Yashvir Singh vs The Himachal Pradesh Tourism ...
2021 Latest Caselaw 1399 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                     CWP No. 4650 of 2020.




                                                                        .
                                     Date of decision: 26.02.2021.





    Yashvir Singh                                                .....Petitioner.





                                   Versus
    The Himachal Pradesh Tourism Development
    Corporation Ltd. and another
                                      .....Respondents.

    Coram


    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

    The 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.




    Tarlok Singh Chauhan, Judge (Oral)

The petitioner, who was working with the

respondent-Corporation as Accounts Clerk and retired as

such on 31.12.2019, 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.

Whether the 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 admissible retiral benefits, in

accordance with law. The 50% of such benefits be released

within two weeks from 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.

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

(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua) 26th February, 2021. Judge (krt)