Prem Raj Bali vs Himachal Pradesh Road Transport ...
2021 Latest Caselaw 2184 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No. 1616 of 2021 Decided on: 17.03.2021

.

_______________________________________________________________

Prem Raj Bali ..... Petitioner Versus Himachal Pradesh Road Transport Corporation & 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? No. _______________________________________________________________ For the petitioner: Mr. Rakesh Kumar, Advocate.

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 17.07.2014. Accordingly, the instant

petition is disposed of on the basis of the ratio laid down in

the aforesaid judgment.

2. 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 released to him regularly on first day

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

of each month.

3. 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. Pending application(s), if any, also stands

disposed of. No order as to costs.

For compliance, to come up on 16th June, 2021.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia) Judge March 17, 2021 (raman/virender)