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Himachal Pradesh High Court

Kewal Krishan vs Hrtc & Others on 26 February, 2020

Bench: Dharam Chand Chaudhary, Anoop Chitkara

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

.

CWP No.837 of 2020.

Decided on: 26th February, 2020. Kewal Krishan ......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. Onkar Jairath, Advocate.

For the respondents : Mrs. Shubh Mahajan, Advocate.

Dharam Chand Chaudhary, J. (oral).

The writ petition is filed with the following prayer:-

"i) That respondents may be directed to release/make actual payment of all remaining pensionary/retiral benefits to the applicant as his claim is squarely covered by the judgment of 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.

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this Court in CWP No. 3050/2014, titled Nek Ram v/s State of H.P. & .

others."

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 Versus State of H.P. & others, decided on 17.07.2014. Mrs. Shubh Mahajan, 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 along with a copy of the writ petition and copy of judgment referred to above, by the petitioner before the first respondent.

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3. With these observations, the writ petition .

stands disposed of, so also the pending application(s), if any.

(Dharam Chand Chaudhary) Judge.

(Anoop Chitkara) Judge.

    February 26, 2020
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