Decided On: 24.02.202 vs Himachal Pradesh Tourism ...
2021 Latest Caselaw 1263 HP

                IN THE HIGH COURT OF HIMACHAL PRADESH,
                              SHIMLA.
                                                                   CWP No. 4458 of 2020




                                                                                   .

                                                                  Decided on: 24.02.2021
                 Roshan Lal                                               ...Petitioner.
                                               Versus





            Himachal Pradesh Tourism Development Corporation Ltd.
             and another                             ...Respondents.
    ___________________________________________________________________
          Coram:





          Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
               Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
               Whether approved for reporting? 1 No


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

               For the Respondents:               Mr. Naresh Kaul, Advocate.
               _________________________________________________________
               Justice Tarlok Singh Chauhan, J.(Oral)

The petitioner, who was working with the

respondent­Corporation as Commi­III and retired as

such on 28.02.2019, has come up before this Court

seeking release of balance amount of gratuity and

interest on the delayed payment of gratuity and leave

encashment.

2. Notice. Mr. Naresh Kaul, Advocate appears

and waives service of notice on behalf of the

respondents.

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

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 retiral benefits i.e. balance

amount of gratuity Rs.4,02,058/­ alongwith statutory

interest on the entire amount of gratuity and leave

encashment from due date i.e. 01.03.2019 till the date

of its realisation on account of delayed payments. There

shall also be a direction to the respondent­Corporation

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.

6. For compliance, to come up on 24.05.2021.

(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua) 24 February, 2021.

th Judge (GR)