Himachal Pradesh High Court
Sarwan Singh vs Hrtc & Anr on 23 October, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 8416 of 2024 and
connected matters.
Decided on: 23rd October, 2024
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1. CWP No.8416 of 2024
Sarwan Singh ....Petitioner
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HRTC & Anr. ...Respondents
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2. CWP No. 8425 of 2024
Yog Raj ....Petitioner
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HRTC & Anr. ...Respondents
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3. CWP No.8427 of 2024
Durga Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Amar Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Rattan Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Daljit Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Kamla Devi ....Petitioner
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HRTC & Anr. ...Respondents
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Kirpal Singh Pathania ....Petitioner
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HRTC & Anr. ...Respondents
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Sham Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Kishan chand Walia ....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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Karan Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Dinesh Kumar ....Petitioner
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HRTC & Anr. ...Respondents
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Kasturi Lal ....Petitioner
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HRTC & Anr. ...Respondents
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Badri Parshad ....Petitioner
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HRTC & Anr. ...Respondents
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Kuldeep Chand ....Petitioner
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HRTC & Anr. ...Respondents
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Sushil Kumar ....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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Romesh Chand ....Petitioner
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HRTC & Anr. ...Respondents
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Sanjhi Ram ....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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Ghungar Mal ....Petitioner
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HRTC & Anr. ...Respondents
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Shuntla Devi ....Petitioner
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HRTC & Anr. ...Respondents
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Rajinder Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Baljit Chand ....Petitioner
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HRTC & Anr. ...Respondents
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Mohan Lal ....Petitioner
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HRTC & Anr. ...Respondents
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Kehar 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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Santosh Kumari ....Petitioner
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HRTC & Anr. ...Respondents
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Balwant Rai ....Petitioner
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HRTC & Anr. ...Respondents
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Jeewan Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Raghunath Singh ....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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Rajinder Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Subhadra Devi ....Petitioner
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HRTC & Anr. ...Respondents
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Shanti Parshad ....Petitioner
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HRTC & Anr. ...Respondents
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Gurbachan 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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Bhikham Singh ....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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Udham Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Pritam Chand ....Petitioner
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HRTC & Anr. ...Respondents
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Kishori Lal ....Petitioner
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HRTC & Anr. ...Respondents
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Surinder Kumar ....Petitioner
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HRTC & Anr. ...Respondents
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Mehar Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Nirmla Devi ....Petitioner
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HRTC & Anr. ...Respondents
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Bali Ram ....Petitioner
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HRTC & Anr. ...Respondents
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Meera Bhardwaj ....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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Radha Devi ....Petitioner
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HRTC & Anr. ...Respondents
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Bihari Lal ....Petitioner
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HRTC & Anr. ...Respondents
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Chamel Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Shanti Parkash ....Petitioner
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HRTC & Anr. ...Respondents
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Rajinder Kumar ....Petitioner
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HRTC & Anr. ...Respondents
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Joginder Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Gopal Dass ....Petitioner
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HRTC & Anr. ...Respondents
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Tek Cahnd ....Petitioner
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HRTC & Anr. ...Respondents
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Trilok Nath ....Petitioner
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HRTC & Anr. ...Respondents
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Waryam Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Soma Devi ....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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Jagdish Singh ....Petitioner
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HRTC & Anr. ...Respondents
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Narvada Devi ....Petitioner
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HRTC & Anr. ...Respondents
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Sawroop Lal ....Petitioner
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HRTC & Anr. ...Respondents
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Geeta Devi ....Petitioner
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HRTC & Anr. ...Respondents
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Kunju Devi ....Petitioner
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HRTC & Anr. ...Respondents
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Arvind Kumar ....Petitioner
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HRTC & Anr. ...Respondents
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Brij Mohan ....Petitioner
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HRTC & Anr. ...Respondents
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Balbir Chand ....Petitioner
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HRTC & Anr. ...Respondents
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Coram
Ms. Justice Jyotsna Rewal Dua,
1 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.
Whether reporters of Local Papers may be allowed to see the judgment?
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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.
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
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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
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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 23, 2024
R.Atal
