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Himat Ram vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 5 November 2020 · Citation: (2020) 11 SHI CK 0061

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3993 Of 2020
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Judgment

5 paragraphs · 145 words

Anoop Chitkara, J

1.

The petitioner, who is a retired Government employee has come up before this Court seeking pensionary benefits in terms of the judgment of Hon'ble Supreme Court in Civil Appeal No.6309 of 2017, titled Sunder Singh versus State of Himachal Pradesh & Others, decided on 8th March, 2018. In this regard, the petitioner has also filed representation, Annexure P-7, which is still pending before the authorities concerned.

2.

Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of with a direction to the respondent/authorities to decide the representation of the petitioner, Annexure P-7, in accordance with law, within three months. Pending application(s), if any, are closed.