Himachal Pradesh High Court
Subash Chand vs Himachal Road Transport Corporation & ... on 1 July, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
HON'BLE HIGH COURT OF HIMACHAL PRADESH
AT SHIMLA
CWP No. 1499 of 2020
Decided on: 01.07.2020
.
Subash Chand ...Petitioner.
Versus
Himachal Road Transport Corporation & others ....Respondents.
.......................................................................................
Coram
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Ms Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 No.
For the petitioner : Mr. Ashish Verma, Advocate, through
Video Conferencing.
For the respondents : Mr. Vikas Rajput, Advocate,
through Video Conferencing.
Tarlok Singh Chauhan, Judge (Oral)
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.
2. Accordingly, the instant petition is disposed of on the basis of the ratio laid down in the aforesaid judgment.
3. Consequently, the respondents are directed to release all the pensionary and retiral benefits to the petitioner within a period of three months from today and thereafter pension shall be released to him regularly on first day of each month.
1Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 01/07/2020 20:22:46 :::HCHP4. However, it is made clear that in case the pensionary and retiral benefits are not extended to the petitioner within the aforesaid time, .
then in addition to the pensionary 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, shall also stand disposed of. No order as to costs.
For compliance list on 7th October, 2020.
r to (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua),
Judge
July 01, 2020
(rohit)
::: Downloaded on - 01/07/2020 20:22:46 :::HCHP