Shri Jeet Singh vs State Of Himachal Pradesh And Ors
2021 Latest Caselaw 4957 HP

                 IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                           ON THE 7th DAY OF OCTOBER, 2021




                                                                          .
                                        BEFORE





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





                          CIVIL WRIT PETITION NO. 6398 OF 2021
          Between:-

      SHRI JEET SINGH, SON OF SHRI LADAKHI RAM,





      RESIDENT OF VILLAGE-THULEL, P.O. BALANA,
      TEHSIL-SIUNTA & DISTRICT CHAMBA, H.P.
      PRESENTLY RETIRED AS DRIVER FROM HRTC PALAMPUR,
      H.P.(DOR 31.10.2018)
                               r                                           ....PETITIONER

          (BY SH. SANJAY SINGH CHUHAN & SUDHANSHU JAMWAL, ADVOCATES)

          AND


1.         HIMACHAL ROAD TRANSPORT
           CORPORATION THROUGH ITS
           MANAGING DIRECTOR, H.P. 171003.




2.         REGIONAL MANAGER, HIMACHAL ROAD
           TRANSPORT CORPORATION, PALAMPUR,





           KANGRA, H.P.
                                                                        ...RESPONDENTS

      (MR. VIR BAHADUR VERMA, ADVOCATE)





________________________________________________________________________

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

           Tarlok Singh Chauhan, passed the following:

                                       ORDER

Notice. Sh. Vir Bahadur Verma, learned counsel appears and

waives service of notice on behalf of the respondents.

2. The parties are 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 07, 2021                                     ( Satyen Vaidya )
      (ravinder)                                                Judge