Hari Prasad vs Himachal Pradesh Tourism ...
2022 Latest Caselaw 10010 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      CWP No.7576 of 2022




                                                                    .

                                                    Decided on: 28.11.2022

          Hari Prasad                                           ...Petitioner





                                     Versus

          Himachal Pradesh Tourism Development
          Corporation & others                                  ...Respondents





    Coram
    The Hon'ble Mr. Justice A.A. Sayed, Chief Justice
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

    Whether approved for reporting?
    For the petitioner:      Mr. Manohar Lal Sharma, Advocate.

    For the respondents:        Mr. Ajay Sharma, Advocate                        vice
                                Mr.Shivank Singh Panta, Advocate.



    A.A. Sayed, Chief Justice (Oral)

The petition has been filed by the petitioner seeking

the following reliefs:

"(i). That the directions may kindly be issued to the respondent Corporation to pay the amount of gratuity (DCRG), alongwith interest @ 9% per annum

to the Petitioner with effect from due date i.e. 01.07.2020 till the date of its realization."

2. Learned counsel for the petitioner has placed

reliance on the judgment of the Division Bench of this Court dated

24.02.2022 in CWP No.6628 of 2021 alongwith connected

matters (Anil Kumar Goel vs. The Himachal Pradesh Tourism

Development Corporation Ltd. & others). Learned counsel for

the petitioner states that the petitioner would be satisfied if the

.

petition is disposed of, in terms of the directions contained in

para-5 of the said judgment.

3. In the facts and circumstances of the case, we

dispose of the writ petition by directing the respondents to pay

gratuity to the petitioner with actual rate of interest as per

applicable rules, till the time of actual payment, which shall be

paid to them within a period of six months from today. The due

amount of payment, if delayed beyond six months, shall be paid

with interest to the rate of 9% per annum till the date of its actual

payment.

4. Pending miscellaneous application(s), if any, also to

stand disposed of.

( A.A. Sayed ) Chief Justice

( Jyotsna Rewal Dua) Judge November, 28, 2022 (vt)