LAXMAN SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITION has been filed on the following prayers:

(2.) THE Respondents have taken the following stand vide para 2 of the preliminary submissions and paras 6 (i -xix) & (a -m) and 8 on merits:

(3.) IN view of the above, the petition is disposed of with a direction to the Respondents to release the consequential benefits arising out of order dated 5.4.2011, Annexure R -5, to the Petitioner along with 'Dearness Relief on Pension ', if any, in terms of Rule 55 -A (i) of the Central Civil Services (Pension) Rules, 1972, within three months from the date of production of copy of this judgment by the Petitioner, failing which interest @ 6% per annum shall also be payable. Pending application(s), if any, shall also stands disposed of.