Indian Kanoon - Search engine for Indian Law

Himachal Pradesh High Court

Shri Dharam Singh vs Himachal Road Transport Corporation & ... on 15 November, 2019

Bench: Dharam Chand Chaudhary, Anoop Chitkara

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                      .
                                       CWP No. 3445 of 2019.





                          Date of decision: November 15, 2019.





    Shri Dharam Singh.                               .....Petitioner.
                         Versus
    Himachal Road Transport Corporation & another.





                                             ......Respondents.


    Coram                   r
    The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
    The Hon'ble Mr. Justice Anoop Chitkara, Judge.

    Whether approved for reporting? 1 No.

    For the petitioner          :      Mr. Shivendra Singh, Advocate.



    For the respondents         :      Mr. Shyam Singh Chauhan,
                                       Advocate.




    Dharam Chand Chaudhary, Judge (Oral)

The writ petition is filed with the following prayer:-

"i) That the respondents may be directed to release/make actual payment of all remaining pensionary/retiral benefits to the petitioner as his claim is squarely covered by the judgment of this Court in CWP No. 3050/2014, titled Nek Ram v/s State of H.P. & others and CWP No. 357/2018, titled Ram Lal v/s HRTC and CWP No. 605/2019, titled Hukam Chand v/s HRTC and also the judgment dated 03.09.2019 rendered in CWP No. 1809/2019, titled Ranbir Singh Vs. HRTC & another."

Whether the reporters of the local papers may be allowed to see the Judgment? yes.

2. According to the petitioner, the issue is covered in his .

favour by the judgment of this Court rendered in CWP No. 3050 of 2014, titled Nek Ram versus State of H.P. & others, decided on 17.07.2014. Mr. Shyam Singh Chauhan, Advocate, representing the respondents, concedes that the petitioner is entitled to the reliefs prayed for, in view of the judgment of this Court in Nek Ram's case supra. If that be so, similar treatment be extended to the petitioner herein also, as to the petitioner in the above referred decision, in case the petitioner is also similarly situated, within a period of three months from the date of production of a copy of this judgment along with copy of the writ petition and copy of judgment referred to above, by the petitioner before the first respondent.

3. With these observations, the writ petition stands disposed of, so also the pending application(s), if any.

Copy Dasti.

(Dharam Chand Chaudhary), Judge.

                                         (Anoop Chitkara),
    November 15, 2019,                         Judge.
       ( vs)




                                              ::: Downloaded on - 16/11/2019 20:24:25 :::HCHP