Date Of Decision: 15Th March vs Himachal Pradesh Road Transport & ...
2021 Latest Caselaw 2046 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

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CWP No.1530 of 2021

Date of Decision: 15th March, 2021 Kamaljeet Singh .....Petitioner

Versus

Himachal Pradesh Road Transport & anr. ......Respondents. Coram

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting?1 No.

For the petitioner: Mr. Rakesh Kumar and Mr. Ashok Kumar, Advocates.

For the respondents: Mr. Ajay Kumar Chauhan, Advocate,

Tarlok Singh Chauhan, Judge (oral).

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 17.7.2014.

2. Accordingly, the instant petition is disposed of 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 first day of each month.

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

retiral benefits are not extended to the petitioner within the aforesaid

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

time, then in addition to the pensionary and retiral benefits, even the

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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, to come up on 14th June, 2021.

                                               (Tarlok Singh Chauhan)
                                                      Judge
                       r                  (Chander Bhusan Barowalia)
      th

    15 March, 2021.                                 Judge
     (CS/raman)