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Judgment
6 paragraphs · 156 wordsTarlok Singh Chauhan, J
Notice. Mr. Vikas Rajput, Advocate, appears and waives service of notice on behalf of the respondents.
The parties are at ad idem that the issue in question is no longer res-integra in view of the judgment rendered by the Division Bench of this Court in CWP No. 3050 of 2014, titled as Nek Ram vs. State of Himachal Pradesh and others, decided on 17.07.2014.
Accordingly, the instant petition is disposed of on the basis of the ratio laid down in the aforesaid judgment. 2
Consequently, the respondents are directed to release all the pensionary/retiral benefits to the petitioner within a period of three months from today along with interest at the rate of 9% per annum and thereafter pension shall be released to him regularly on first day of each month. Pending application(s), if any, also stands disposed of.
For compliance to come up on 5th September, 2023.