Himachal Pradesh High Court
Karam Singh vs Hrtc & Others on 3 December, 2019
Bench: Dharam Chand Chaudhary, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 3912 of 2019-B
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Date of Decision :December 3 , 2019
Karam Singh ....Petitioner
Versus
HRTC & others. ...Respondents
Coram:
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No.
For the petitioner : Mr. Ankit Dhiman, Advocate, vice Mr.
Varun Thakur, Advocate.
For the respondents : Mr. Shyam Singh Chauhan, Advocate.
Dharam Chand Chaudhary, Judge (Oral)
The writ petition is filed with the following prayer:-
"i.) That the writ of mandamus may kindly be issued directing the respondents to release all the pensionary/retiral benefits to the petitioner including the Gratuity and Leave Encashment, commuted amount alongwith interest @ 9% p.a. from the due date (1-3-2018) till realisation of the amount, for delayed period, in a time bound manner, as has been decided by the Division Bench of this Hon'ble Court, in the case of Sh. Nek Ram 1 Whether reporters of Local Papers may be allowed to see the judgment?::: Downloaded on - 07/12/2019 20:25:07 :::HCHP 2
Verma Vs. State of H.P. & others. (CWP No. 3050 of 2014) decided on 17-7-2014.
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2. According to the petitioner, the issue is covered in his favour by the judgment of this Court rendered in CWP No. 3050 of 2014, titled Nek Ram vs. State of H.P. & others , decided on 17.07.2014. Mr. Shyam Singh Chauhan, Advocate, learned counsel representing the respondents, concedes that the petitioner is entitled to the reliefs prayed for, in view of the judgment of this Court in Nek Ram's case supra. If that be so, similar treatment be extended to the petitioner herein also as to the petitioner in the above referred decision, in case the petitioner is also similarly situated, within a period of three months from the date of production of a copy of this judgment alongwith a copy of the writ petition and copy of judgment referred to above, by the petitioners before the first respondent.
With these observations, the writ petition stands disposed of, so also the pending application(s), if any.
(Dharam Chand Chaudhary), Judge.
(Anoop Chitkara), Judge.
December 3 , 2019 (PK) ::: Downloaded on - 07/12/2019 20:25:07 :::HCHP