Chand Ram vs State Of H.P. And Others
2023 Latest Caselaw 15765 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                    CWPOA No.6546 of 2020
                                                    Decided on: 9th October, 2023
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    Chand Ram                                                           .....Petitioner




                                                                                     .
                                                 Versus





    State of H.P. and others                                         .....Respondents
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    Coram
    The Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice.
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.





    Whether approved for reporting?1
    For the Petitioner                  :        Mr. C.N. Singh and Mr. Devender K.
                          r                      Sharma, Advocates.
    For the Respondents                 :  Mr.       Rakesh          Dhaulta         and
                                           Mr. Pranay Pratap Singh, Additional

                                           Advocates General with Mr. Arsh
                                           Rattan and Mr. Sidharth Jalta, Deputy
                                           Advocates General.
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    M.S. Ramachandra Rao, Chief Justice (Oral)

CMP(T) No.725 of 2023

This application is filed to bring on record certain

documents. The application is allowed and the documents filed

alongwith the application are taken on record.

2. The application stands disposed of.

CWPOA No.6546 of 2020

3. Annexure A-2 annexed with CMP(T) No.725 of 2023

is the decision dt. 25.07.2023 of the Himachal Pradesh Public

Whether reporters of print and electronic media may be allowed to see the order?

Works Department qua the petitioner and indicates that the case of

the petitioner would be covered by the decision of the Full Bench of

this Court dt. 22.02.2022, rendered in CWP No.2711 of 2017, titled

.

as Baldev Versus State of Himachal Pradesh and others alongwith

connected matter.

4. Having regard to the said order passed by the

respondents, they are directed to consider the grant of pension to the

petitioner in terms of the judgment in the case of Baldev, referred to

supra.

5. The CWPOA stands disposed of in the above terms, so

also the pending miscellaneous application(s), if any.

                                             (M.S. Ramachandra Rao)



                                                   Chief Justice




                                                (Jyotsna Rewal Dua)
    October 09, 2023                                   Judge





         Mukesh