Himachal Pradesh High Court
Kewal Krishan vs Himachal Pradesh Road Transport & Anr on 15 March, 2021
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .
CWP No.1541 of 2021 Date of Decision: 15th March, 2021 Kewal Krishan .....Petitioner Versus Himachal Pradesh Road Transport & anr. ......Respondents. Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting?1 No. For the petitioner: Mr. Rakesh Kumar and Mr. Ashok Kumar, Advocates.
For the respondents: Mr. Ajay Kumar Chauhan, Advocate, 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 of 2014, titled Nek Ram vs. State of Himachal Pradesh and others, decided on 17.7.2014.
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 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 16/03/2021 20:14:23 :::HCHP 2time, 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 application(s), if any, also stands disposed of. No order as to costs.
For compliance, to come up on 14th June, 2021.
(Tarlok Singh Chauhan)
Judge
r (Chander Bhusan Barowalia)
th
15 March, 2021. Judge
(CS/raman)
::: Downloaded on - 16/03/2021 20:14:23 :::HCHP