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Bardu Ram vs State of H.P and Another

High Court Of Himachal Pradesh · Decided on 13 May 2010 · Citation: (2010) 05 SHI CK 0106

HON’BLE JUDGES
Kurian Joseph, C.J · Deepak Gupta, J
CASE NUMBER
C.W.P. No. 2057 of 2010
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Judgment

4 paragraphs · 158 words

Kurian Joseph, C.J.—The writ petition is filed with the following prayer:

1.

That the respondents may kindly be ordered to grant arrears of pro-rata pension to the petitioner in terms of the Judgment rendered in Jagarnath v. State of H.P. with all the benefits incidental thereof such as arrears of the past three years.

2.

It is evident that the issue is covered by various Judgments of this Court and one such Judgment is produced as annexure P-1. Therefore, there will be a direction to respondent No. 1 to examine the case of the petitioner in the light of the decision referred to above. After verifying the facts of the petitioner appropriate action with regard to the settlement of the claim is to be taken by respondent No. 1 within two months on production of copy of this Judgment, also the Judgment referred to above and copy of the writ petition.

3.

The writ petition is disposed of.