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Judgment
Vivek Singh Thakur, J
CMP No.1488 of 2021
Allowed and disposed of.
CWP No.842 of 2021
Mr. Vikas Mishra, Advocate appearing vice for the respondents, under instructions of Standing Counsel Mr. Shyam Singh Chauhan, Advocate,
waives service of notice on behalf of the respondents. On the basis of instructions imparted to him on behalf of the respondents, he further admits that
the present case is squarely covered by judgment dated 17.7.2014 passed by this Court in CWP No. 3050 of 2014 titled as Nek Ram Versus State of
Himachal Pradesh and others, as claimed by the petitioner in the petition.
In view of above, the present petition is disposed of with the observation that judgment passed in CWP No.3050 of 2014 (supra) shall be applicable
mutatis and mutandis to the present case and accordingly the respondents are directed to release all the pensionary/ retiral benefits to the petitioner
within a period of three months from today and thereafter pension to the petitioner shall be released regularly on the first day of each month and
petitioner shall also be entitled for interest on pensionary benefits @ 9% per annum from due date.
Pending miscellaneous application(s), shall also stand disposed of with no order as to costs.
The petitioner is permitted to produce copy of order downloaded from the High Court website and the respondents shall not insist for certified copy of
the order, however, they may verify the order from the High Court website or otherwise.
Dasti copy on usual terms