M.R. Agnihotri, J. - (1.) This case is squarely covered by the judgment of this Court in C.W.P. No. 6863 of 1986, Shamsher Singh and others v. The State of Punjab and another, dated 18th April, 1988 , in which even the employees of the Punjab Roadways who had retired from service before 31st March, 1985, were held entitled to the grant of pensionary benefits which were being granted to those who retired on or after 31st March, 1985. This judgment has since become final as Letters Patent Appeal against the same has been dismissed. Even S.L.P. No. 10133 of 1989 against the same has also been dismissed on 6th November, 1989.
(2.) Since all the 46 petitioners (including at Sr. Nos. 5, 11, 12, 16 and 18 represented by their widows) in the present case, retired from service of the Punjab Roadways, they are entitled to the same pensionary benefits as were granted to the writ-petitioners in Shamsher Singh's case (supra).
(3.) Consequently, the writ petition is allowed and the respondents are directed to pay to the petitioners all the pensionary benefits in terms of the aforesaid judgment within a period of three months. In case the arrears of pensionary benefits are not cleared within the stipulated period, the same shall be paid to the petitioners with 18 per cent interest from the date of accrual upto the date of actual payment. The petitioners shall also be entitled to the costs of this petition which are quantified at Rs. 1,000/-. Petition allowed.;