CHATTER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE original Petitioner, late Shri Chatter Singh, died during pendency of the present petition. Consequently, his legal representatives were brought on record to represent his estate as involved in the present petition.

(2.) THE petition has been filed on the following prayers vide para 7(i) and (ii): 7(i) That the Respondents may be directed and ordered to count the period of service of the applicant from 06.09.1960 to 31.03.1976 which he had rendered initially under the Panchayat Department and subsequently under the Panchayat Samities and to grant him Pension and other retiral benefits for the said period and as a consequence thereof to revise his pension and other retiral benefits and to pay the difference resulting therefrom the applicant alongwith interest at the rate of 12% per annum from the date due till the actual date of payment thereof. (ii) That the Respondent may be further directed to do the needful and to release the arrears of Pension and other retiral benefits, alongwith commutation value of pension, alongwith interest as above, within a period of two months from the date of final disposal of the original application by this Hon 'ble Tribunal.

(3.) THE deceased original Petitioner, late Shri Chatter Singh, was at the relevant time working in the Respondent -department as Panchayat Secretary. The Learned Counsel for the Petitioners submits at the very outset that the case of the deceased original Petitioner is covered under judgment dated July 31,2008, passed by a Division Bench of this Court in CWP No. 1802 of 2002, State of Himachal Pradesh and Ors. V/s. Mr. Basheshar Lal.