From Hrtc Hamirpur vs State Of Himachal
2021 Latest Caselaw 4971 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA




                                                      .

               ON THE 8th DAY OF OCTOBER, 2021

                           BEFORE





         HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN

                             &

             HON'BLE MR. JUSTICE SATYEN VAIDYA




         Between:-
                   r       to
               CIVIL WRIT PETITION No.6428 of 2021

         PARSHOTAM LAL (AGED 60 YEARS)
         S/O SH. MANOHAR LAL, VILLAGE
         & P.O. KADOHATA, TEHSIL GHUMARWIN,
         DISTT. BILASPUR, H.P. ,RETIRED CONDUCTOR



         FROM HRTC HAMIRPUR.

                                                ......PETITIONER.




         (BY SH. VARUN CHANDEL, ADVOCATE)





         AND





    1.   HIMACHAL ROAD TRANSPORT
         CORPORATION (HRTC) THROUGH
         ITS MANAGING DIRECTOR, OLD
         BUS STAND, SHIMLA-1.

    2.   THE FINANCIAL ADVISOR-CUM-CHIEF
         ACCOUNTANT OFFICER, HIMACHAL
         PRADESH ROAD TRANSPORT
         CORPORATION AT OFFICE OLD
         BUS STAND, SHIMLA.

    3.   REGIONAL MANAGER, HRTC,
         DEPOT HAMIRPUR, DISTT.




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         HAMIRPUR, H.P.                               ......RESPONDENTS.

         (BY SH. AJEET SINGH SAKLANI,




                                                            .
         ADVOCATE)






               This petition coming on for admission before
    notice this day, Hon'ble Mr. Justice Tarlok Singh
    Chauhan, 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 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.

2. Accordingly, the instant petition is disposed of on

the basis of the ratio laid down in the aforesaid judgment.

3. Consequently, the respondents are directed to

release all the pensionary and retiral benefits to the

petitioner within a period of six months from today at the

rate of 9% per annum from the due date and thereafter

pension shall be released to him regularly on first day of

each month.

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

disposed of.

5. For compliance, to come up on 01.04.2022.

.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya) Judge

8th October, 2021.

(krt)