Chet Ram vs Himachal Road Transport ...
2021 Latest Caselaw 1160 HP

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.373 of 2021 alongwith CWPs No.923 and 924 of 2021.

.

Decided on:22.02.2021

CWP No.373 of 2021.

Chet Ram .............Petitioner

Versus Himachal Road Transport Corporation and another ........Respondents __________________________________________________________

CWP No.923 of 2021.

     Kiran Wati                                                           .............Petitioner
                            r                  Versus

Himachal Road Transport Corporation and another ........Respondents __________________________________________________________

CWP No.924 of 2021.

Naresh Kumar .............Petitioner Versus

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(s) : Mr. Ashok Kumar, Advocate.

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

(Through video conferencing) __________________________________________________________

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

Ravi Malimath, Judge (Oral).

These petitions are filed seeking for a direction to the

respondents to release the payment of all retiral benefits of the

.

petitioners, 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 petitioners, within a period of four weeks thereafter.

3. In view of the submissions made, all these petitions are

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

The respondents are directed to settle the entire retiral benefits of the

petitioners, 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)