Chuni Lal (Retired Mechanic vs State Of Himachal
2021 Latest Caselaw 5193 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                 ON THE 11th DAY OF NOVEMBER, 2021
                                  BEFORE




                                                                    .
            HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                                     &
                 HON'BLE MR. JUSTICE SATYEN VAIDYA





                 CIVIL WRIT PETITION NO. 6942 OF 2021
     Between:-

     CHUNI LAL (RETIRED MECHANIC,
     KULLU UNIT, HRTC) S/O LATE SHRI LOT RAM





     R/O VILLAGE BHOSA, P.O. DIYAR,
     TEHSIL BHUNTAR, DISTRICT KULLU, H.P.
                                                                 ....PETITIONER

     (BY SH. S.P. CHATTERJI, ADVOCATE)


      AND

1.    HIMACHAL ROAD TRANSPORT
      CORPORATION THROUGH ITS
      MANAGING DIRECTOR, H.R.T. CORPORATION,
      OLD BUS STAND, SHIMLA-171003, H.P.



2.    THE F.A-CUM-CHIEF
      ACCOUNTS OFFICER, H.R.T. CORPORATION,
      OLD BUS STAND, SHIMLA 171003, H.P.




3.    THE REGIONAL MANAGER,





      HIMACHAL ROAD TRANSPORT CORPORATION,
      KULLU UNIT, KULLU, HP.

                                                              ..RESPONDENTS





      (MR. VIKAS RAJPUT, ADVOCATE)
     ________________________________________________________________________

            This petition coming on for orders this day, Hon'ble Mr.

      Justice Tarlok Singh Chauhan, passed the following:

                                 ORDER

Notice. Mr. Vikas Rajput, learned counsel appears and waives

service of notice on behalf of the respondents.

2. The parties are at ad idem that the issue in question is no

longer res integra in view of the judgment rendered by this Court in

.

CWP No. 3050/2014, titled as Nek Ram vs. State of Himachal

Pradesh and ors., decided on 17.7.2014 (Annexure

P-1).

3. 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 pensionery/retiral

benefits to the petitioner within a period of six months from today

along-with interest @ 9% per annum and thereafter pension shall be

released to the petitioner regularly on first day of each month.

Pending application(s), if any, also stands disposed of.

For Compliance, list on 01.04.2022.

                                                 (Tarlok Singh Chauhan)
                                                           Judge






    November 11, 2021                               ( Satyen Vaidya )
            (naveen)                                      Judge