Piar Singh vs Hrtc. & Ors
2021 Latest Caselaw 3387 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          Ex.P. No. 163 of 2021




                                                                        .
                                          Date of decision: 02.08.2021.





    Piar Singh                                                    .....Petitioner.
                                   Versus





    HRTC. & Ors.                                                  .....Respondents.

    Coram:
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Justice Satyen Vaidya, Judge.





    Whether approved for reporting? 1     No.



    For the Petitioner       :            Mr. Pawan K. Sharma, Advocate.

    For the Respondents:                   Mr. Vikas Rajput, Advocate.


    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the respondents, on instructions,

states that the concerned Divisional Manager has already been

directed to release retiral benefits alongwith upto date interest to

the petitioner. His statement is taken on record.

2. Consequently, the instant petition is disposed of, so

also pending applications, if any.

3. However, it is made clear that, in case, the petitioner

still has any subsisting grievance, he is at liberty to revive this

petition.

                                                   (Tarlok Singh Chauhan)
                                                            Judge


                                                         (Satyen Vaidya)
             2nd August, 2021                                 Judge
                (sanjeev)

Whether the reporters of the local papers may be allowed to see the Judgment?Yes