Bachna Ram & Ors vs Hrtc. & Anr
2023 Latest Caselaw 13299 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.5674 of 2023 and connected matters.

Decided on: 11th September, 2023

.

_________________________________________________________________

1. CWP No. 5674 of 2023

Bachna Ram & Ors ....Petitioner

Versus HRTC. & Anr. ...Respondents _________________________________________________________________

2. CWP No. 5953 of 2023

Kishan Singh

HRTC. & Anr.

                  r          to
                            Versus
                                                            ....Petitioner

                                                         ...Respondents

_________________________________________________________________

3. CWP No. 5954 of 2023

Roop Singh ....Petitioner Versus

HRTC. & Anr. ...Respondents _________________________________________________________________

4. CWP No. 5955 of 2023

Paras Ram ....Petitioner

Versus HRTC. & Anr. ...Respondents _________________________________________________________________

5. CWP No. 5959 of 2023

Avinash Chand ....Petitioner Versus HRTC. & Anr. ...Respondents _________________________________________________________________

6. CWP No. 5960 of 2023

Satyawan Singh ....Petitioner Versus HRTC. & Anr. ...Respondents

.

_________________________________________________________________

Coram

Ms. Justice Jyotsna Rewal Dua,

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner(s): Mr. Ashok Kumar, Advocate.

For the respondents: Mr. Dheeraj K. Vashisht, Advocate.

Jyotsna Rewal Dua, Judge

Heard.

2. All these petitions have been filed, praying for a

direction to the respondents to release enhanced dearness

relief and interim relief with arrears alongwith interest in

favour for the petitioners.

3. Learned counsel for the petitioners referred to

office memorandum dated 07.02.2015 (Annexure P-1),

whereunder dearness relief to Himachal Pradesh Government

Pensioner/Family Pensioners was revised w.e.f. 01.07.2014.

Reliance was also placed upon office memorandum dated

07.03.2020, issued by the Department of Finance

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

Government of Himachal Pradesh, further revising the

dearness relief of Himachal Pradesh Government Pensioners/

Family Pensioners w.e.f. 01.07.2019.

.

4. It is not in dispute that office memorandums

dated 07.02.2015 and 07.03.2020 have been adopted by the

respondent-Corporation and dearness relief in terms of these

office memorandums is admissible to the petitioners, but the

same has not been released to them.

In view of above, all these writ petitions are

disposed of by directing the respondents/competent authority

to pay due and admissible dearness relief to the petitioners in

terms of above office memorandums within a period of six

weeks from today. It is, however, made clear that in case due

and admissible dearness relief is not paid by the respondents

to the petitioners within the aforesaid period, then the same

shall be payable with interest @ 5% per annum from the due

date till its actual realization.

Pending miscellaneous application(s), if any, shall

also stand disposed of.

Jyotsna Rewal Dua Judge September 11, 2023 R.Atal