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Judgment
Tarlok Singh Chauhan, J
The parties are ad idem that the issue in question is no longer res integra in view of the judgment rendered by a Division Bench of this Court in
CWP No. 3050 of 2014,titled as Nek Ram vs. State of Himachal Pradesh and others, decided on 17.07.2014 (AnnexurePÂ2)
Accordingly, the instant petition is disposed of on the basis of the ratio laid down in the aforesaid judgment. Consequently, the respondents are
directed to release all the pensionary/retiral benefits to the petitioner within a period of three months from today and thereafter pension shall be
released to the petitioner regularly on first day of each month.
However, it is made clear that in case the pensionary/retiral benefits are not extended to the petitioner within the aforesaid time, then in addition to
the pensionary/retiral benefits, even the petitioner shall also be entitled to interest @ 9% per annum from due date. Pending application(s), if any, also
stands disposed of.
4.For compliance, list on 20.09.2021.