Himachal Pradesh High Court
Surjeet Singh vs Hrtc & Others on 16 October, 2019
Bench: L. Narayana Swamy, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
.
Civil Writ Petition No. 2895 of 2019.
Decided on: 16th October, 2019.
Surjeet Singh ......Petitioner.
Versus HRTC & Others ....Respondents.
Coram The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice. The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting?1 No. For the petitioner : Mr. Varun Chandel, Advocate.
For the respondents : Ms. Shubh Mahajan, Advocate.
Dharam Chand Chaudhary, J. (oral).
The writ petition is filed with the following prayer:-
"i) That respondents may be directed to release/make actual payment of all remaining pensionary/retiral benefits to the applicant as his claim is squarely covered by the judgment of 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.::: Downloaded on - 17/10/2019 20:24:27 :::HCHP 2
this Court in CWP No. 3050/2014, titled Nek Ram v/s State of H.P. & .
others and CWP 357/2018 titled Ram Lal v/s HRTC and CWP 605/2019 titled Hukam Chand v/s HRTC and also the judgment dated 03.09.2019 rendered in CWP No. 1809/2019 titled Ranbir Singh vs. HRTC & others."
2. r to 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 Versus State of H.P. & others, decided on 17.07.2014. Ms. Shubh Mahajan, Advocate representing the respondents, concedes that the petitioner is entitled to the reliefs prayed for, in view of the judgment of this Court in Nek Ram's case supra. 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 ::: Downloaded on - 17/10/2019 20:24:27 :::HCHP 3 of a copy of this judgment along with a copy of the .
writ petition and copy of judgment referred to above, by the petitioners before the first respondent.
3. With these observations, the writ petition stands disposed of, so also the pending application(s), if any.
r (L. Narayana Swamy)
Chief Justice.
(Dharam Chand Chaudhary)
October 16, 2019 Judge.
(naveen)
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