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Judgment
Jyotsna Rewal Dua, J
Notice. Mr. Raman Jamalta, Advocate, appears and waives service of notice on behalf of the respondents.
With the consent of learned counsel for the parties, the matter is heard at this stage.
The present petition has been filed, praying for a direction to the respondents to release enhanced dearness relief and interim relief with arrears along with interest in favour for the petitioners.
Learned counsel for the petitioners referred to office memorandum dated 05.02.2015 (Annexure P-1), whereunder dearness relief to Himachal Pradesh Government Pensioner/Family Pensioners was revised w.e.f. 01.07.2014. Reliance was also placed upon office memorandum dated 15.09.2021, issued by the Department of Finance Government of Himachal Pradesh, further revising the dearness relief of Himachal Pradesh Government Pensioners/Family Pensioners w.e.f. 01.07.2021.
It is not in dispute that office memorandums dated 05.02.2015 and 15.09.2021 have been adopted by the respondent-Corporation and dearness relief in terms of these office memorandums is admissible to the petitioners, but the same has not been released to them. In view of above, the writ petition is disposed of by directing the respondents/competent authority to pay due and admissible dearness relief to the petitioners in terms of above office memorandums within a period of six weeks from today. It is, however, made clear that in case due and admissible dearness relief is not paid by the respondents to the petitioners within the aforesaid period, then the same shall be payable with interest @ 5% per annum from the due date till its actual realization.
Pending miscellaneous application(s), if any, shall also stand disposed of.