Between:- R vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 4897 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                  ON THE 4th DAY OF OCTOBER 2021

                             BEFORE




                                                     .

              HON'BLE MR. JUSTICE RAVI MALIMATH,

                      ACTING CHIEF JUSTICE





                                &

            HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





               CIVIL WRIT PETITION No.2745 of 2021

      Between:- r
      SH. DHANI RAM,
      AGED ABOUT 59 YEARS,

      S/O LATE SH. POHOLO RAM,
      R/O VILLAGE KAPAHRA, PO KAPAHRA,
      TEHSIL GHUMARWIN, DISTT. BILASPUR, H.P.


                                               .....PETITIONER

      (BY SH. SHIVENDRA SINGH, ADVOCATE)




      AND





    1. HIMACHAL ROAD TRANSPORT
       CORPORATION THROUGH ITS
       MANAGING DIRECTOR





       SHIMLA-171003.
    2. DIVISIONAL MANAGER
       HIMACHAL ROAD TRANSPORT
       CORPORATION SUNDERNAGAR, H.P.
                                           .....RESPONDENTS




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                                       2




      ( BY SH. SHYAM SINGH CHAUHAN, ADVOCATE)
    _____________________________________________________




                                                           .
                  This petition coming on for admission this day,





    Hon'ble Mr. Justice Ravi Malimath, passed the following:





                                 ORDER

The parties are 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 Versus State of Himachal Pradesh and others, decided on

17.07.2014.

2. Accordingly, the writ petition is disposed off on the

basis of the ratio laid down in the aforesaid judgment.

3. Consequently, the respondents are directed to pay all

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

today. However, it is made clear that in case the retiral benefits

are not paid to the petitioner within the aforesaid time, then in

addition to the due statutory benefits, the petitioner shall also be

paid interest at the rate of 9% per annum beyond the period of six

months till the date of payment. The pending miscellaneous

application is disposed off.

.

                                          ( Ravi Malimath )





                                        Acting Chief Justice





                                        ( Jyotsna Rewal Dua )
    October 04, 2021                           Judge
          (vt)




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