Karam Chand vs The Himachal Road Transport ...
2021 Latest Caselaw 1159 HP

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.610 of 2021 Decided on:22.02.2021

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Karam Chand .............Petitioner Versus

The Himachal Road Transport Corporation and another ........Respondents __________________________________________________________ Coram:

Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice. Hon'ble Mr. Justice Ravi Malimath, Judge.

Whether approved for reporting?1

For the petitioner : Mr. Sudhanshu Jamwal and Nitish Kaith, Advocates.

For the respondents : Mr. Ajay Kumar Chauhan, Advocate.

(Through video conferencing)

__________________________________________________________ Ravi Malimath, Judge (Oral).

This petition is filed seeking for a direction to the

respondents to release the payment of all retiral benefits of the

petitioner, alongwith interest, for the delay in making the payment.

2. Learned counsel for the respondents submits that if

sufficient time is granted, the retiral benefits due, will be settled in

favour of the petitioner, within a period of four weeks thereafter.

Whether reporters of Local Papers may be allowed to see the judgment? Yes.

3. In view of the submissions made, the petition is disposed

off. The undertaking of the respondents is placed on record. The

respondents are directed to settle the entire retiral benefits of the

.

petitioner, within a period of four weeks from the date of receipt of

copy of this order. Pending miscellaneous application(s), if any, shall

also stand disposed off.

(L. Narayana Swamy)

Chief Justice

(Ravi Malimath)

February 22, 2021. Judge

(Yashwant)