BETHAL Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE learned Counsel for the Petitioners submits that the cases are covered by the judgment of this Court rendered in State of Himachal Pradesh and Ors. v. Sarab Dayal CWP No. 180 of 2000, in the matter of counting of 50% of the daily waged service for the purpose of pensionary benefits. It is also their grievance that they have not been paid their benefits under the Group Insurance Scheme.

(2.) THE learned Senior Additional Advocate General submits that the Sarab Dayal's case has been challenged in the Supreme Court and the same is pending before the Supreme Court.

(3.) THERE will be a direction to the Respondents to consider the cases of the Petitioners also in the light of the judgment in Sarab Dayal's case, referred to above and pass appropriate orders subject to the result of the matter now pending before the Supreme Court. The grievance regarding disbursement of the benefits under the Group Insurance Scheme shall in any case be redressed immediately and the eligible amount be disbursed to the Petitioners within two months from the date of the production of a copy of the judgment.