Decided On: 25Th February vs Corporation Limited And Another
2021 Latest Caselaw 1312 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                            CWP No.4644 of 2020
                              Decided on: 25th February, 2021
    ____________________________________________________________
    Mohinder Kumar




                                                                          .
                                                    .....Petitioner





                                               Versus
    The Himachal Pradesh Tourism Development





    Corporation Limited and another
                                                  .....Respondents
    _____________________________________________________________
    Coram





    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    1 Whether approved for reporting?

    ______________________________________________________
    For the petitioner:                        Mr. Om Parkash Goel, Advocate.

    For the respondents:                       Ms. Sheetal Kaul, Advocate vice
                                               Mr. Naresh Kaul, Advocate.
    Tarlok Singh Chauhan, Judge (Oral)

The petitioner, who was working with the

respondent-Corporation as Auto Electrician 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

alongwith statutory interest.

2. Notice. Ms. Sheetal Kaul, Advocate vice

Mr. Naresh Kaul, learned Standing Counsel, appears and

waives service of notice on behalf of the respondents.

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

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 today alongwith statutory interest

accrued upon the entire amount and the remaining amount

alongwith 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.

For compliance, to come up on 25th May, 2021.

                                          (Tarlok Singh Chauhan)
                                                  Judge


                                           (Jyotsna Rewal Dua)
    February 25, 2021                            Judge
          (Mukesh)