Inder Lal vs Hrtc And Ors
2025 Latest Caselaw 8043 HP

Himachal Pradesh High Court

Inder Lal vs Hrtc And Ors on 24 April, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP Nos.6624 & 6626 of 2025 Date of decision: 24.04.2025

1. CWP No.6624 of 2025 Inder Lal. ...Petitioner.

                                       Versus
HRTC and Ors.                                                     ...Respondents.

2. CWP No.6626 of 2025
Khem Chand.                                                           ...Petitioner.
                                       Versus
HRTC and Ors.                                                     ...Respondents.

Coram:

Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?

For the petitioners : Mr. Sanjay Bhardwaj, Advocate. For the respondents : Mr. D.K. Vashishat, Advocate.

Jyotsna Rewal Dua, Judge

Notice. Mr. D.K. Vashishat, Advocate, appears and

waives service of notice on behalf of the respondents.

2. With the consent of learned counsel for the parties,

the matters are heard at this stage.

3. The instant petitions have been filed praying for a

direction to the respondents to release enhanced dearness

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

relief and interim relief with arrears along with interest in

favour for the petitioners.

4. Learned counsel for the petitioners referred to

office memorandum dated 07.02.2015 (Annexure P-1 Colly.),

whereunder dearness relief to Himachal Pradesh Government

Pensioner/Family Pensioners was revised w.e.f. 01.07.2014.

Reliance was also placed upon office memorandum dated

15.09.2021 (Annexure P-1 Colly.), issued by the Department

of Finance, Government of Himachal Pradesh, further revising

the dearness relief of Himachal Pradesh Government

Pensioners/Family Pensioners w.e.f. 01.07.2019.

5. It is not in dispute that office memorandums dated

07.02.2015 and 15.09.2021 have been adopted by the

respondent-Corporation and dearness relief in terms of these

office memorandums is admissible to the petitioners, but the

same has not been released to them.

In view of above, these writ petitions are disposed

of by directing the respondents/competent authority to pay

due and admissible dearness relief to the petitioners in terms

of above office memorandums within a period of six weeks

from today. It is, however, made clear that in case due and

admissible dearness relief is not paid by the respondents to

the petitioners within the aforesaid period, then the same shall

be payable with interest @ 5% per annum from the due date

till its actual realization.

The writ petitions stand disposed of in the above

terms, so also the pending miscellaneous application(s), if any.

                                           Jyotsna Rewal Dua
24th April, 2025                                 Judge
    (Pardeep)