Decided On: 22.03.202 vs Himachal Road Transport ...
2021 Latest Caselaw 2404 HP

                IN THE HIGH COURT OF HIMACHAL PRADESH,
                              SHIMLA.
                                                                   CWP No. 1841 of 2021




                                                                                   .

                                                                  Decided on: 22.03.2021
                 Balbir Singh                                             ...Petitioner.
                                               Versus





            Himachal Road Transport Corporation and others
                                                      ...Respondents.
    ___________________________________________________________________
          Coram:





          Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
               Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
               Whether approved for reporting? 1 No


               For the Petitioner:                Mr. Varun Chandel, Advocate.

               For the Respondents:               Mr. Shyam Singh Chauhan, Advocate.
               _________________________________________________________
               Justice Tarlok Singh Chauhan, J.(Oral)

The parties are ad idem that the issue in

question is no longer res integra in view of the judgment

rendered by this Court in CWP No. 3050 of 2014,

titled as Nek Ram vs. State of Himachal Pradesh and

others, decided on 17.07.2014 (Annexure P­2).

2. 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

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

petitioner within a period of three months from today

and thereafter pension shall be released to the

.

petitioner regularly on first day of each month.

3. However, it is made clear that in case the

pensionary/retiral benefits are not extended to the

petitioner within the aforesaid time, then in addition to

the pensionary/retiral benefits, even the petitioner shall

also be entitled to interest @ 9% per annum from due

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

disposed of.

4. For compliance, list on 22.6.2021.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia)

22 nd March, 2021. Judge (GR)