Himachal Pradesh High Court
Mehar Singh vs Hrtc & Ors on 17 July, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No. 1881 of 2023.
.
Date of Decision : 17th July, 2023.
Mehar Singh .....Petitioner.
Versus
HRTC & Ors. .....Respondents.
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting? No.
For the Petitioner: Mr. Manohar Lal Sharma, Advocate.
For the Respondents: Ms. Shubh Mahajan, Advocate.
Tarlok Singh Chauhan, Judge (Oral)
The present petition has been filed for grant of the following substantive reliefs:-
"i) That the respondents may kindly be directed to pay the arrears of revision of pay scale w.e.f. 01.01.2016 to 31.03.2019 with interest @9% per annum from the due date till the date of its realization as per Annexure P-3.
ii) That the direction may kindly be issued to the respondent Corporation to revise the pension, gratuity (DCRG), and leave ::: Downloaded on - 18/07/2023 20:35:14 :::CIS ...2...
encashment as per Anexure P-2 and to pay the .
same along with interest @ 9% per annum to the petitioner w.e.f. due date i.e. 01.04.2019 till the date of its realization, keeping in view the judgment passed by the Hon'ble High Court in CWP No. 3050/2014, titled as Nek Ram vs. State of H.P. & other, Annexure P-4."
2. It is submitted by learned counsel for the petitioner that the issue in question is squarely covered by the judgment passed by the Principal Bench of this Court in CWP No. 2421 of 2023, titled as Amar Chand vs. Himachal Road Transport Corporation & Others, decided on 15 th June, 2023. This is a matter, which is required to be considered by the respondents.
3. In the given facts and circumstances and without going into the merits of the case, we deem it fit and appropriate to dispose of the instant petition with a direction to the respondents to consider and decide the case of the petitioner in light of aforesaid judgment and in case, the same is found to be covered, same and similar benefits as were granted to the petitioner in Amar Chand's case (supra), be ::: Downloaded on - 18/07/2023 20:35:14 :::CIS ...3...
also granted to the petitioner herein. Ordered accordingly.
.
The entire exercise be completed within eight weeks.
4. Pending application(s), if any, shall also stand disposed of.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) 17 th July, 2023. Judge.
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