HARI OM Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) In both these writ petitions, the petitioners were working as Sweeper (Hari Om) and Clerk (Ramesh Chandra), respectively in the Nagar Nigam, Haldwani. They reached the age of superannuation and retired from service in the years 2014 and 2011, respectively. Since they have been deprived of pension and other post retirement benefits, hence they were constrained to file the present writ petitions before this Court.

(2.) Meanwhile, it appears that the interim order passed by this Court in a similar writ petition, being WPSS No. 930 of 2015 though pertaining to the Nagar Palika, Mussoorie, was challenged before the Division Bench of this Court in a Special Appeal No. 78 of 2016, which was disposed of by the Division Bench vide judgment and order dated 07.11.2016, with the following directions:-

(3.) A perusal of the above judgment of the Division Bench of this Court shows that there is a general direction of the Division Bench to give the entire post retirement benefits to the retired employees of Municipal Corporations, Municipal Councils and Nagar Panchayats throughout the State of Uttarakhand within a period of four weeks with an interest of 9% and in case of default with a higher interest of 18%.