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Himachal Pradesh High Court

Master From Hrtc Sunder Nagar vs State Of Himachal Pradesh And Others on 28 September, 2021

Bench: Tarlok Singh Chauhan, Satyen Vaidya

     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

               ON THE 28th DAY OF SEPTEMBER, 2021




                                                         .

                             BEFORE

         HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
                              &





             HON'BLE MR. JUSTICE SATYEN VAIDYA

                CIVIL WRIT PETITION No.6087 of 2021





         Between:-

         CHAMAN LAL,
         SH. KARAM CHAND,
         VILLAGE NAULAKHA,

         P.O. KANAID TEHSIL BALH,
         DISTT. MANDI H.P. RETIRED YARD

         MASTER FROM HRTC SUNDER NAGAR.

                                                           ......PETITIONER


         (BY SH. VARUN CHANDEL, ADVOCATE)
         AND
    1.   HIMACHAL ROAD TRANSPORT




         CORPORATION (HRTC) THROGH ITS
         MANAGING DIRECTOR OLD BUS STAND





         SHIMLA-I.
    2.   THE FINANCIAL ADVISOR-CUM-CHIEF
         ACCOUNTANT OFFICER, HIMACHAL





         PRADESH ROAD TRANSPORT
         CORPORATION AT OFFICE OLD BUS
         STAND SHIMLA.

    3.   REGIONAL MANAGER, HRTC,
         DEPOT SUNDER NAGAR,
         DISTT, H.P.
                                             ......RESPONDENTS
    (BY SH. AJIT SAKLANI, ADVOCATE)




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                                     2




                This petition coming on for orders this day, Hon'ble




                                                             .
    Mr. Justice Tarlok Singh Chauhan, passed the following:





                                  ORDER

Notice. Mr. Ajit Saklani, Advocate, appears and waives service of notice on behalf of the respondents.

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, alongwith interest @ 9% per annum, to the petitioner within a period of six months from today and thereafter pension shall be released to him regularly on first day of each month.

Pending applications, if any, also stands disposed of.

For compliance to come up on 01.04.2022.

.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28th September, 2021.

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