LACHHMAN DASS Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petition has been filed on the following prayer: That the present Original application may kindly be allowed and Respondent State be directed to grant pensionery benefits to the applicant from the date of his retirement along with interest at the Nationalized Bank 'srate by computing the service rendered by the applicant on daily wage basis.

(2.) IN reply, Respondents No. 1 and 2 have taken the following stand vide Para 3 6(i) and 6(iii)

(3.) THE learned Counsel for the Petitioner submits at the very outset that the case of the Petitioner is covered under a judgment rendered by a Division bench of this Court in State of H.P V/s. Sarab Dayal, reported in 2007 (Suppl.) CLJ (H.P.) 505.