Ravi Malimath, J
1. Notice. Mr. Ajay K. Chauhan, learned Standing Counsel, takes notice on behalf of the respondents.
2. 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.3050/2014, titled Nek Ram Versus State of Himachal Pradesh and others, decided on 17.7.2014 (Annexure P-2).
3. Accordingly, the instant petition is disposed off on the basis of the ratio laid down in the aforesaid judgment.
4. Consequently, the respondents are directed to pay all retiral benefits to the petitioner within a period of six months from today. However, it is made
clear that in case the retiral benefits are not paid to the petitioner within the aforesaid time, then in addition to the due statutory benefits, the petitioner
shall also be paid interest at the rate of 9% per annum beyond the period of six months till the date of payment.
5. Pending miscellaneous application is also disposed off.
