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Satish Kumar vs Himachal Road Transport Corporation And Another

High Court Of Himachal Pradesh · Decided on 6 April 2021 · Citation: (2021) 04 SHI CK 0114

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Chander Bhusan Barowalia, J
CASE NUMBER
Civil Writ Petition No. 2238 Of 2021
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Judgment

5 paragraphs · 168 words

Tarlok Singh Chauhan, J

1.

The parties are ad idem that the issue in question is no longer res integra in view of the judgment rendered by this Court in CWP No. 3050 of 2014, titled as Nek Ram vs. State of Himachal Pradesh and others, decided on 17.07.2014 (Annexure P­2).

2.

Accordingly, the instant petition is disposed of on the basis of the ratio laid down in the aforesaid judgment. Consequently, the respondents are directed to release all the pensionary/retiral benefits to the petitioner within a period of three months from today and thereafter pension shall be released to the petitioner regularly on first day of each month.

3.

However, it is made clear that in case the pensionary/retiral benefits are not extended to the petitioner within the aforesaid time, then in addition to the pensionary/retiral benefits, even the petitioner shall also be entitled to interest @ 9% per annum from due date. Pending application(s), if any, also stands disposed of.

4.

For compliance, list on 06.07.2021.