Jaishi Ram vs State Of H.P. & Ors

Jyotsna Rewal Dua, J

Notice. Ms. Seema Sharma, learned Deputy Advocate General and Mr. Atul Verma, Advocate vice Mr. Tek Ram Sharma, learned Standing Counsel, appear and waive service of notice on behalf of respondents No. 1 to 3 and respondent No.4.

Heard.

The petitioner has filed the present petition for the grant of following relief: -

“(i) That the respondents may be ordered to consider the case of the petitioner for grant of pension in terms of the law laid down in Civil appeal No. 6309 of 2017, Sunder Singh Vs. State of H.P. and others.”

Learned vice counsel for the petitioner submitted that the relief prayed for by the petitioner is covered by the decision dated 8th March, 2018, passed by Hon’ble Supreme Court in Civil Appeal No. 6309 of 2017, titled Sunder Singh Vs. The State of Himachal Pradesh & Ors.

Learned vice counsel for the petitioner states that the petitioner would be content if the case of the petitioner is considered by the respondents in light of the aforesaid judgment. Learned Deputy Advocate General has no objection to this prayer.

Having regard to above submissions and without examining the merits of the matter, this petition is disposed of by directing the respondents to consider the case of the petitioner in light of the aforesaid judgment and pass appropriate orders in accordance with law within a period of six weeks from the date of receipt of copy of this order. The decision so arrived at, shall also be communicated to the petitioner.

Pending miscellaneous application(s), if any, also to stand disposed of.