Bhupinder Singh vs Hrtc & Ors
2021 Latest Caselaw 129 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                   Ex.P. No. 1 of 2021




                                                                                    .
                                                   Decided on: 04.01.2021





    Bhupinder Singh                                                         ...Petitioner
                                         Versus





    HRTC & Ors.                                                             ...Respondents

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





    Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
                                          1 No.
    Whether approved for reporting?

    For the Petitioner :                   Mr. Shivender Singh, Advocate.

    For the Respondents :                     Mr. Shyam S. Chauhan, Advocate.

    Tarlok Singh Chauhan, Judge (Oral)

Mr. Shyam S. Chauhan, learned Standing Counsel,

appears and waives service of notice on behalf of the

respondents.

2. The parties are 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.

4. Consequently, the respondents are directed to

release all the pensionery and retiral benefits to the petitioner

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

within a period of three months from today and the pension shall

be released to him regularly on first day of each month.

.

5. However, it is made clear that in case the pensionery

and retiral benefits are not extended to the petitioner within the

aforesaid time, then in addition to the pensionery and retiral

benefits, even the petitioner shall also be entitled to interest at

the rate of 9% per annum from the due date. Pending

application(s), if any, also stands disposed of. No order as to

costs.

For compliance, list on 08.03.2021.

(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua) th 4 January, 2021. Judge

(sanjeev)