Chaman Lal vs Hrtc
2025 Latest Caselaw 7633 HP

Himachal Pradesh High Court

Chaman Lal vs Hrtc on 25 August, 2025

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 13538 of 2025.

Date of decision: 25th August, 2025.

.

    Chaman Lal                                                               ...Petitioner.
                                         Versus





    HRTC                                                                     ....Respondent.

    Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. L.S. Mehta, Advocate. For the Respondent: Mr. Deepak Sharma, Advocate.

Satyen Vaidya, Judge (Oral).

Notice. Mr. Deepak Sharma, learned counsel,

appears and waives service of notice on behalf of the

respondent.

2. By way of instant petition, the petitioner has

prayed for following substantive relief:-

" It is, therefore most respectfully requested that in view of the facts and circumstances mentioned hereinabove, the due and admissible retiral benefits i.e. gratuity, DCRG amount, leave encashment, night over time, medical bills, revised pay scale payable from 01.01.2016, and other retiral benefits with interest @12% per annum from the date of superannuation i.e. 31.05.2023 to till date, may

Whether reporters of the local papers may be allowed to see the judgment?

...2...

kindly be released to the applicant at the earliest, in

.

the interest of justice."

3. Learned counsel for the petitioner submits that the

case of the petitioner is squarely covered by the Judgment

passed by a coordinate Bench of Court in CWP No. 3050 of

2014, titled as Nek Ram vs. State of Himachal Pradesh

& Ors, on 17.07.2014, Annexure P-4. He further submits

that petitioner shall be satisfied in case the respondents are

directed to consider and decide the representation, (Annexure

P-2) submitted by the petitioner in time bound manner in light

of judgment ibid.

4. Accordingly, the petition is disposed of without

making any comments on the merits of the case of the

petitioner. It is directed that respondents shall consider and

decide the representation (Annexure P-2), submitted by the

petitioner in light of judgment passed by this Court in CWP

No. 3050 of 2014, titled as Nek Ram vs. State of

Himachal Pradesh & Ors, on 17.07.2014, Annexure P-4,

within eight weeks from today by passing a speaking order.

In case, the petitioner is found similarly situated as

petitioners in CWP No. 3050 of 2014, titled as Nek Ram

...3...

vs. State of Himachal Pradesh & Ors, on 17.07.2014,

.

Annexure P-4, he shall also be granted the same benefits as

granted to petitioners in above referred case.

5. Pending miscellaneous application(s), if any, also

stand disposed of.

25th August, 2025.

                             to      (Satyen Vaidya)
                                          Judge

         (jai)