1. With the consent of learned counsel for the parties, the matter is heard at this stage.

2. This writ petition has been filed for the grant of following substantive reliefs:-

“(i) That an appropriate writ, order or directions may kindly be issued thereby directing the respondents to pay arrears of pension to the petitioner on account of revision of their pay scale by calculating the same along with interest @ 9% p.a. from the date the same became payable to the petitioner.

(ii) That an appropriate writ, order or directions may kindly be issued thereby directing the respondents to pay balance amount of the leave encashment which became payable to the petitioner after revision of the pay scale by calculating the same along with interest @ 9% p.a. from the date it became payable to the petitioner.

(iii) That an appropriate writ, order or directions may kindly be issued thereby directing the respondents to pay the amount of gratuity and other retiral benefits which become payable to the petitioner after revision of pay scale along with interest @ 9% p.a. from the date it became payable to the petitioner.

(iv) That an appropriate writ, order or directions may kindly be issued thereby directing the respondents to pay arrears with respect to the commutation of pension @ 9% p.a. from the date it became payable to the petitioner.”

3. Learned counsel for the petitioner submitted that the issue raised in this petition has already been adjudicated in H.P. Secretariat & other Affiliated Pensioners Welfare Association Vs. State of H.P. & Ors. CWP No.7376 of 2023, decided on 22.03.2024, Surinder Singh Vs. State of Himachal Pradesh and Anr.3 CWP No.6611 of 2023, decided on 19.09.2023 and Madhu Singh & Ors. Versus State of H.P. & Ors.CWP No.4398 of 2024, decided alongwith connected matters on 21.05.2024 and further that the directions in the aforesaid judgments have already been implemented by the respondents-State. Learned counsel further submitted that the petitioner would be content in case the respondents are directed to examine his case in light of the aforesaid judgments within a fixed time schedule.

4. Learned Deputy Advocate General does not dispute the fact that similar issue as raised in the present petition has been adjudicated in the matters of H.P. Secretariat & other Affiliated Pensioners Welfare Association2, Surinder Singh3 and Madhu Singh4. She further submitted that, however, the facts of the instant case are required to be verified by the State as also the fact that as to whether the aforesaid judgments have attained finality or not.

5. In view of above submissions, this writ petition is disposed of with a direction to the respondents to consider the case of the petitioner for grant of reliefs prayed for by him and verify the facts of the instant case vis-à-vis the decisions rendered in the cases of H.P. Secretariat & other Affiliated Pensioners Welfare Association2, Surinder Singh3 and Madhu Singh4, within a period of four weeks from today. In case the petitioner is found to be situated similar to the petitioners in the aforesaid cases, then same benefit, as has been given to the petitioners in H.P. Secretariat & other Affiliated Pensioners Welfare Association2, Surinder Singh3 and Madhu Singh4 cases, shall be granted to the petitioner in the instant case. The decision so arrived at shall also be communicated to the petitioner.

6. The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.