloaded on - 29/05/2023 20:43:40 :::CIS