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Judgment
6 paragraphs · 270 wordsSandeep Sharma, J
By way of present petition, the petitioner has prayed for the following main relief (s):-
"(i) That the directions may kindly be issued to the respondent Corporation to pay the amount of gratuity (DCRG) Pension, Pension Commutation and Leave Encashment alongwith interest @ 18% per annum to the applicant with effect from due date I.e 27.11.2020 till the date of its realization.
(ii) That the directions may kindly be issued to the respondent Corporation to pay the interest @ 18% per annum on the amount of GPF with effect from 27.11.2020 till the date of its realization."
Learned counsel appearing for the parties are ad-idem that the present lis is squarely covered by the judgment rendered by this Court in CWP No. 3050 of 2014 titled as Nek Ram versus State of Himachal Pradesh and others, decided on 17.7.2014, and the petitioner shall be content and satisfied if a direction is issued to the respondents to consider his case in light of the judgment (Supra).
Consequently, without going into the merits of the case, the present petition is disposed of with a direction to the respondents to consider the case of the petitioner in light of judgment dated 17.7.2014 rendered by this Court in CWP No. 3050 of 2014 titled Nek Ram Versus State of Himachal Pradesh and others, within a period of four weeks from today, and if the petitioner is found to be similarly situate to that of the petitioner in the case supra, consequential benefits be released in his favour, within four weeks thereafter. All pending applications stand disposed of accordingly.