Keshav Kant vs Hrtc And Ors
2023 Latest Caselaw 15301 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                    CWP No. 7222 of 2023




                                                                         .
                                                    Decided on: 04.10.2023





     Keshav Kant.                                                    ....Petitioner.





                                             Versus

     HRTC and Ors.                                                   ...Respondents.

     Coram



     Whether approved for reporting? 1
                     r                     to
     The Hon'ble Mr. Justice Satyen Vaidya, Judge.

     For the petitioner            :         Mr. Ashok Kumar, Advocate.

     For the respondents               :     Mr. Vinod K. Gupta, Advocate.

     Satyen Vaidya, Judge (Oral)

Notice. Mr. Vinod K. Gupta, learned

counsel, appears and waives service of notice on

behalf of respondents.

2. Petitioner has prayed for following

substantive relief(s):-

i) That respondent may kindly be directed to consider the case of the petitioner for granting the arrear of revised pension/family pension/gratuity as per

1 Whether reporters of the local papers may be allowed to see the judgment?

their own office order within a time bound manner with up to date interest.

(ii) The respondents may kindly be directed to

.

revise the leave encashment of the

petitioner on the basis of last pay drawn as now been re-fixed and to make the payment

with interest within a time bound manner.

(iii) The respondents may kindly be directed to consider and decide the representation (Annexure P-5) of the petitioner in

accordance with law within time bound manner.

3.

Learned counsel for the petitioner submits

that the issues raised in the instant petition are no

more res integra and have already been adjudicated

upon by Hon'ble Division Bench of this Court on

31.05.2023 while deciding CWP No. 2108 of 2023. He

further submits that similar view has been taken by

Hon'ble Single Bench of this Court while deciding

CWP No. 6611 of 2023 on 19.09.2023.

4. On the strength of aforesaid judgments,

learned counsel for the petitioner has made further

submission that his client will be content in case the

directions are issued to respondents to consider the

prayers made in the instant petition within a time

bound manner in light of aforesaid judgments.

.

5. Accordingly, the instant petition is disposed

of with direction to respondent No. 2 to consider and

decide the prayers made in the petition by the

petitioners in light of the above referred judgments

passed by Hon'ble Division Bench and Hon'ble

Single Bench of this Court, respectively, within a

period of eight weeks from today. In case, the

petitioner is found similarly situated to the petitioner

in afore-mentioned petitions, he shall also be granted

all the reliefs as have been made permissible to the

petitioner in CWP Nos. 2108 and 6611 of 2023.

6. Pending miscellaneous application(s), if

any, shall also stand disposed of.

7. For compliance to come up on 04.12.2023.

                                              (Satyen Vaidya)
    4th October, 2023                             Judge
         (sushma)