Nand Lal vs The Principal Secretary And ...
2021 Latest Caselaw 492 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                           CWP No.13 of 2021
                              Decided on: 8th January, 2021
    ____________________________________________________________




                                                                         .
    Nand Lal                                        .....Petitioner





                                              Versus





    The Principal Secretary and others           .....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. Saurav Rattan, Advocate.

    For the respondents:                      Mr.   Ashok    Sharma,    Advocate

                                              General with Mr. Vinod Thakur,
                                              Mr. Vikas Rathore & Mr. Shiv Pal
                                              Manhans,    Additional   Advocates
                                              General and Mr. Bhupinder Thakur


                                              & Mr. Yudhvir Singh Thakur,
                                              Deputy Advocates General, for
                                              respondents No.1 and 2-State.




                                              Mr. Vaibhav Tanwar, Advocate, for
                                              respondents No.3 and 4.





                                              (Through Video Conferencing)
    Tarlok Singh Chauhan, Judge (Oral)

The instant writ petition has been filed for grant of

following substantive relief:-

"i) Issue a writ of mandamus or other appropriate writ or direction by directing the respondents to release the retiral benefits, i.e. Gratuity and Commutation of Pension alongwith 12% interest within time bound manner."

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

2. Mr. Vaibhav Tanwar, learned counsel for

respondents No.3 and 4 on instructions states that the entire

retiral benefits of the petitioner shall be released in his favour

.

within one week from today. His statement is taken on

record.

3. Accordingly, the writ petition is disposed of with a

direction to the respondents to release the retiral benefits in

favour of the petitioner within a period of one week from

today. Pending miscellaneous application(s), if any, also

stand disposed of.

For compliance, to come up before the learned

Vacation Judge on 12th February, 2021.

                                      (Tarlok Singh Chauhan)




                                              Judge





                                         (Jyotsna Rewal Dua)
    January 08, 2021                           Judge





          (Mukesh)