Hrtc Solan Unit) vs Consequently
2021 Latest Caselaw 5251 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                 ON THE 16th DAY OF NOVEMBER, 2021

                                  BEFORE




                                                               .
          HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                                      &
                 HON'BLE MR. JUSTICE SATYEN VAIDYA





                  CIVIL WRIT PETITION NO. 7129/2021

    BETWEEN:





    BRIJ LAL, S/O SH. SUHARIA RAM,
    R/O VILLAGE KESHYAT AND
    POST OFFICE BHOOMTI,
    TEHSIL ARKI AND DISTRICT SOLAN,

    H.P. (RETIRED AS INSPECTOR FROM

    HRTC SOLAN UNIT)
                                               ....PETITIONER
    (BY SH. ASHOK KUMAR, ADVOCATE.)

    AND



    1.   HIMACHAL ROAD TRANSPORT CORPORATION,
         (HRTC) THROGH ITS




         MANAGING DIRECTOR,
         OLD BUS STAND, SHIMLA-1.





    2.   THE FINANCIAL ADVISOR-CUM-
         CHIEF ACCOUNTANT OFFICER,
         HIMACHAL PRADESH ROAD TRASNPORT





         CORPORATION, AD OFFICE OLD
         BUS STAND, SHIMLA.
                                     ..RESPONDENTS
    (BY SH. AJAY CHAUHAN, ADVOCATE)
    ___________________________________________________________________

                 This petition coming on for admission before notice this

    day, Hon'ble Mr. Justice Tarlok Singh Chauhan, passed the

    following:




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                                      2


               ORDER

Notice. Mr. Ajay Chauhan, Advocate, 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.

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 along with interest @

9% per annum from due date within a period of four months from

today 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.

4 For Compliance, list on 1.4.2022.

                                            (Tarlok Singh Chauhan)
                                                    Judge


                                                (Satyen Vaidya)
    16.11.2021                                       Judge
    (pankaj)