Om Parkash vs State of H.P. and Others

Kurian Joseph, C.J. 1. The issue raised in these Writ Petitions pertains to pro-rata pension in respect of the service rendered in the Forest Department. It is brought to out notice that the issue is covered by a judgment of this Court 3 in, Jagan Nath v. State of H.P. and Ors. CWP(T) No. 5728 of 2008 decided on 21st August, 2009 and that the said judgment has become final. The operative portion of the judgment reads as follows:

In view of above the petition is allowed with a direction that Petitioner is entitled to pro rata pension for the period he rendered service in the State Government subject to the condition that he had rendered minimum qualifying service for earning pension. The arrears of pension shall be restricted to the period of three years prior to the date of filing of the Original Application. The arrears of the pension shall be calculated and paid to the Petitioner by Respondent No. 1 within a period of three months from today, failing which, the Petitioner shall be entitled to interest at the rate of 9% per annum on such arrears till payment.

Therefore, these Writ Petitions will also have the same fate. Accordingly, all these Writ Petitions are also disposed of with the above directions.