High CourtsDivision Bench

Ramesh Chand vs HRTC & Ors

High Court Of Himachal Pradesh · Decided on 4 January 2021 · Citation: (2021) 01 SHI CK 0061

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Jyotsna Rewal Dua, J
CASE NUMBER
Execution Petition No. 2 Of 2021
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Judgment

11 paragraphs · 202 words

Tarlok Singh Chauhan, J

1.

Mr. Shyam S. Chauhan, learned Standing Counsel, appears and waives service of notice on behalf of the respondents.

2.

The parties are 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 17.07.2014.

3.

Accordingly, the instant petition is disposed of on the basis of the ratio laid down in the aforesaid judgment.

4.

Consequently, the respondents are directed to release all the pensionery and retiral benefits to the petitioner within a period of three months from

today and the pension shall be released to him regularly on first day of each month.

5.

However, it is made clear that in case the pensionery and retiral benefits are not extended to the petitioner within the aforesaid time, then in addition

to the pensionery 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, list on 08.03.2021.