Between:- R vs State Of Himachal Pradesh And
2021 Latest Caselaw 5855 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 22nd DAY OF DECEMBER, 2021




                                                         .

                             BEFORE

            HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                                &

         HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA





               CIVIL WRIT PETITION No.8104 of 2021.

         Between:- r
         KRISHANU RAM (AGED 58 YEARS)

         S/O SH. GANU RAM, VILLAGE TIHRA,
         P.O. MALYAVAR TEHSIL GHUMARWIN,
         DISTT. BILASPUR, H.P. RETIRED AS WASHER
         BOY FROM HRTC DEPOT BILASPUR.
                                                ......PETITIONER.



         (BY SH. VARUN CHANDEL, ADVOCATE)




         AND





    1.   HIMACHAL RAOD TRANSPORT CORPORATION
         (HRTC) THROUGH ITS MANAGING DIRECTOR
         OLD BUS STAND, SHIMLA-1.





    2.   THE FINANCIAL ADVISOR-CUM-CHIEF
         ACCOUNTANT OFFICER, HIMACHAL PRADESH
         ROAD TRANSPORT CORPORATION AT OFFICE
         OLD BUS STAND, SHIMLA.

    3.   REGIONAL MANAGER, HRTC DEPOT,
         BILASPUR, DISTT. BILASPUR, H.P.

    4.   REGIONAL MANAGER, HRTC, DEPOT BILASPUR,
         H.P.
                                           ......RESPONDENTS.




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          ( BY MS. SHUBH MAHAJAN, ADVOCATE)




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





    Mr. Justice Tarlok Singh Chauhan, passed the following:





                           ORDER

Notice. Ms. Shubh Mahajan, Advocate, appears

and waives service of notice on behalf of the respondents.

2. The parties are

to at ad idem that

in question is no longer res integra in view of the judgment r the issue

rendered by the 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

(CHANDER BHUSAN BAROWALIA ) Judge 22nd December, 2021.

    (krt)



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