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Judgment
8 paragraphs · 216 wordsTarlok Singh Chauhan, J
Notice. Mr. Ramakant Sharma, learned Additional Advocate General and Mr. Karun Negi, Advocate, accept notice on behalf of respondents No.1,2 and 3, respectively.
The instant petition has been filed for the grant of following substantive relief :-
“i) That the respondents may be ordered to sanction family pension to the petitioner from the due date with all benefits incidental thereof.”
According to the petitioner the issue in question is no longer res integra and the same is squarely covered by the judgment rendered by this Division Bench of this Court in CWP No 4630 of 2022, titled Smt. Maheshwari Vs. State of Himachal Pradesh and others, decided on14.7.2022 (Annexure P-2). This is a matter, which is required to be considered and examined by the respondents.
Accordingly, we deem it appropriate to dispose of the instant petition with a direction to respondent No.1 to consider the case of the petitioner in terms of aforesaid judgment and in case the case of the petitioner is found to be covered by the said judgment, then the same and similar benefits be also extended to the petitioner herein.
The petition stands disposed of in the aforesaid terms, so also the pending applications, if any.
For compliance, to come up on 27.6.2023.