Kuldeep Chand vs Himachal Pradesh State ...
2021 Latest Caselaw 3534 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                                      .
                                                  Review Petition No. 13 of 2021





                                                  Date of decision: August 04, 2021.

    Kuldeep Chand                                                           .....Petitioner





                                         Versus





    Himachal Pradesh State Electricity Board Limited & Others
                                                ....Respondents.


    Coram

    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
    Whether approved for reporting?1 No.
    For the petitioner                   :        Mr. Arun Rana, Advocate.



    For the respondents                  :        Mr. Vikrant Thakur, Advocate.

                               Through Video Conferencing




    Tarlok Singh Chauhan , Judge (Oral)

Heard.

2. The limited prayer in this petition is with regard to

the interest on retiral benefits, which has been omitted in the

judgment dated 21.09.2020. Therefore, we deem it proper to

recall the said order and hold the petitioner entitled to the

interest @ 9% per annum from the date, when the said benefits

were due to the petitioner, till the payment, in accordance with

law.

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

With the aforesaid direction, the petition is disposed

of alongwith pending miscellaneous application(s), if any.

.

                                               ( Tarlok Singh Chauhan )
                                                         Judge




     04th August, 2021
        (vs/rohit)
                            r          to        ( Jyotsna Rewal Dua )
                                                         Judge