Sukh Ram vs State Of H.P. And Others

Jyotsna Rewal Dua, J

The writ petition has been filed for the grant of following substantive relief:-

“i. That the respondents may be ordered to pay pension to the petitioner after taking into consideration the judgment rendered in Baldev as well as Sunder Singh’s cases.”

Learned vice counsel appearing for the petitioner submitted that the case of the petitioner is squarely covered by the decisions rendered by the Hon’ble Apex Court in Civil Appeal No.6309 of 2017 (Sunder Singh Versus The State of Himachal Pradesh & Ors.), decided on 8th March, 2018 and Civil Appeal No.4792 of 2022 (Balo Devi & others Versus State of Himachal Pradesh and others), decided on 18.07.2022. Learned vice counsel further submitted that the petitioner would be content in case a direction is issued to the respondents/competent authority to consider and decide the case of the petitioner for redressal of his grievances raised in the writ petition in light of the aforesaid judgments within a fixed time schedule. Learned Deputy Advocate General is not averse to this prayer.

Having regard to the afore-submissions, but without examining the merits of the matter, this writ petition is disposed of by directing the respondents/ competent authority to consider and decide the case of the petitioner for redressal of his grievances raised in the writ petition, in accordance with law and taking into consideration the above judgments in the cases of Sunder Singh and Balo Devi, supra, within a period of six weeks from today. The decision so arrived at shall also be communicated to the petitioner.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.