Mohinder Kumar vs Himachal Pradesh Tourism ...
2021 Latest Caselaw 3599 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                  CWP No. 2653 of 2021
                                                  Decided on: 05.08.2021




                                                                                   .

    Mohinder Kumar                                                          ...Petitioner

                                         Versus





    Himachal Pradesh Tourism Development Corp. & Anr.

                                                          ...Respondents
    _____________________________________________________________
    Coram:





    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Justice Satyen Vaidya, Judge.
    Whether approved for reporting? 1       No.


    For the Petitioner :                 Mr. Om Parkash Goel, Advocate.


    For the Respondents: Mr. Naresh Kaul, Advocate.

                         (Through Video Conferencing)
    Tarlok Singh Chauhan, Judge (Oral)

The petitioner, who was working with the respondent

Corporation as MDH, HPTDC and retired as such on 30.05.2020,

has come up before this Court seeking release of his retiral

benefits i.e. gratuity, leave encashment along with statutory

interest.

2. Notice. Mr. Naresh Kaul, Advocate appears and

waives service of notice on behalf of the respondents.

3. In view of the nature of the order, we propose to

pass, no response is required from the respondents.

4. Given the prayers in the petition, let the respondents

release the admissible retiral benefits, in accordance with law.

The 50% of such benefits be released within two weeks from

Whether reporters of the local papers may be allowed to see the judgment? yes

today along with statutory interest accrued upon the entire

amount and the remaining amount along with statutory interest

.

within two months thereafter. There shall also be a direction to

the respondent Corporation to file compliance report within three

months from today.

5. In view of the above, the instant petition is disposed

of with the aforesaid directions. The petitioner shall be at liberty

to approach this Court again, in case he still feels aggrieved and

dissatisfied. Pending application(s), if any, shall also stand

disposed of.

Compliance to come up on 11.11.2021.

                                              (Tarlok Singh Chauhan)


                                                       Judge


                                                 (Satyen Vaidya)




           5th August, 2021                          Judge
               (sanjeev)