Beli Ram vs Hrtc & Ors
2023 Latest Caselaw 16341 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 7740 of 2023.

Date of decision: 13th October, 2023.

.

    Beli Ram                                                                ...Petitioner.
                                         Versus





    HRTC & Ors.                                                             ....Respondents.

    Coram:

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

Whether approved for reporting?1

For the Petitioners: Mr. Mandeep Chandel, 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:-

"i. That the writ in the nature of mandamus or

other writ, order or direction directing the respondent to pay arrear of pay as per revision of pay scale w.e.f. 01.01.2016 with interest @ 6% per annum from the due date till the date of its realization and they shall also revise the pension, gratuity and leave encashment and pay the same along with interest @6% per annum till the date of realizations."

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

...2...

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 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(s) in the afore-mentioned petitions, he shall also be

.

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.

13th October, 2023.

                              to     (Satyen Vaidya)
                                          Judge

         (jai)