KAMAL PAL Vs. HIMACHAL ROAD TRANSPORT

JUDGEMENT

(1.) Notice. Ms. Shubh Mahajan, Advocate, appears and waives service of notice on behalf of the respondents.

(2.) Accordingly, the instant petition is disposed of on the basis of the ratio laid down in the aforesaid judgment.

(3.) Consequently, the respondents are directed to release all the pensionary and retiral benefits, alongwith interest @ 9% per annum, to the petitioner within a period of six months from today and thereafter pension shall be released to him regularly on first day of each month.