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High CourtsSingle Bench(2020) 08 SHI CK 0357

Manorma Sharma & Others vs State Of Himachal Pradesh & Others

High Court Of Himachal Pradesh · Decided on 25 August 2020

HON’BLE JUDGES
Ajay Mohan Goel, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 5907 Of 2011
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Judgment

8 paragraphs · 366 words

Ajay Mohan Goel, J

1.

By way of this petition, petitioners have prayed for the following relief:­

"i. The Respondents may be directed to make the payment towards gratuity to the Petitioners.

ii. The Respondents may further be directed to make the payments towards leave encashment to the Petitioners. iii. That the Petitioner may be held entitled to interest for delayed payments @ 18% per annum from the date of his superannuation up to the date of its payment.

iv. That the Petitioners may further be held entitled to the payment towards cost of this case".

2.

When the matter was heard on the previous date of hearing, learned Counsel for the petitioners pointed out that the matter is squarely covered by the judgment passed by Hon'ble Division Bench of this Court in LPA No.23 of 2009, titled as State of H.P. & Others Versus Jagdev Katoch & Others, decided on 07.01.2020. Learned Additional Advocate General was granted time to have instructions in this regard.

3.

Today, learned Additional Advocate General informs the Court that the matter is squarely covered by the judgment passed by Hon'ble Division Bench of this Court in LPA No.23 of 2009, titled as State of H.P. & Others Versus Jagdev Katoch & Others, decided on 07.01.2020.

4.

Therefore, in these circumstances, as the parties are at ad idem that the issue involved in this petition is squarely covered by the judgment passed by Hon'ble Division Bench of this Court in LPA No.23 of 2009, titled as State of H.P. & Others Versus Jagdev Katoch & Others, decided on 07.01.2020 and this petition be disposed of with the direction that the findings so returned by Hon'ble Division Bench shall mutatis mutandi applies to this petition also, the same is disposed of with the direction that the findings returned by Hon'ble Division Bench of this Court in LPA No.23 of 2009, titled as State of H.P. & Others Versus Jagdev Katoch & Others, decided on 07.01.2020, shall mutatis mutandi apply to this petition also and all directions so issued by Hon'ble Division Bench shall be construed as having been issued in this petition also. Pending miscellaneous applications, if any, also stand disposed of.