Himachal Pradesh High Court
Cwp No.10026/2024 vs Hrtc & Anr on 24 October, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No. 10026/2024 and connected matters
Decided on: 24.10.2024
1. CWP No.10026/2024
Bakhshish Singh ...Petitioner
Versus
HRTC & Anr. ....Respondents.
2. CWP No.10071/2024
Sumit Kumar ...Petitioner
Versus
HRTC & Anr. ....Respondents.
3. CWP No.10078/2024
Ramesh Kumar ...Petitioner
Versus
HRTC & Anr. ....Respondents.
4. CWP No.10079/2024
Chander Mohan ...Petitioner
Versus
HRTC & Anr. ....Respondents.
5. CWP No.10080/2024
Simro Devi ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Vipan Raj ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Baldev Singh ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Mehar Singh ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Sukarma Devi ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Sukh Dev ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Tripta Devi ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Pritam Chand ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Bajjar Singh ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Ashok Kumar ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Kehar Singh ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Dharam Singh ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Salig Ram ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Dina Nath ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Puran Singh ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Mohinder Singh ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Bachitter Singh ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Kuldeep Raj ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Ram Singh ...Petitioner
Versus
HRTC & Anr. ....Respondents.
...........................................................................................
Coram
Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1
For the petitioner(s): Mr.Ashok Kumar, Advocate.
For the respondent(s): Mr. Dheeraj K. Vashista & Mr.
Virender Singh Kanwar,
Advocates, for the respective
respondents.
Jyotsna Rewal Dua , J
Notice. Mr. Dheeraj K. Vashisht and Mr. Virender Singh
Kanwar, learned counsel, accepts notice on behalf of the respective
respondents.
2. The writ petitions have been filed for the grant of
following substantive relief:-
"That respondent may kindly be directed to grant of pension
allowance @5, 10% and 15% of basic pension on attaining the age
of 65 years 70 years and 75 years as per judgment dated
06.07.2017 passed by Erstwhile Tribunal in O.A. 2929/2015, which
has also been upheld by the Hon'ble H.P. High Court in CWP No.
8570/2023 titled as HRTC Vs. Brij Lal & Ors. which is upheld by
Hon'ble Apex Court of India in SLP(Civil) Dairy No(s). 50794/2023."
Whether reporters of the local papers may be allowed to see the judgment?
3. According to the petitioners, the legal issue involved in
the case has already been adjudicated upon. The grievance of the
petitioners is that their representations have still not been decided by
the respondents/competent authority.
4. Once the legal principle involved in the adjudication of
present petition has already been decided, it is expected from the
welfare State to consider and decide the representation of the
aggrieved employee within a reasonable time and not to sit over the
same in-definitely compelling the employee to come to the Court for
redresssal of his grievances. This is also the purport and object of the
Litigation Policy of the State. Not taking decision on the representation
for months together would not only give rise to unnecessary
multiplication of the litigation but would also bring in otherwise
avoidable increase to the Court docket on unproductive government
induced litigation.
5. In view of above, the instant petition is disposed of by
directing respondents/competent authority to consider and decide the
representations of the petitioners, in accordance with law, within a
period of six weeks from today. The order so passed be also
communicated to the petitioner. Pending miscellaneous application(s),
if any, shall also stand disposed of.
Jyotsna Rewal Dua
Judge
24th October, 2024(rohit)
