Satyen Vaidya, J
1. The instant petition has been filed for the following substantive reliefs:-
“i) That the respondents may kindly be directed to pay the arrears of revision of pay scale w.e.f. 01.01.2016 to 30.11.2020 with interest @9% per annum from the due date till the date of its realization.
ii) That the respondents may very kindly be issued to the respondent corporation to revise the pension, gratuity (DCRG) and leave encashment as per Annexure P-3 and to pay the same alongwith interest @ 9% per annum to the petitioner w.e.f. due date i.e. 01.12.2020 till the date of its realization, keeping in view the judgment passed by the Hon'ble High Court in CWP No. 3050 of 2014, tilted as Nek Ram vs. State of H.p. & Ors., Annexure P-4.”
2. At the very outset, learned counsel for the petitioner has submitted that the subject matter of instant petition is squarely covered by a judgment passed by this Court on 22nd March, 2024 in CWP No.7376 of 2023, titled as H.P. Secretariat & other Affiliated Pensioner Welfare Association vs. State of H.P. & Ors.
3. He submits that the petitioner in the instant petition shall be satisfied, at this stage, in case time bound directions are issued to respondent-corporation to consider and decide the case of the petitioner in light of judgment passed by this Court in CWP No. 7376 of 2023.
4. Prayer being innocuous is not opposed. Accordingly, the instant petition is disposed of with direction to respondent-Corporation to consider and decide the case of the petitioner within eight weeks from today strictly in terms of the judgment passed by this Court on 22nd March, 2024 in CWP No.7376 of 2023, titled as H.P. Secretariat & other Affiliated Pensioner Welfare Association vs. State of H.P. & Ors., by passing a detailed and reasoned order. Needless to say that in case the petitioner is found entitled to the benefits of aforesaid judgment, he shall be granted all similar benefits as have been granted to the beneficiary of judgment passed in CWP No.7376 of 2023 within six weeks thereafter. Pending applications, if any, also stand disposed of.
