Ram Singh vs Rakesh Kanwar And Others

Jyotsna Rewal Dua, J

Following order was passed in this matter on 18.03.2026:-

"Compliance affidavit filed by the respondents was noticed as under in the following order passed in this matter on 24.02.2026:-

"Learned Deputy Advocate General submits that compliance affidavit has been filed today. However, a copy thereof was made available for perusal. Compliance affidavit does not disclose implementation of the judgment in letter and spirit wherein following was specifically directed:-

"7. Consequently, in view of the above, present petition is allowed and petitioner is deemed to be retired on 31.12.2019 instead of 31.12.2017. Since petitioner herein was not permitted to work against the post in question and for redressal of his grievance, he approached this court by way of petition at hand on 16.06.2025, coupled with the fact that denial of the claim of pension is a continuing wrong, direction is also issued to the respondents to pay all consequential benefits to the petitioner from due date expeditiously, preferably within three months from today, failing which petitioner would be entitled to interest @ 6% per annum from the date such amount fell due. Pending application(s), if any, stand disposed of."

At the persuasive request made by learned Deputy Advocate General, respondents are granted two weeks' further time to comply with the judgment in letter and spirit and to file the compliance affidavit.

List on 18.03.2026."

Learned Additional Advocate General has placed on record office instruction dated 11.03.2026 from the Director, Higher Education, Shimla, H.P. only conveying that petitioner has been given benefit of Old Pension Scheme from February, 2026 after retirement.

Learned counsel for the petitioner pointed out that petitioner has not received due and admissible pension w.e.f. 01.01.2020 as the petitioner had retired on 31.12.2019. No meaningful instructions have been placed on record by the respondents for redressing the grievance of the petitioner. Judgment giving specific directions to the respondents still remains unimplemented.

At the request made by learned Additional Advocate General, final opportunity of two weeks is granted for filing compliance affidavit reflecting implementation of judgment in its letter and spirit by the next date, failing which, appropriate order shall be passed in the matter.

List on 20.04.2026."

Pursuant thereto, respondents have filed compliance affidavit. A copy whereof has been made available for perusal. In terms of compliance affidavit, pension payment is being released w.e.f. February, 2026 regularly in favour of the petitioner and arrears of pension have also been released in petitioner's favour w.e.f. 01.01.2020 to 31.01.2026 on 09.04.2026.

Taking note of compliance affidavit, present proceedings are closed. Notice issued to respondents are discharged. Petitioner is at liberty to seek appropriate remedy for redressal of his surviving grievance, if any. Pending miscellaneous application(s), if any, shall also stand disposed of.