Roshan Lal vs Hrtc & Anr
2023 Latest Caselaw 15920 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 5849 of 2023.

Date of decision: 10th October, 2023.

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    Roshan Lal                                                              ...Petitioner.
                                         Versus





    HRTC & Anr.                                                             ....Respondents.

    Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Hamender Singh Chandel,

Advocate and Mr. Ashir Kaith,

Advocate.

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

Satyen Vaidya, Judge (Oral).

Notice. Mr. Vinod K. Gupta, Advocate, appears and

waives service of notice on behalf of the respondents.

2. Petitioner has prayed for following substantive

relief(s):-

"i. That respondent may be directed to release the arrears of pension on revised rates with interest @ 9% P.A.

ii. That the respondent may be directed to release the revised amount commutation of pension, leave encashment, DCRG along with interest @9% P.A."

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

...2...

3. Learned counsel for the petitioners submits that

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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 31st May, 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.

3. 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.

4. Accordingly, the instant petition is disposed of with

direction to the respondents/competent authority to consider

and decide the prayers made in the petition by the petitioner

in light of 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

...3...

petitioner in the afore-mentioned petitions, he shall also be

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granted all the reliefs as have been made permissible to the

petitioners in CWP Nos. 2108 and 6611 of 2023.

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

disposed of.

10th October, 2023.

                             to     (Satyen Vaidya)
                                         Judge

         (jai)