Sh. Paras Ram Son Of Late vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 5729 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                  ON THE 14th DAY OF DECEMBER, 2021




                                                             .
                                   BEFORE





             HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
                                    &





                  HON'BLE MR. JUSTICE SATYEN VAIDYA
                 CIVIL WRIT PETITION NO. 7851 OF 2021
     Between:-





     SH. PARAS RAM SON OF LATE
     SHRI SAHIB SINGH, RESIDENT
     OF VILLAGE KUTHER, POST
     OFFICE   DHANOTU,   TEHSIL
     SHAHPUR, DISTRICT KANGRA-
     H.P.


                                                           ...PETITIONER
     (BY SH. BHUPENDER S. THAKUR
     &    SH.   VARUN    THAKUR,
     ADVOCATES)


     AND

1.   HIMACHAL ROAD TRANSPORT
     CORPORATION,           SHIMLA-




     171003, H.P., THROUGH ITS
     MANAGING DIRECTOR.





2.   THE FINACIAL ADVISOR-CUM-
     CHIEF   ACCOUNTS      OFFICER,
     HIMACHAL ROAD TRANSPORT





     CORPORATION, HEAD OFFICE,
     SHIMLA 171 003 (H.P.)
3.   REGIONAL            MANAGER,
     HIMACHAL ROAD TRANSPORT
     CORPORATION, DHARAMSHALA,
     DISTRICT KANGRA (H.P.)
                                                      ...RESPONDENTS
     (SH. SHYAM SINGH CHAUHAN,
     ADVOCATE).

     This Petition coming on for orders this day, Hon'ble Mr. Justice
     Tarlok Singh Chauhan, passed the following:-




                                            ::: Downloaded on - 31/01/2022 23:25:50 :::CIS
                                        ORDER

Notice. Mr. Shyam Singh Chauhan, learned 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

Division Bench of this Court in CWP No.3050 of 2014, titled

Nek Ram vs. State of Himachal Pradesh and others,

decided on 17.7.2014.

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

four months from today alongwith interest at the rate of 9% per

annum and thereafter pension shall be released to the petitioner

regularly on first day of each months.

Pending application(s), if any, also stands disposed

of.

For compliance, to come up on 01.04.2022.

                                              (Tarlok Singh Chauhan)
                                                         Judge


                                                    (Satyen Vaidya)
                th
           14        December, 2021                      Judge
                (sanjeev)