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Himachal Pradesh High Court

Ranbir Singh vs Hrtc & Others on 2 September, 2019

Bench: Dharam Chand Chaudhary, Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

.

Civil Writ Petition No.1809 to 1811 & 1836 of 2019.

Decided on: 2nd September, 2019.

1. CWP No. 1809 of 2019.

Ranbir Singh ......Petitioner.

Versus HRTC & Others ....Respondents.

2. CWP No. 1810 of 2019.

Shyam Lal ......Petitioner.

Versus HRTC & Others ....Respondents.

3. CWP No. 1811 of 2019.

Nand Lal ......Petitioner.

Versus HRTC & Others ....Respondents.

4. CWP No. 1836 of 2019.

Kehar Singh ......Petitioner.

Versus HRTC & Others ....Respondents.

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

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The Hon'ble Mrs. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1 No. For the petitioner(s) : Mr. Varun Chandel, Advocate.

For the respondents : Ms. Shubh Mahajan, Advocate for respondents in CWP Nos.1809 to 1811 and Mr. Vikas Rajput, Advocate for respondents in CWP No. 1836 of 2019.

Dharam Chand Chaudhary, J. (oral).

These writ petitions are filed with the identical prayers, one of such prayers is as under:-

"i) That respondents may kindly be directed to release/make actual payment of all remaining pensionary/ retiral benefits of the applicant along with 9% interest forthwith, for delay on the part of respondent Corporation and loss of accretion of capital, from due date till actual payment is made, being a squarely covered matter with CWP No. 3050/2014, titled as Nek Ram v/s State of H.P. & Others and 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.

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CWP No. 357/2018 titled as Ram Lal v/s HRTC and CWP No.605/2019 titled .

as Hukam Chand v/s HRTC and judgment dated 2.8.2019 passed by this Hon'ble Court in CWP No.1705 of 2019. Further respondents may also be directed to pay interest on the all delayed payments from the due date.

Further the respondents may kindly be r directed to calculate the DCRG and pension/arrear of the petitioner in consonance with the prevailing Dearness Allowances and Arrears along with interest at all delayed payments from the due date."

2. According to the petitioners, the issue is covered in their 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. Ms. Shubh Mahajan and Mr. Vikas Rajput, Advocates learned counsel appearing for the respondents, concede that the petitioner is entitled to the reliefs prayed for, in view of the ::: Downloaded on - 29/09/2019 03:01:49 :::HCHP 4 judgment of this Court in Nek Ram's case supra. If .

that be so, similar treatment be extended to the petitioners herein also as to the petitioner in the above referred decision, in case the petitioners are also similarly situated, within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition and copy of judgment referred to above, by the petitioners before the first respondent.

3. With these observations, all the writ petitions stand disposed of, so also the pending application(s), if any.

(Dharam Chand Chaudhary) Judge.

(Jyotsna Rewal Dua) September 2, 2019 (ps) Judge.

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