Chander Singh vs State Of
2021 Latest Caselaw 5459 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
            ON THE 27nd DAY OF NOVEMBER, 2021
                          BEFORE




                                                         .
        HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                             &
            HON'BLE MR. JUSTICE SATYEN VAIDYA

               CIVIL WRIT PETITION No. 7450 of 2021.





         Between:-

         CHANDER SINGH,
         UDHAM SINGH





         R/O VILLAGE TROR
         P.O BASANTPUR
         TEHSIL SUNNI
         DISSTRICT SHIMLA, H.P
    .

                                                    ......PETITIONER.

         (BY SH. RAJESH VERMA, ADVOCATE)

         AND



    1.   HIMACHAL ROAD TRANSPORT CORPORATION,
         THROUGH ITS MANAGING DIRECTOR
         SHIMLA-171003.




    2.   REGIONAL MANAGER, HRTC KARSOG
         DISTRICT MANDI, H.P.





                                                    ......RESPONDENTS.

         ( BY SH. VIKAS RAJPUT, ADVOCATE)





               This petition coming on for admission before

    notice this day, Hon'ble Mr. Justice Tarlok Singh

    Chauhan, passed the following:

                         ORDER

Notice. Mr. Vikas Rajput, Advocate, appears and

waives service of notice on behalf of the respondent.

2. The parties are at ad idem that the

issue in question is no longer res integra in view of the

.

judgment rendered by the 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.

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 pensionary/retiral benefits to the

petitioner within a period of four months from today

along with interest at the rate of 9% per annum and

thereafter pension shall be released to him regularly on

first day of each month.

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

disposed of.

5. For compliance, to come up on 01.04.2022.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya ) Judge 27th November, 2021.

(mamta)