Himachal Pradesh High Court
Satpal vs Hrtc & Anr on 18 November, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No. 10700 of 2024 and connected matters.
Decided on: 18th November, 2024 _________________________________________________________________
1. CWP No. 10700 of 2024 Satpal .....Petitioner Versus HRTC & Anr. .....Respondents _______________________________________________________
2. CWP No. 10701 of 2024 Ramesh Walia .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________
3. CWP No. 10702 of 2024 Amar Nath .....Petitioner Versus HRTC & Anr. .....Respondents _______________________________________________________ 4. CWP No. 10711 of 2024 Charan Singh .....Petitioner Versus HRTC & Anr. .....Respondents. -2- _______________________________________________________ 5. CWP No. 10712 of 2024 Maru Ram .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 6. CWP No. 10713 of 2024 Chaman Lal .....Petitioner Versus HRTC & Anr. .....Respondents _______________________________________________________ 7. CWP No. 10714 of 2024 Suresh Kumar .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 8. CWP No. 10715 of 2024 Madhu Bala .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ -3- 9. CWP No. 10716 of 2024 Parshotam Singh .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 10. CWP No. 10717 of 2024 Prithi Singh .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 11. CWP No. 10738 of 2024 Pritam Singh .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 12. CWP No. 10739 of 2024 Krishan Kumar .....Petitioner Versus HRTC & Anr. .....Respondents _______________________________________________________ -4- 13. CWP No. 10744 of 2024 Ramesh Chand .....Petitioner Versus HRTC & Anr. .....Respondents _______________________________________________________ 14. CWP No. 10756 of 2024 Laxmi Devi .....Petitioner Versus HRTC & Anr. .....Respondents _______________________________________________________ 15. CWP No. 10758 of 2024 Kashmir Singh .....Petitioner Versus HRTC & Anr. .....Respondents _______________________________________________________ 16. CWP No. 10839 of 2024 Manohar Lal .....Petitioner Versus HRTC & Anr. .....Respondents _______________________________________________________ -5- 17. CWP No. 10840 of 2024 Ram Sarin .....Petitioner Versus HRTC & Anr. .....Respondents _______________________________________________________ 18. CWP No. 10841 of 2024 Rai Singh .....Petitioner Versus HRTC & Anr. .....Respondents _______________________________________________________ 19. CWP No. 10842 of 2024 Veena Devi .....Petitioner Versus HRTC & Anr. .....Respondents _______________________________________________________ 20. CWP No. 10843 of 2024 Baldev Kumar .....Petitioner Versus HRTC & Anr. .....Respondents _______________________________________________________ -6- 21. CWP No. 10844 of 2024 Om Prakash .....Petitioner Versus HRTC & Anr. .....Respondents _______________________________________________________ 22. CWP No. 10849 of 2024 Om Prakash .....Petitioner Versus HRTC & Anr. .....Respondents _______________________________________________________ 23. CWP No. 10850 of 2024 Tilak Raj .....Petitioner Versus HRTC & Anr. .....Respondents _______________________________________________________ 24. CWP No. 10852 of 2024 Puran Chand .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ -7- 25. CWP No. 10859 of 2024 Kishori Lal .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 26. CWP No. 10861 of 2024 Jarnail Singh .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 27. CWP No. 11351 of 2024 Bhuvneshwari Gupta .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 28. CWP No. 11352 of 2024 Sunita .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ -8- 29. CWP No. 11353 of 2024 Mohini Devi .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 30. CWP No. 11354 of 2024 Subhash Chand .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 31. CWP No. 11355 of 2024 Kamal Kishore .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 32. CWP No. 11382 of 2024 Jagdish Chand .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ -9- 33. CWP No. 11383 of 2024 Santosh Kumar .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 34. CWP No. 11384 of 2024 Tek Chand .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 35. CWP No. 11391 of 2024 Subhash Chand .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 36. CWP No. 11439 of 2024 Balwinder Singh .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________
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37. CWP No. 11440 of 2024 Partap Chand .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 38. CWP No. 11441 of 2024 Balbir Singh .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 39. CWP No. 11442 of 2024 Ram Singh .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 40. CWP No. 11443 of 2024 Parkash Singh .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________
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41. CWP No. 11444 of 2024 Jagdish Chand .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 42. CWP No. 11445 of 2024 Roshan Lal .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 43. CWP No. 11446 of 2024 Ram Nath .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 44. CWP No. 11447 of 2024 Jitender Pal .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________
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45. CWP No. 11449 of 2024 Gopal Singh .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 46. CWP No. 11492 of 2024 Parkash Chand .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 47. CWP No. 11493 of 2024 Sat Paul .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________ 48. CWP No. 11494 of 2024 Hans Raj .....Petitioner Versus HRTC & Anr. .....Respondents. _______________________________________________________
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49. CWP No. 11495 of 2024
Amar Singh .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua, 1 Whether approved for reporting? ____________________________________________________________ For the petitioner(s): Mr. Ashok Kumar, Advocate in all the matters.
For the respondents: Mr. Dheeraj K. Vashisht and Mr. Virender Singh Kanwar, Advocates, for the respective petitioner(s) in respective petition(s). .
Jyotsna Rewal Dua, Judge Notice. Mr. Dheeraj K. Vashisht and Mr. Virender Singh Kanwar, learned Standing Counsel, waive service of notice on behalf of the respective respondent(s) in respecrtive petition(s).
2. With the consent of the learned counsel for the parties, the matters are heard at this stage.
3. The petitioners seek a direction to the respondents 1 Whether reporters of Local Papers may be allowed to see the judgment?
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for grant of pension allowance at 5%, 10% and 15% of the basic pension/family pension on attaining the age of 65 years, 70 years and 75 years, respectively.
4. Learned counsel for the petitioner(s) submitted that similar issue was decided by the erstwhile Himachal Pradesh Administrative Tribunal in O.A. No. 2929 of 2015 ( Sh. Brij Lal and others Vs. State of Himachal Pradesh and another). That O.A. was disposed of with a direction to the respondents (therein) to release arrears of due and admissible dearness relief and pension allowance of 5%, 10% and 15% on attaining the age of 65 years, 70 years and 75 years by the concerned retirees. Reference in this regard was made to Annexure P-1.
It was further submitted that CWP No.8670 of 2023, preferred by the Himachal Road Transport Corporation (respondent herein) against the aforesaid decision of the tribunal was dismissed by a Division Bench of this Court on 07.11.2023. Special Leave Petition (C) Diary No(s). 50794 of 2023, field by the HRTC against the judgment dated 07.11.2023, passed in CWP No. 8670 of 2023, was dismissed by the Hon'ble Apex Court on 25.01.2024.
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The submission of the learned counsel for the petitioners is that in view of the aforesaid decision, respondent-Corporation is liable to release the pension allowance at different slabs of 5%, 10% and 15% on petitioners' attaining the age of 65 years, 70 years and 75 years. It has further been submitted that the petitioners' representations for redressal of this issue have not been attended by the respondent. Hence, these Writ petitions.
5. Learned counsel for the petitioners states that the petitioners would be content if the cases of the petitioners are considered by the respondents in light of the aforesaid judgments within a time bound schedule. Learned counsel for the respondents has no objection for this prayer.
Having regard to above submissions all the petitions are disposed of by directing the respondents to consider the respective cases of the petitioners in light of the aforesaid judgments and pass appropriate orders in accordance with law within a period of three weeks from the date of receipt of copy of this order. The decision so arrived at, shall also be communicated to the petitioners.
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Pending miscellaneous application(s), if any, also to stand disposed of.
Jyotsna Rewal Dua Judge November 18, 2024 R.Atal