Rajinder Kumar Sharma vs State Of Himachal Pradesh And Ors
2021 Latest Caselaw 4929 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                      ON THE 6th DAY OF OCTOBER, 2021




                                                                     .
                                   BEFORE





                 HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
                                      &
                     HON'BLE MR. JUSTICE SATYEN VAIDYA





                     CIVIL WRIT PETITION NO. 6631OF 2021
     Between:-

      RAJINDER KUMAR SHARMA,





      S/O LATE SH. RAGHUNATH SHARMA,
      R/O VILLAGE BHALWAN, POST OFFICE
      & TEHSIL SARKAGHAT, DISTRICT MANDI,
      H.P.                                                      ....PETITIONER

     (BY SH. VISHWA BHUSHAN, ADVOCATE)

     AND

1.    HIMACHAL ROAD TRANSPORT
      CORPORATION THROUGH ITS


      MANAGING DIRECTOR,
      SHIMLA-171 003.

2.    HIMACHAL ROAD TRANSPORT




      CORPORATION THROUGH ITS
      GENERAL MANAGER (ADMN.),





      SHIMLA-171 003

                                                                    ..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-2)

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




     October 06, 2021                                     ( Satyen Vaidya )





      (ravinder)                                                Judge