Decided On: 03.03.202 vs Himachal Pradesh Tourism ...
2021 Latest Caselaw 1579 HP

                IN THE HIGH COURT OF HIMACHAL PRADESH,
                              SHIMLA.
                                                                   CWP No. 5147 of 2020




                                                                                   .

                                                                  Decided on: 03.03.2021
                 Gurpal Singh                                             ...Petitioner.
                                               Versus





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





          Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
               Hon'ble Mr. Justice Chander Bhusan Barowalia, 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 Guide­cum­Clerk and

retired as such on 30.06.2019, has come up before this

Court seeking release of his retiral benefits i.e. gratuity,

leave encashment alongwith statutory interest.

2. Notice. Mr. Naresh Kaul, Advocate appears

and waives service of notice on behalf of the

respondents.

3. In view of the nature of the order we propose

to pass, no response is required from the respondents.

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

4. Given the prayers in the petition, let the

respondents release the retiral benefits i.e. Gratuity

.

Rs.9,89,834/­ and balance amount of leave

encashment Rs.3,36,160/­ alongwith statutory interest

on the entire amount of gratuity and leave encashment

from due date i.e. 01.07.2019 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 03.06.2021.

(Tarlok Singh Chauhan)

Judge

(Chander Bhusan Barowalia) 3 March, 2021.

rd Judge (GR)