Sant Ram vs State Of H.P & Others

A.A. Sayed, CJ

The  present  writ  petition  has  been  filed  by  the petitioner seeking the following substantive relief:-

“1). To direct the respondents to sanction superannuation pension in favour of the petitioner by adding 2 years to the regular service of 7 years and 1 month in accordance with the law laid down by the Hon'ble Apex Court in CA No.6309/2017,Sunder Singh vs State of HP and as explained in CA No.4792/2022 with all consequential benefits including interests at the @ of 15% from the due date till payment thereof.”

Learned counsel for the petitioner submits that the case of the petitioner is covered by the judgment of the Hon’ble Supreme Court dated 8th March, 2018 in Civil Appeal No.6309 of 2017, titled Sunder Singh Vs. The State of Himachal Pradesh & others, as explained by the Hon’ble Supreme Court in judgment dated 18th July, 2022, rendered in Civil Appeal No.4792 of 2022, titled Balo Devi Versus State of H.P. & Ors.

Learned counsel for the petitioner states that the petitioner would be content, if the present petition is disposed of by directing the respondent No.2- Executive Engineer, Irrigation and Public Health Department (Jal Shakti), Sundernagar Division, District Mandi, H.P., to consider his case in light of aforesaid judgments.

In view of the above, we dispose of the present petition by directing respondent No.2 to consider and decide the case of the petitioner in light of the aforesaid judgments and take a decision thereon within a period of eight weeks from today.

Pending miscellaneous application(s), if any, also to stand disposed of.