Decided On 26Th December vs Hrtc & Ors
2022 Latest Caselaw 11518 HP

     IN THE     HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                      CWP No.7992 of 2022
                                      Decided on 26th December, 2022
    Shankar Kumar




                                                               .

                                                                      ...Petitioner

                                     Versus





    HRTC & Ors.

                                                                 ...Respondents

    Coarm





    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge

    Hon'ble Mr. Justice Virender Singh, Judge

    1Whether approved for reporting?

    For the petitioner:              Mr. Ajinder Mehta, Advocate.

    For the respondents:             Mr. Vir Bahadur Verma, Advcoate.



    Tarlok Singh Chauhan, Judge (Oral)

Issue notice. Mr. Vir Bahadur Verma, Advocate,

appears and waives service of notice on behalf of the respondents.

2. The instant petition has been filed for the grant of

following substantive relief:-

"That writ of mandamus may kindly be issued and the respondents may kindly be directed to release the interest on the delayed payment of retiral/pensionary benefits viz. pension arrears, commuted value of pension, leave encashment etc. @ 9% per annum w.e.f. 01.02.2021 till payment in favour of the petitioner, as per the ratio laid down by

this Hon'ble Court in Civil Writ Petition No. 3050 of 2014, titled as Nek Ram vs. State of H.P. decided on 17.07.2014 (Annexure P-3) as well as judgment dated 03.06.2020, passed by this Hon'ble Court in CWP No. 825 of 2020, titled as Smt. Pawna Devi vs. HRTC & Ors."

.

3. Mr. Vir Bahadur Verma, learned counsel for the

respondents, on instructions, states that the interest, as sought by

the petitioner, shall be remitted to his account within a period of

eight weeks from today. His statement is taken on record.

4. In view of the above, the writ petition is disposed of

5.

r to accordingly. Pending miscellaneous application(s), if any, shall also

stand disposed of.

For compliance, to come up on 27.02.2023.

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge

December 26, 2022 (Vinod)