Himachal Pradesh High Court
Kamaljeet Singh vs Hrtc & Anr on 22 October, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.7658 of 2024 and
connected matters
Decided on: 22.10.2024
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1. CWP No.7658 of 2024
Kamaljeet Singh ....Petitioner
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HRTC & Anr. ...Respondents
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2. CWP No.7659 of 2024
Vinod Chand ....Petitioner
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HRTC & Anr. ...Respondents
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3. CWP No.7660 of 2024
Hem Raj ....Petitioner
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HRTC & Anr. ...Respondents
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Saro Devi ....Petitioner
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HRTC & Anr. ...Respondents
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Onkar Nath ....Petitioner
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HRTC & Anr. ...Respondents
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Joginder Kumar ....Petitioner
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HRTC & Anr. ...Respondents
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Sher Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Ramesh Chand ....Petitioner
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HRTC & Anr. ...Respondents
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Thakur Dev ....Petitioner
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HRTC & Anr. ...Respondents
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Roshan Lal ....Petitioner
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HRTC & Anr. ...Respondents
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Pawan Kumar ....Petitioner
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HRTC & Anr. ...Respondents
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Uttam Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Krishan Kumar ....Petitioner
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HRTC & Anr. ...Respondents
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Ram Lal ....Petitioner
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HRTC & Anr. ...Respondents
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Balbinder Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Chaman Lal ....Petitioner
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HRTC & Anr. ...Respondents
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Ramesh Kumar ....Petitioner
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HRTC & Anr. ...Respondents
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Om Prakash ....Petitioner
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HRTC & Anr. ...Respondents
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Amrit Lal ....Petitioner
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HRTC & Anr. ...Respondents
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Parshotam Dass ....Petitioner
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HRTC & Anr. ...Respondents
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Raj Kumar ....Petitioner
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HRTC & Anr. ...Respondents
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Salig Ram ....Petitioner
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HRTC & Anr. ...Respondents
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Mast Ram ....Petitioner
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HRTC & Anr. ...Respondents
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Baldev Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Harnam Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Roop Chand ....Petitioner
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HRTC & Anr. ...Respondents
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Tilak Raj ....Petitioner
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HRTC & Anr. ...Respondents
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Bhagat Ram ....Petitioner
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HRTC & Anr. ...Respondents
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Krishan Lal ....Petitioner
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HRTC & Anr. ...Respondents
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Prittam Chand ....Petitioner
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HRTC & Anr. ...Respondents
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Sansar Chand ....Petitioner
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HRTC & Anr. ...Respondents
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Sarvan Kumar ....Petitioner
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HRTC & Anr. ...Respondents
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Jai Karan ....Petitioner
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HRTC & Anr. ...Respondents
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Om Prakash ....Petitioner
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HRTC & Anr. ...Respondents
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Sansar Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Ram Bilas ....Petitioner
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HRTC & Anr. ...Respondents
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Susheela ....Petitioner
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HRTC & Anr. ...Respondents
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Rajender Prasad ....Petitioner
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HRTC & Anr. ...Respondents
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Surinder Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Gurdeep Chand ....Petitioner
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HRTC & Anr. ...Respondents
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Narain Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Banti Devi ....Petitioner
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HRTC & Anr. ...Respondents
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Swaroop Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Hans Raj ....Petitioner
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HRTC & Anr. ...Respondents
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Yudhbir Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Harbhajan Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Prakash Chand ....Petitioner
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HRTC & Anr. ...Respondents
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Lajya Devi ....Petitioner
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HRTC & Anr. ...Respondents
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Desh Raj ....Petitioner
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HRTC & Anr. ...Respondents
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Roshni Devi ....Petitioner
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HRTC & Anr. ...Respondents
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Coram
Ms. Justice Jyotsna Rewal Dua,
Whether approved for reporting?
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For the petitioner(s): Mr. Ashok Kumar, Advocate in all
the matters.
For the respondents: Mr. Dheeraj K.Vashisht, Advocate.
Jyotsna Rewal Dua, Judge
Notice. Mr. Dheeraj K. Vashisht, learned Standing
Counsel, waives service of notice on behalf of the
respondents.
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
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.
Whether reporters of Local Papers may be allowed to see the judgment?
4. Learned counsel for the petitioners 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.
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.
Pending miscellaneous application(s), if any, also
to stand disposed of.
Jyotsna Rewal Dua
Judge
October 22, 2024
Ankit
