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Judgment
Tarlok Singh Chauhan, J
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 17.07.2014.
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 and retiral benefits to the petitioners within a period of three months from today and thereafter pension shall be released to them regularly on first day of each month.
However, it is made clear that in case the pensionary and retiral benefits are not extended to the petitioners within the aforesaid time, then in addition to the pensionary and retiral benefits, even the petitioners shall also be entitled to interest at the rate of 9% per annum from the due date. Pending application(s), if any, also stands disposed of. No order as to costs.
For compliance, to come up on 05.10.2020.