Himachal Pradesh High Court
Ranjeet Singh vs Hrtc And Another on 13 June, 2019
Bench: Dharam Chand Chaudhary, Jyotsna Rewal Dua
THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 1267 of 2019 .
Decided on: 13.06.2019 Ranjeet Singh .......Petitioner.
Versus HRTC and another ......Respondents Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Acting Chief Justice.
The Hon'ble Mrs. Justice Jyotsna Rewal Dua, Judge Whether approved for reporting?1No.
For the petitioner: Mr. Shivendra Singh, Advocate. For the respondents: Mrs. Shubh Mahajan, Advocate.
Dharam Chand Chaudhary, ACJ (Oral) The writ petition is filed with the following prayers:-
i) That the respondents may be directed to grant the monthly pension w.e.f. 1.2.2016 till date alongwith 9% interest and continue to pay in future also, by issuing the writ of mandamus.
ii) The respondents may be directed to pay the full amount of Gratuity, leave encashment and commute pension, alongwith interest @ 9% per annum on the pending dues under law.
2. According to the petitioner, the issue is covered in his favour by the judgment of this Court rendered in CWP No. 3050 of 2014, titled Nek Ram 1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 28/09/2019 23:26:00 :::HCHPVersus State of H.P. & others, decided on 17.07.2014.
If that be so, similar treatment be extended to the .
petitioner herein also, as to the petitioner in the above referred decision, in case the petitioner is also similarly situated, within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition and copy of judgment referred to above, by the petitioner before the second respondent.
3. With these observations, the writ petition stands disposed of, so also the pending application(s), if any.
(Dharam Chand Chaudhary) Acting Chief Justice June 13, 2019 (Jyotsna Rewal Dua) Judge (naveen) ::: Downloaded on - 28/09/2019 23:26:00 :::HCHP