Sh. Sant Ram vs State Of H.P & Others
2022 Latest Caselaw 11594 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                            CWP No. 8252 of 2022
                       Decided on: 27th December, 2022
    ____________________________________________________




                                                                          .
    Sh. Sant Ram                              ....Petitioner.





                       Versus

    State of H.P & Others                    Respondents.





    _____________________________________________________
    Coram
    The Hon'ble Mr. Justice A.A. Sayed, Chief Justice
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge




    Whether approved for reporting? 1

    For the petitioner:                        Mr. J.K Verma, Advocate.

    For the respondents:                       Mr. Adarsh K. Sharma, Additional

                                               Advocate General.

    A.A. Sayed, Chief Justice (oral)

The present writ petition has been filed by the

petitioner seeking the following substantive relief:-

"1). To direct the respondents to sanction superannuation

pension in favour of the petitioner by adding 2 years to the regular service of 7 years and 1 month in accordance with

the law laid down by the Hon'ble Apex Court in CA No.6309/2017,Sunder Singh vs State of HP and as explained in CA No.4792/2022 with all consequential benefits including interests at the @ of 15% from the due date till payment thereof."

2. Learned counsel for the petitioner submits that the

case of the petitioner is covered by the judgment of the Hon'ble

Whether reporters of Local Papers may be allowed to see the judgment?

Supreme Court dated 8th March, 2018 in Civil Appeal No.6309 of

2017, titled Sunder Singh Vs. The State of Himachal Pradesh

& others, as explained by the Hon'ble Supreme Court in

.

judgment dated 18th July, 2022, rendered in Civil Appeal No.4792

of 2022, titled Balo Devi Versus State of H.P. & Ors.

3. Learned counsel for the petitioner states that the

petitioner would be content, if the present petition is disposed of

by directing the respondent No.2-Executive Engineer, Irrigation

and Public Health Department (Jal Shakti), Sundernagar Division,

District Mandi, H.P., to consider his case in light of aforesaid

judgments.

4. In view of the above, we dispose of the present

petition by directing respondent No.2 to consider and decide the

case of the petitioner in light of the aforesaid judgments and take

a decision thereon within a period of eight weeks from today.

5. Pending miscellaneous application(s), if any, also to

stand disposed of.

                                                     (A.A. Sayed)
                                                     Chief Justice



                                               (Jyotsna Rewal Dua)
    27th December, 2022                               Judge
          (priti)