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Judgment
10 paragraphs · 187 wordsTarlok Singh Chauhan, J
The parties are at ad idem that the issue in question is no longer res integra in view of the judgment rendered by a Division Bench of this Court in
CWP No.3050 of 2014, titled Nek Ram vs. State of Himachal Pradesh and others, decided on 17.7.2014.
Accordingly, the instant petition is disposed of on the basis of the ratio laid down in the aforesaid judgment.
Consequently, the respondents are directed to release all the pensionary and retiral benefits to the petitioner within a period of three months from
today and thereafter pension shall be released to him regularly on first day of each month.
However, it is made clear that in case the pensionary and retiral benefits are not extended to the petitioner within the aforesaid time, then in addition
to the pensionary and retiral benefits, even the petitioner shall also be entitled to interest at the rate of 9% per annum from the due date. Pending
application(s), if any, also stands disposed of. No order as to costs.
For compliance, to come up on 10th August, 2021.