Citation : 2021 Latest Caselaw 2111 HP
Judgement Date : 16 March, 2021
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
CWP No.6268 of 2020.
Date of Decision: 16th March, 2021
Matwar Ram .....Petitioner
Versus
Himachal Pradesh Tourism Development Corporation & anr.
......Respondents.
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting?1 No.
For the petitioner: Mr. O.P. Goel, Advocate.
For the respondents: Mr. Naresh Kaul, Advocate.
Tarlok Singh Chauhan, Judge (oral).
The petitioner, who was working with the respondent
Corporation as Tyreman and retired as such on 31.5.2020, 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.
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
Whether reporters of Local Papers may be allowed to see the judgment?
remaining amount along with statutory interest within two months
.
thereafter. There shall also be a direction to the respondents-
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.
Compliance to come up on 16th June, 2021.
(Tarlok Singh Chauhan) Judge
(Chander Bhusan Barowalia) 16th March, 2021. Judge
(raman)
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