Himachal Pradesh High Court
Cwp No. 8658/2025 vs Hrtc & Anr on 26 May, 2025
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No. 8658/2025 a/w connected mattters
Decided on: 26.05.2025
1. CWP No. 8658/2025
Rajinder Kumar ...Petitioner
Versus
HRTC & Anr. ....Respondents.
2. CWP No. 8660/2025
Asharaf Ali ...Petitioner
Versus
HRTC & Anr. ....Respondents.
3. CWP No. 8662/2025
Nisha Begum ...Petitioner
Versus
HRTC & Anr. ....Respondents.
4. CWP No. 8664/2025
Gorkha Ram ...Petitioner
Versus
HRTC & Anr. ....Respondents.
5. CWP No. 8666/2025
Kesar Singh ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Shashi Sharma ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Roshan Lal ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Brij Bhushan ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Aman Kumar ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Ashok Kumar ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Mohinder Singh ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Shamshed Khan ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Veena ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Satish Chand ...Petitioner
Versus
HRTC & Anr. ....Respondents.
Mohan Singh ...Petitioner
Versus
HRTC & Anr. ....Respondents.
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Coram
Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1
For the petitioner(s): Mr. Vijay Kumar, Advocate vice Mr.
Sanjeev Kumari Suri, Advocate,
For the respondent(s): Mr. Rahul Thakur, Mr. Rahul
Gathania and Mr. Dheeraj K.
Vashisht, Advocates, for the
respective respondent(s).
Jyotsna Rewal Dua , J
Notice. Mr. Rahul Thakur, Mr. Rahul Gathania and Mr.
Dheeraj K. Vashisht, Advocates, accept notice on behalf of the
respective respondent(s).
2. With the consent of learned counsel for the parties, the
matter is heard at this stage.
Whether reporters of the local papers may be allowed to see the judgment?
3. These writ petitions have been filed, praying for a
direction to the respondents to release enhanced dearness relief and
interim relief with arrears along with interest in favour of the
petitioner(s).
4. Learned counsel for the petitioner(s) referred to office
memorandum dated 07.02.2015 (Annexure P-1), 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 07.03.2021, 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 07.03.2021 have been adopted by the respondent-
Corporation and dearness relief in terms of these office
memorandums is admissible to the petitioner(s), but the same has
not been released to them.
6. 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 petitioner(s) 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 respondent(s) to the petitioner(s) within the aforesaid
period, then the same shall be payable with interest @ 5% per annum
from the due date till its actual realization.
Pending miscellaneous application(s), if any, shall also
stand disposed of.
Jyotsna Rewal Dua
Judge
26th May, 2025(rohit)
