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Judgment
Tarlok Singh Chauhan, J
The parties are at 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 ( Annexure PÂ2).
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.
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 petitioners shall also be entitled to interest at the rate of 9% per annum from the due date. Pending
application(s), if any, also stands disposed of.
For compliance, list on 14.09.2021.