Corporation (Hrtc) Rampur vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 5626 HP

                                                             .
    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                  ON THE 8th DAY OF DECEMBER, 2021

                              BEFORE





    HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN, JUDGE

                              &





          HON'BLE MR. JUSTICE SATYEN VAIDYA, JUDGE

               CIVIL WRIT PETITION No . 7068 of 2021

    Between:

    SH. BHADUR SINGH, S/O SH. RAM NATH, R/O
    WARD NO.9 NEAR H.S. KHANERI, TEHSIL
    RAMPUR, DISTRICT, SHIMLA, H.P. RETIRED
    AS PETROL PUMP ATTENDANT FROM
    HIMACHAL        ROAD        TRANSPORT



    CORPORATION (HRTC) RAMPUR, DISTRICT,
    SHIMLA, H.P.
                                                         ........PETITIONER




    (BY SH.. C.N. SINGH, ADVOCATE)





                        AND





    1.    HE    MANAGING    DIRECTOR,
          HIMACHAL   ROAD   TRANSPORT
          CORPORATION (HRTC), SHIMLA,
          DISTRICT  SHIMLA,  HIMACHAL
          PRADESH.

    2.    THE    DIVISIONAL  MANAGER,
          HIMACHAL     ROAD  TRANSPORT
          CORPORATION (HRTC), SHIMLA,
          DISTRICT   SHIMLA,  HIMACHAL
          PRADESH.

    3.    REGIONAL MANAGER, HIMACHAL ROAD




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                                                              .

    TRANSPORT    CORPORATION    (HRTC),
    SHIMLA, DISTRICT SHIMLA, HIMACHAL





    PRADESH.
                                  .................RESPONDENTS


    (BY SH. V. B. VERMA, ADVOCATE )





                This petition coming on for orders this day, Hon'ble Mr.

    Justice Tarlok Singh Chauhan, delivered the following:-


                       ORDER

Notice. Mr. V.B. Verma, learned Standing Counsel,

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 a 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 three 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 01.04.2022.

                                              ( Tarlok Singh Chauhan )
                                                        Judge


                                                   ( Satyen Vaidya )
    December 8, 2021                                      Judge
     ( sushma )