Himachal Pradesh High Court
Ramesh Chand vs Hrtc & Ors on 4 January, 2021
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Ex.P. No. 2 of 2021
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Decided on: 04.01.2021
Ramesh Chand ...Petitioner
Versus
HRTC & Ors. ...Respondents
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
1 No.
Whether approved for reporting?
For the Petitioner : Mr. Shivender Singh, Advocate.
For the Respondents : Mr. Shyam S. Chauhan, Advocate.
Tarlok Singh Chauhan, Judge (Oral)
Mr. Shyam S. Chauhan, learned Standing Counsel, appears and waives service of notice on behalf of the respondents.
2. The parties are 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.
4. Consequently, the respondents are directed to release all the pensionery and retiral benefits to the petitioner 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 04/01/2021 20:18:21 :::HCHP 2 within a period of three months from today and the pension shall be released to him regularly on first day of each month.
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5. However, it is made clear that in case the pensionery and retiral benefits are not extended to the petitioner within the aforesaid time, then in addition to the pensionery 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, list on 08.03.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 4th January, 2021. Judge (sanjeev) ::: Downloaded on - 04/01/2021 20:18:21 :::HCHP