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Himachal Pradesh High Court

Amar Chand vs Himachal Road Transport Corporation ... on 29 June, 2020

Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua

                IN THE HIGH COURT OF HIMACHAL PRADESH,
                              SHIMLA.




                                                                                      .
                                                           CWP No.1478 of 2020.





                                                          Decided on: 29.06.2020.

          Amar Chand                                                                ....Petitioner.





                                           Versus
         Himachal Road Transport Corporation and another
                                                     ....Respondents.





           Coram:

          The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
          The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.


           Whether approved for reporting? 1 No

           For the Petitioner:                         Mr. Vijay Chaudhary, Advocate,
                                                       through video conferencing.


           For the Respondents:                        Mr. Shyam Singh Chauhan, Advocate,
                                                       through video conferencing.

                                                      COURT PROCEEDINGS CONVENED




                                                      THROUGH VIDEO CONFERENCE.
           ________________________________________________________________





           Tarlok Singh Chauhan, J. (oral)

The parties are at 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.

Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 29/06/2020 20:21:37 :::HCHP ...2..

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.

4. 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, also stands disposed of. No order as to costs.

5. For compliance, to come up on 05.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29th June, 2020 (gr/krt) ::: Downloaded on - 29/06/2020 20:21:37 :::HCHP