Himachal Pradesh High Court
Bhagwant Kishore vs . Hrtc & Ors. on 20 June, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
Bhagwant Kishore vs. HRTC & Ors.
.
CWP No. 208 of 2023.
20.06.2023 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Ajay Kumar Chauhan, Advocate, for the respondents.
The learned counsel for the respondents has placed on record instructions dated 6th June, 2023, in furtherance of his contention that the judgment in question has been complied with in toto. At this stage, it is apt to reproduce the following part of the instructions:-
"Moreover, it is pertinent to mention here that Dearness Relief upto 31.12.2015 along with arrears has been released to all the pensioners/family pensioners. But from 01.01.2016 revision of Pension/Family Pension has been done in the revise Pension/Family Pension and accordingly revised pension with revised dearness relief of 31% has been released w.e.f.
01.07.2022 onwards. Arrears of such revision have not been released to any Pensioner/Family Pensioner as well as Regular Employees of the Himachal Road Transport Corporation as yet owing to financial resources."
Once it is the case of the respondents themselves that they have not released the arrears of revised pension with revised dearness relief owing to financial crunches, obviously, the judgment cannot be said to be complied with in totality.
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case, we deem it appropriate to direct the respondents to pay the arrears of the revised pension along with revised dearness relief within a period of six weeks.
For compliance, list on 1st August, 2023.
r to (Tarlok Singh Chauhan)
Judge
(Satyen Vaidya)
Judge.
20th June, 2023.
(jai)
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