Goyal Chand vs State Of H.P. & Ors
2023 Latest Caselaw 13630 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.6371 of 2023 Decided on: 14th September, 2023

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Goyal Chand ....Petitioner

Versus

State of H.P. & Ors. ...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Bonit Prakash, Advocate vide r Mr. A.K.Gupta, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur & Mr. Y. P. S. Dhaulta, Additional Advocates General, Ms. Seema

Sharma, Deputy Advocate for respondents No.1 to 3.

Mr. Chitranjan K. Sharma, Advocate, for respondent No.4.

Jyotsna Rewal Dua, Judge

Notice. Ms. Seema Sharma, learned Deputy

Advocate General and Mr. Chitranjan K. Sharma, learned

Standing Counsel, appear and waive service of notice on

behalf of respondents 1 to 3 and respondent No.4,

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

respectively.

2. Heard.

3. The petitioner has filed the present petition for the

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grant of following substantive reliefs: -

"(i) That the respondents may be ordered to pay

pension to the petitioner after taking into consideration his work charge and regular service, from the due date, with all benefits

incidental thereof."

4. Learned counsel for the petitioner submitted that

the relief prayed for by the petitioner is covered by the

decision dated 18.12.2018, rendered in CWP No. 2384 of

2018 (State of H.P. and others Vs. Sh. Matwar Singh and

another). Learned counsel for the petitioner states that the

petitioner would be content if the case of the petitioner is

considered by the respondents in light of the aforesaid

judgment. Learned counsel for the respondents have no

objection to this prayer.

5. Having regard to above submissions and without

examining the merits of the matter, this petition is disposed

of by directing the respondents to consider the case of the

petitioner in light of the aforesaid judgment and pass

appropriate orders in accordance with law within a period of

six weeks from the date of receipt of copy of this order. The

decision so arrived at, shall also be communicated to the

petitioner.

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Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua Judge

September 14, 2023 R.Atal