CourtKutchehry.com
High CourtsDivision Bench

Devinder Singh vs Himachal Road Transport Corporation And Another

High Court Of Himachal Pradesh · Decided on 10 March 2021 · Citation: (2021) 03 SHI CK 0106

HON’BLE JUDGES
Ravi Malimath, J · Jyotsna Rewal Dua, J
CASE NUMBER
Civil Writ Petition No. 1496 Of 2021
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 175 words

Jyotsna Rewal Dua, J

1.

The parties are at 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 17.7.2014 (Annexure P-1).

2.

Accordingly, the instant petition is disposed off 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 miscellaneous applications are also disposed off accordingly.