Smt. Shanto Devi vs State of H.P. and others

V.K. Ahuja, J.—The writ petition has been filed with the following prayers:-

(i) That the respondents may kindly be directed to release the family pension to the Applicant and her dependent children without any delay commencing from the date of death of the husband of the Applicant i.e. 7.2.2003.

(ii) That the Applicant may also be held entitled to interest on the delayed payment of the Family Pension as provided in the Pension Rules.

Our attention has been drawn to the decision passed in CWP(T) No. 5640 of 2008 titled Chaman Parkash Puri Vs. State of Himachal Pradesh and others, decided on 9.12.2010, by Hon''ble Mr. Justice Rajiv Sharma, wherein the learned Single Judge has held as under:-

It is not in dispute that the present lis is covered by the judgment rendered by the Court in Navin Chand Prasher versus The State of H.P. and others, CWP(T) No. 2530 of 2008, decided on 6th March, 2009.

Consequently, the present petition is disposed of with a direction to the respondents to consider the case of the petitioner for pensionary/retiral benefits in view of the principles laid down by this Court in the judgment cited above within a period of two months after production of certified copy of this judgment. The pending application(s), if any, also stands disposed of. No costs.

In view of the above, the present petition stands disposed of, so also the pending miscellaneous application(s), if any.