Himachal Pradesh High Court
Rattan Lal vs Himachal Road Transport Corporation & ... on 15 March, 2021
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 1543/2021
Decided on : 15.3.2021
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Rattan Lal .....Petitioner
Versus
Himachal Road Transport Corporation & anr. ....Respondents
Coram:
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting?1No
For the Petitioner: Mr. Vijay Chaudhary, Advocate.
For the Respondents: Mr. Shyam Singh Chauhan, Advocate.
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Justice Tarlok Singh Chauhan, Judge (oral)
The parties are at ad idem that the issue in question is no longer res integra in view of the judgment rendered by this Court in CWP No. 3050/2014, titled as Nek Ram vs. State of Himachal Pradesh and ors., decided on 17.7.2014 (Annexure P2).
2 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 pensionery/retiral benefits to the petitioner within a period of three months from today and thereafter pension shall be released 1 Whether reporters of the local papers may be allowed to see the judgment? Yes.
::: Downloaded on - 16/03/2021 20:14:29 :::HCHP 2to the petitioner regularly on first day of each month. However, it .
is made clear that in case the pensionery/retiral benefits are not extended to the petitioner within the aforesaid time, then in addition to the pensionery/retiral benefits, even the petitioner shall also be entitled to interest @ 9% per annum from due date.
Pending application(s), if any, also stands disposed of.
For compliance, list on 14.6.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) 15.3.2021 Judge (pankaj) ::: Downloaded on - 16/03/2021 20:14:29 :::HCHP