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Judgment
L. Narayana Swamy, CJ
Notice. Ms. Subh Mahajan, learned counsel, appears and accepts service of notice on behalf of the respondents.
The writ petition is filed with the following prayer:-
"i. That the respondents may kindly be directed to release arrear of pension, interest on delayed payment of commuted value of pension and other retiral dues to the petitioner as mentioned in Para-2 (i) to (v) above by issuing writ of mandamus, in the light of the judgment dated 17.07.2014 contained in Annexure P-1."
According to the petitioner, the issue is covered in his favour by the judgment of this Court rendered in CWP No. 3050 of 2014, titled Nek Ram Versus State of H.P. & others, decided on 17.07.2014. Ms. Subh Mahajan, Advocate, representing the respondents, concedes that the petitioner is entitled to the reliefs prayed for, in view of the judgment of this Court in Nek Ram's case supra. If that be so, similar treatment be extended to the petitioner herein also as to the petitioner in the above referred decision, in case the petitioner is also similarly situated, within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition and copy of judgment referred to above, by the petitioner before the respondents.
With these observations, the writ petition stands disposed of, so also the pending application(s), if any.