Himachal Pradesh High Court
Tej Ram Sharma vs State Of H.P. & Others on 25 September, 2020
Bench: L. Narayana Swamy, Anoop Chitkara
1 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 3128 of 2019.
Date of Decision : September 25, 2020.
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Tej Ram Sharma ...Petitioner.
Versus
State of H.P. & Others ...Respondents.
Coram:
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No. For the petitioner : Mr. Rakesh Kumar Dogra, Advocate.
For the respondents : Mr. Ashok Sharma, A.G. with Mr. Adarsh Sharma & Ms. Rita Goswami, Addl. A.G. for respondent No.1 & 2.
Mr. Rajesh K. Shrama, ASGI for
respondent No.3.
COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE Anoop Chitkara, Judge (oral).
The petitioner, who retired as Senior Assistant (Accounts) way back on 31.1.2001, has come up before this Court seeking release of his pending retiral benefits including arrears of pension and amount of gratuity in the light of the law laid down by this Court in CWP(T) No. 9602 of 2008, titled A.N. Gupta versus State of H.P. & Others and connected matters.
2. The respondent-State has filed reply stating that they have already released all the admissible dues except the interest @ 6%, 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 26/09/2020 20:18:18 :::HCHP 2which has to be calculated by the third respondent i.e. the Accountant General (A&E).
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3. Given the undisputed facts, we close this petition by directing the third respondent, Accountant General (A & E), to consider the case of the petitioner for releasing the interest in view of the stand taken by the respondent-State, within eight weeks from today. The petitioner is at liberty to approach this Court again, in case he still feels aggrieved and dissatisfied. Pending application(s), if any, are closed. r (L. Narayana Swamy) Chief Justice.
(Anoop Chitkara), Judge September 25, 2020 (ps) ::: Downloaded on - 26/09/2020 20:18:18 :::HCHP