Himachal Pradesh High Court
Sh. Hari Singh vs State Of Himachal Pradesh And Others on 3 September, 2021
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 4th DAY OF SEPTEMBER 2021
.
BEFORE
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
&
HON'BLE MR. JUSTICE SATYEN VAIDYA
CIVIL WRIT PETITION No. 4225 of 2021
Between:-
SH. HARI SINGH,
S/O LATE SH. PARAS RAM,
R/O VILLAGE ASLOO,
P.O. CHAKHAR, TEHSIL ARKI,
DISTT. SOLAN, H.P.-171102.
......PETITIONER
(BY SH. OM PARKASH GOEL,
ADVOCATE)
AND
1. THE HIMACHAL PRADESH
TOURISM DEVELOPMENT
CORPORATION LTD. THROUGH
ITS MANAGING DIRECTOR,
RITZ ANNEXE, SHIMLA-171001.
2. THE SENIOR ACCOUNTS
OFFICER HPTDC, RITZ ANNEXE,
SHIMLA-171001.
......RESPONDENTS
(BY SH. NARESH KAUL,
ADVOCATE)
This petition coming on for admission this day, Hon'ble
Mr. Justice Tarlok Singh Chauhan, passed the following:
ORDER
Notice. Mr. Naresh Kaul, learned Standing Counsel, appears and waives service of notice on behalf of the respondents.
::: Downloaded on - 31/01/2022 23:00:25 :::CIS -2-2. 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 3050/2014, titled Nek Ram Versus State of Himachal Pradesh and others, decided on 17.7.2014 (Annexure P-5).
3. Accordingly, the instant petition is disposed of on the basis of the ratio laid down in the aforesaid judgment.
4. Consequently, the respondents are directed to release all the retiral benefits to the petitioner within a period of six months from today.
5. However, it is made clear that in case the retiral benefits are not extended to the petitioner within the aforesaid time, then in addition to the retiral benefits, even the petitioner shall also be entitled to interest at the rate of 9% per annum from the due date.
No order as to costs.
6. For compliance, to come up on 01.04.2022.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge September 04, 2021 ( Himalvi ) ::: Downloaded on - 31/01/2022 23:00:25 :::CIS