Ganga Ram And Others vs State Of H.P. & Ors
2023 Latest Caselaw 5680 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.1721 of 2020 Decided on: 11th May, 2023

.

_________________________________________________________________

Ganga Ram and others ....Petitioners Versus

State of H.P. & Ors. ...Respondents _________________________________________________________________ Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

1 Whether approved for reporting?

_________________________________________________________________ For the petitioners: Mr. A. K. Gupta, Advocate.

For the respondents: Ms.Seema Sharma, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

The petitioners, legal heirs of Shyam Bhadur, have

filed the present petition for the grant of following substantive

relief: -

"(i) That the respondents may be ordered to

calculate the pension and other retiral benefits in favour of the late father of the petitioners and the same may be ordered to be paid to the petitioners being legal heirs of their late father Shyam Bahadur with immediate effect."

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

2. Learned counsel for the petitioners submitted that

the relief prayed for by the petitioners is covered by the

.

decision dated 8th March, 2018, passed by Hon'ble Supreme

Court in Civil Appeal No. 6309 of 2017, titled Sunder

Singh Vs. The State of Himachal Pradesh & Ors. and

Balo Devi Vs. State of Himachal Pradesh & Ors., Latest

H.L.J 2022 (HP) (2) 817 as well as Baldev Vs. State of

Himachal Pradesh & Ors., Latest HLJ 2022 (HP) (1)151.

Learned counsel for the petitioners states that the petitioners

would be content if the case of their father is considered by

the respondents in light of the aforesaid judgments.

3. Having regard to above submissions and without

examining the merits of the matter, this petition is disposed

of by directing the respondents to consider the case of Shyam

Bhadur in light of the aforesaid judgments and pass

appropriate orders, in accordance with law, within a period of

six weeks from the date of receipt of copy of this order. The

decision so arrived at, shall also be communicated to the

petitioners.

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua

.

                                                      Judge





    May 11, 2023
       R.Atal





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