Between:- R vs State Of

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 3rd DAY OF JANUARY, 2022.




                                                       .

                            BEFORE

         HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                               &

    HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA





                CIVIL WRIT PETITION No. 8149 of 2021.

          Between:- r
          MOHAN LAL S/O SHRI DAULAT RAM,
          R/O VILLAGE MEHARA, P.O. KANSAKOTI,

          TEHSIL ROHRU, DISTT. SHIMLA, H.P.

                                                  ......PETITIONER.


          (BY SH. AJINDER MEHTA, ADVOCATE)


          AND




    1.    HIMACHAL ROAD TRANSPORT CORPORATION





          THROUGH ITS MANAGING DIRECTOR, OLD
          BUS-STAND, SHIMLA-171003.





    2.    FINANCIAL ADVISER-CUM- CHIEF ACCOUNTS
          OFFICER, HIMACHAL ROAD TRANSPORT
          CORPORATION, HEAD OFFICE, SHIMLA-171003.

    3.    REGIONAL MANAGER, HIMACHAL ROAD
          TRANSPORT CORPORATION, ROHRU,
          DISTRICT SHIMAL (H.P.).
                                        ......RESPONDENTS.

          ( BY SH. SHYAM SINGH CHAUHAN, ADVOCATE)




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                                      2




                This petition coming on for admission before
    notice this day, Hon'ble Mr. Justice Tarlok Singh




                                                                .
    Chauhan, passed the following:





                              ORDER

Notice. Mr. Shyam Singh Chauhan, Advocate, appears and waives service of notice on behalf of the respondents.

2. The parties are at ad idem that the issue in question is no longer res integra in view of the judgment rendered by the 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.

3. Accordingly, the instant petition is disposed of on the basis of the ratio laid down in the aforesaid judgment.

Consequently, the respondents are directed to release all the pensionary/retiral benefits to the petitioner within a period of six months from today along with interest at the rate of 9% per annum and thereafter pension shall be released to him regularly on first day of each month.

4. Pending application(s), if any, also stands disposed of.

.

5. For compliance, to come up on 30.06.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3rd January, 2022.

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