_______________________________________________________ vs Himachal Road Transport Corporation & ...
2025 Latest Caselaw 978 HP

Himachal Pradesh High Court

_______________________________________________________ vs Himachal Road Transport Corporation & ... on 16 May, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.7667 of 2025 Date of Decision: 16.05.2025 _______________________________________________________ Devi Saran .......Petitioner Versus Himachal Road Transport Corporation & Anr. ... Respondents _______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioner: Mr. Sanjeev Kumar Suri, Advocate. For the Respondents: Mr. Dheeraj K.Vashisht, Advocate. ____________________________________________________ Sandeep Sharma, Judge(oral):

Notice. Mr. Dheeraj K.Vashisht, Advocate, appears and

waives service of notice on behalf of the respondents.

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

matter is heard at this stage.

3. The instant petition has been filed, praying for a direction

to the respondents to release enhanced dearness relief and interim

relief with arrears along with interest in favour for the petitioner.

4. Learned counsel for the petitioner 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 07.03.2020, issued by the

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

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 07.03.2020 have been adopted by the

respondent/Corporation and dearness relief in terms of these office

memorandums is admissible to the petitioner, but the same has not

been released to him.

6. Consequently, in view of the above, the present writ

petition is disposed of with a direction to the respondents/competent

authority to pay due and admissible dearness relief to the petitioner 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 petitioner within

the aforesaid period, then the same shall carry interest @ 5% per

annum from the due date till its realization.

Pending miscellaneous application(s), if any, shall also

stand disposed of.

p

(Sandeep Sharma), Judge May 16, 2025 (Sunil)