Himachal Pradesh High Court

Arjun Kumar vs Hrtc & Anr on 28 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No. 8430 of 2024 and connected matters.

Decided on: 28th October, 2024 ______________________________________________________

1. CWP No. 8430 of 2024

Arjun Kumar .....Petitioner

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HRTC & Anr. .....Respondents.

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2. CWP No. 10636 of 2024

Jeet Singh .....Petitioner

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HRTC & Anr. .....Respondents.

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3. CWP No. 10638 of 2024

Dharam Chand .....Petitioner

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HRTC & Anr. .....Respondents.

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4. CWP No. 10649 of 2024

Daulat Ram Sharma .....Petitioner

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HRTC & Anr. .....Respondents.

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Amru .....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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Gurbahadur Singh .....Petitioner

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HRTC & Anr. .....Respondents.

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Arjun 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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Pawan Kumar .....Petitioner

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HRTC & Anr. .....Respondents.

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Milap Singh .....Petitioner

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HRTC & Anr. .....Respondents.

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Ajeet Kumar .....Petitioner

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HRTC & Anr. .....Respondents.

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Bishamber Singh .....Petitioner

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HRTC & Anr. .....Respondents.

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Gorkhu Ram .....Petitioner

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HRTC & Anr. .....Respondents.

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Ramesh 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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Dev Raj .....Petitioner

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HRTC & Anr. .....Respondents.

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Bhagwan Singh .....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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Ajit Singh .....Petitioner

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HRTC & Anr. .....Respondents.

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Vijay 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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Nasib Singh .....Petitioner

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HRTC & Anr. .....Respondents.

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Toli Devi .....Petitioner

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HRTC & Anr. .....Respondents.

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Rachna Devi .....Petitioner

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HRTC & Anr. .....Respondents.

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Manorma Devi .....Petitioner

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HRTC & Anr. .....Respondents.

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Nand Kishore Soni .....Petitioner

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HRTC & Anr. .....Respondents.

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Pritam Singh .....Petitioner

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HRTC & Anr. .....Respondents.

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Chhening Lemo .....Petitioner

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HRTC & Anr. .....Respondents.

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Rachhpal Singh .....Petitioner

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HRTC & Anr. .....Respondents.

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Hari Krishan .....Petitioner

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HRTC & Anr. .....Respondents.

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Onkar Chand .....Petitioner

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HRTC & Anr. .....Respondents.

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Puran Singh .....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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Ranjeet .....Petitioner

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HRTC & Anr. .....Respondents.

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Puran Chand .....Petitioner

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HRTC & Anr. .....Respondents.

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Chain Singh .....Petitioner

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HRTC & Anr. .....Respondents.

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Dalgir Singh .....Petitioner

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HRTC & Anr. .....Respondents.

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Kirhori Lal .....Petitioner

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HRTC & Anr. .....Respondents.

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Subhash Chand .....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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Yoginder Singh .....Petitioner

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HRTC & Anr. .....Respondents.

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Rashpal 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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Fateh Singh .....Petitioner

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HRTC & Anr. .....Respondents.

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Salochna Devi .....Petitioner

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HRTC & Anr. .....Respondents.

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Coram

Ms. Justice Jyotsna Rewal Dua,

Whether approved for reporting? ______________________________________________________

For the petitioner(s): Mr. Ashok Kumar, Advocate in all the matters.

For the respondents: Mr. Dheeraj K.Vashisht & Mr. Virender Singh Kanwar, Advocates.

Jyotsna Rewal Dua, Judge

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

Notice. Mr. Dheeraj K. Vashisht and Mr. Virender Singh

Kanwar, learned counsel, accept notice on behalf of the

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."

3. Admittedly, the petitioners have invoked extra ordinary

jurisdiction of this Court under Article 226 of the Constitution of India

without even preferring any representations to the competent

authority for the redresssal of their grievances raised in the writ

petition.

4. Confronted with above, learned counsel for the

petitioners submitted that the petitioners would be preferring

representations within two weeks from today. In case, such

representations are so preferred, the competent authority shall

consider and decide the same, in accordance with law, within further

period of four weeks. The order so passed shall also be

communicated to the petitioners.