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Judgment
Tarlok Singh Chauhan, J
The parties are ad idem that the issue in question is no longer res integra in view of the judgment rendered by a Division Bench of this Court in CWP No. 3050 of 2014, titled Nek Ram vs. State of Himachal Pradesh and others, decided on 17.07.2014.
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 and retiral benefits to the petitioner within a period of three months from today and thereafter pension shall be released to him regularly on first day of each month.
However, it is made clear that in case the pensionary and retiral benefits are not extended to the petitioner within the aforesaid time, then in addition to the pensionary and retiral benefits, even the petitioner shall also be entitled to interest at the rate of 9% per annum from the due date. Pending application(s), if any, shall also stand disposed of. No order as to costs.
The parties shall not insist upon for obtaining certified copy of this order and download the same from the website of the High Court. However, the Registry is directed to send a copy of this order to learned counsel for the parties through email subject to furnishing email addresses by them, if so required.