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Bhikam Ram vs Himachal Road Transport Corporation & Another

High Court Of Himachal Pradesh · Decided on 3 July 2020 · Citation: (2020) 07 SHI CK 0375

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 1531 Of 2020
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Judgment

6 paragraphs · 186 words

Tarlok Singh Chauhan, J

1.

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 Nek Ram vs. State of Himachal Pradesh and others, decided on 17.07.2014.

2.

Accordingly, the instant petition is disposed of on the basis of the ratio laid down in the aforesaid judgment.

3.

Consequently, the respondents are directed to release all the pensionary and retiral benefits to the petitioner within a period of three months from today and thereafter pension shall be released to him regularly on first day of each month.

4.

However, it is made clear that in case the pensionary and retiral benefits are not extended to the petitioner within the aforesaid time, then in addition to the pensionary and retiral benefits, even the petitioner shall also be entitled to interest at the rate of 9% per annum from the due date. Pending application(s), if any, shall also stand disposed of. No order as to costs.

For compliance list on 9th October, 2020.