Himachal Pradesh High Court
Satpal vs Hrtc & Anr on 18 November, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 10700 of 2024 and
connected matters.
Decided on: 18th November, 2024
_________________________________________________________________
1. CWP No. 10700 of 2024
Satpal .....Petitioner
Versus
HRTC & Anr. .....Respondents
_______________________________________________________
2. CWP No. 10701 of 2024
Ramesh Walia .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
3. CWP No. 10702 of 2024
Amar Nath .....Petitioner
Versus
HRTC & Anr. .....Respondents
_______________________________________________________
Charan Singh .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Maru Ram .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Chaman Lal .....Petitioner
Versus
HRTC & Anr. .....Respondents
_______________________________________________________
Suresh Kumar .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Madhu Bala .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Parshotam Singh .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Prithi Singh .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Pritam Singh .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Krishan Kumar .....Petitioner
Versus
HRTC & Anr. .....Respondents
_______________________________________________________
Ramesh Chand .....Petitioner
Versus
HRTC & Anr. .....Respondents
_______________________________________________________
Laxmi Devi .....Petitioner
Versus
HRTC & Anr. .....Respondents
_______________________________________________________
Kashmir Singh .....Petitioner
Versus
HRTC & Anr. .....Respondents
_______________________________________________________
Manohar Lal .....Petitioner
Versus
HRTC & Anr. .....Respondents
_______________________________________________________
Ram Sarin .....Petitioner
Versus
HRTC & Anr. .....Respondents
_______________________________________________________
Rai Singh .....Petitioner
Versus
HRTC & Anr. .....Respondents
_______________________________________________________
Veena Devi .....Petitioner
Versus
HRTC & Anr. .....Respondents
_______________________________________________________
Baldev Kumar .....Petitioner
Versus
HRTC & Anr. .....Respondents
_______________________________________________________
Om Prakash .....Petitioner
Versus
HRTC & Anr. .....Respondents
_______________________________________________________
Om Prakash .....Petitioner
Versus
HRTC & Anr. .....Respondents
_______________________________________________________
Tilak Raj .....Petitioner
Versus
HRTC & Anr. .....Respondents
_______________________________________________________
Puran Chand .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Kishori Lal .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Jarnail Singh .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Bhuvneshwari Gupta .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Sunita .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Mohini Devi .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Subhash Chand .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Kamal Kishore .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Jagdish Chand .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Santosh Kumar .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Tek Chand .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Subhash Chand .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Balwinder Singh .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
- 10 -
Partap Chand .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Balbir Singh .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Ram Singh .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Parkash Singh .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
- 11 -
Jagdish Chand .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Roshan Lal .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Ram Nath .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Jitender Pal .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
- 12 -
Gopal Singh .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Parkash Chand .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Sat Paul .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
Hans Raj .....Petitioner
Versus
HRTC & Anr. .....Respondents.
_______________________________________________________
- 13 -
Amar 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 in all
the matters.
For the respondents: Mr. Dheeraj K. Vashisht and Mr.
Virender Singh Kanwar, Advocates,
for the respective petitioner(s) in
respective petition(s). .
Jyotsna Rewal Dua, Judge
Notice. Mr. Dheeraj K. Vashisht and Mr. Virender
Singh Kanwar, learned Standing Counsel, waive service of
notice on behalf of the respective respondent(s) in respecrtive
petition(s).
2. With the consent of the learned counsel for the
parties, the matters are heard at this stage.
3. The petitioners seek a direction to the respondents
Whether reporters of Local Papers may be allowed to see the judgment?
- 14 -
for grant of pension allowance at 5%, 10% and 15% of the
basic pension/family pension on attaining the age of 65
years, 70 years and 75 years, respectively.
4. Learned counsel for the petitioner(s) submitted
that similar issue was decided by the erstwhile Himachal
Pradesh Administrative Tribunal in O.A. No. 2929 of 2015 (
Sh. Brij Lal and others Vs. State of Himachal Pradesh and
another). That O.A. was disposed of with a direction to the
respondents (therein) to release arrears of due and
admissible dearness relief and pension allowance of 5%, 10%
and 15% on attaining the age of 65 years, 70 years and 75
years by the concerned retirees. Reference in this regard was
made to Annexure P-1.
It was further submitted that CWP No.8670 of
2023, preferred by the Himachal Road Transport Corporation
(respondent herein) against the aforesaid decision of the
tribunal was dismissed by a Division Bench of this Court on
07.11.2023. Special Leave Petition (C) Diary No(s). 50794 of
2023, field by the HRTC against the judgment dated
07.11.2023, passed in CWP No. 8670 of 2023, was dismissed
by the Hon'ble Apex Court on 25.01.2024.
- 15 -
The submission of the learned counsel for the
petitioners is that in view of the aforesaid decision,
respondent-Corporation is liable to release the pension
allowance at different slabs of 5%, 10% and 15% on
petitioners' attaining the age of 65 years, 70 years and 75
years. It has further been submitted that the petitioners'
representations for redressal of this issue have not been
attended by the respondent. Hence, these Writ petitions.
5. Learned counsel for the petitioners states that the
petitioners would be content if the cases of the petitioners are
considered by the respondents in light of the aforesaid
judgments within a time bound schedule. Learned counsel
for the respondents has no objection for this prayer.
Having regard to above submissions all the
petitions are disposed of by directing the respondents to
consider the respective cases of the petitioners in light of the
aforesaid judgments and pass appropriate orders in
accordance with law within a period of three weeks from the
date of receipt of copy of this order. The decision so arrived
at, shall also be communicated to the petitioners.
- 16 -
Pending miscellaneous application(s), if any, also
to stand disposed of.
Jyotsna Rewal Dua
Judge
November 18, 2024
R.Atal
