Village Chhojoli & P.O. Dangar vs State Of Himachal
2021 Latest Caselaw 5042 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                  ON THE 25th DAY OF OCTOBER, 2021
                                  BEFORE




                                                                    .
            HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                                     &
                 HON'BLE MR. JUSTICE SATYEN VAIDYA





                 CIVIL WRIT PETITION NO. 6620 OF 2021
     Between:-

     RAMESH CHAND (AGED 58 YEARS)
     W/O SH. KARAM CHAND





     VILLAGE CHHOJOLI & P.O. DANGAR
     TEHSIL GHUMARWIN, DISTT. BILASPUR
     H.P. RETIRED YARD MASTER FROM HRTC
     BILASPUR.
                                                                 ....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 BILASPUR, DISTT. BILASPUR, H.P.





                                                              ..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 25, 2021                                ( Satyen Vaidya )
            (naveen)                                      Judge