Ishwar Dass vs Himachal Road Transport ...
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IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.3588 of 2021 Decided on:30.06.2021

.

Ishwar Dass ..........Petitioner Versus

Himachal Road Transport Corporation and another ........Respondents _____________________________________________________ Coram:

Hon'ble Mr. Justice Ravi Malimath, Judge. Hon'ble Mr. Justice Satyen Vaidya, Judge. Whether approved for reporting?

For the petitioner : Mr. Rakesh Kumar Dogra, Advocate.

For the respondents : Ms. Shubh Mahajan, Advocate, for the respondents/HRTC.

(Through Video Conferencing) _____________________________________________________

Ravi Malimath, Judge (Oral).

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 Versus State of Himachal Pradesh and others, decided on

17.07.2014, vide Annexure P-1.

Whether reporters of Local Papers may be allowed to see the judgment? Yes.

2. Accordingly, the writ petition is disposed off on the

basis of the ratio laid down in the aforesaid judgment.

.

3. Consequently, the respondents are directed to

release all the pensionary and retiral benefits to the petitioner

within a period of three months from today and thereafter

pension shall be released to him regularly on the first day of every

month.

4. However, it is made clear that in case the pensionary

and retiral benefits are not extended to the petitioner within the

aforesaid time, then in addition to the pensionary and retiral

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

the rate of 9% per annum from the due date. The pending

miscellaneous application is disposed off.

( Ravi Malimath ) Judge.

                                                    ( Satyen Vaidya )
         June 30, 2021                                   Judge
         (Yashwant/tarun)