Himachal Pradesh High Court
Ramesh Chand vs Hrtc And Another on 14 March, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 9096 of 2022
.
Decided on: 14th March, 2023
Ramesh Chand .......Petitioner
Versus
HRTC and another ...Respondents
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Virender Singh, Judge.
Whether approved for reporting?1
For the petitioner: Mr. Hemant Kumar Thakur,
r Advocate.
For the respondents: Mr. Shyam Singh Chauhan,
Advocate.
Tarlok Singh Chauhan, Judge. (Oral)
Notice. Mr. Shyam Singh Chauhan, Advocate, appears 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 the Division Bench of this Court in CWP No. 3050 of 2014, titled as Nek Ram vs. State of Himachal Pradesh and others, decided on 17.07.2014.
1Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 15/03/2023 20:32:53 :::CIS 23. 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 three months from today along with interest at the rate of 9% per annum and thereafter pension shall be released to him any, also stands disposed of.
r to regularly on first day of each month. Pending application(s), if
4. For compliance to come up on 3rd July, 2023.
( Tarlok Singh Chauhan )
Judge
March 14, 2023 ( Virender Singh )
(naveen) Judge
::: Downloaded on - 15/03/2023 20:32:53 :::CIS