Unknown vs Learned Counsel For The
2021 Latest Caselaw 2571 HP

COPCT No.1109 of 2020 06.04.2021 Present: Mr. Rupinder Singh Thakur, Advocate, for

.

the petitioner.

Mr. Vikas Rajput, Advocate, for the respondent.

Learned counsel for the petitioner submits

that the judgment dated 28.09.2018, passed by

learned erstwhile Himachal Pradesh Tribunal, in O.A.

No.5851 of 2018, titled as Sh. Keshav Ram Versus The

Himachal Road Transport Corporation and Others,

has not been complied with in letter and spirit. Till

date, neither gratuity admissible to the petitioner has

been paid to him, nor interest on delayed leave

encashment has been paid to the petitioner and

pension of ten months has also not been released in

his favour.

Learned counsel for the respondent submits

that needful shall positively be done within four

weeks.

As prayed for, list after four weeks, to enable

respondents to comply with the orders passed by

learned Tribunal in letter and spirit.

(Ajay Mohan Goel) Judge April 06, 2021 (Rishi)