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Himachal Pradesh High Court

Sh. Parshotam Chand vs State Of Himachal on 18 July, 2022

Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                    ON THE 18th DAY OF JULY 2022
                               BEFORE
           HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN




                                                                             .
                                  &





           HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA

                CIVIL WRIT PETITION No. 4739 of 2022
       Between:-





    SH. PARSHOTAM CHAND, S/O LATE SH. FITHU
    RAM, VILLAGE THARA, PO PATLANDER,
    TEHSIL SUJANPUR, DISTRICT HAMIRPUR, H.P.
    (RETIRED AS DRIVER FROM HRTC HAMIRPUR
    UNIT).
                                         ...PETITIONER

    (BY   MR.
    ADVOCATE)

    AND
                         r    AMIT


                                          toJAMWAL,

    1. HIMACHAL ROAD TRANSPORT
    CORPORATION (HRTC) THROUGH
    ITS MANAGING DIRECTOR OLD
    BUS STAND SHIMLA-1.
    2. THE FINANCIAL ADVISOR-CUM-


    CHIEF ACCOUNTANT OFFICER,
    HIMACHAL     PRADESH     ROAD
    TRANSPORT        CORPORATION
    OFFICE OLD BUS STAND, SHIMLA.
    3. THE REGIONAL MANAGER,




    HIMACHAL     PRADESH     ROAD
    TRANSPORT        CORPORATION





    HAMIRPUR, (HP).

                                                            ......RESPONDENTS
    (BY  MR.                VIKAS          RAJPUT,





    ADVOCATE)

    1    WHETHER APPROVED FOR REPORTING?
                   This petition coming on for orders this day, Hon'ble Mr.
    Justice Tarlok Singh Chauhan, passed the following :-

                                         ORDER

Notice. Mr. Vikas Rajput, Advocate, appears 1 Whether reporters of Local Papers may be allowed to see the judgment?

::: Downloaded on - 18/07/2022 20:03:07 :::CIS -2-

and waives service of notice on behalf of the respondents.

2. 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 17.07.2014.

3. Accordingly, the instant petition is disposed of on the basis of the ratio laid down in the aforesaid judgment. Consequently, the respondents are directed to release all the pensionary/retiral benefits to the petitioner within a period of eight weeks from today alongwith interest at the rate of 9% per annum and thereafter pension shall be released to him regularly on first day of each month.

4. Pending application(s), if any, also stands disposed of.

For compliance, to come up on 13th September, 2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18th July, 2022 (himani/raman) ::: Downloaded on - 18/07/2022 20:03:07 :::CIS