Kishori Lal vs State Of H.P. & Others
2023 Latest Caselaw 19198 HP

Himachal Pradesh High Court

Kishori Lal vs State Of H.P. & Others on 12 December, 2023

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Date of Decision: 12th December, 2023.

          Kishori Lal                                                         .....Petitioner.




                                                                                         .
                                          Versus





         State of H.P. & others                                               .....Respondents.


         Coram

The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1 For the Petitioner: Mr. B.M. Chauhan, Sr. Advocate with Mr.

of Amit Himalvi, Advocate.

For the Respondents: Mr. Y.P.S Dhaulta, Additional Advocate General.

rt Bipin Chander Negi, Judge (oral).

The instant petition has been filed for the grant of following substantive

relief:-

"That a writ of mandamus may kindly be issued directing the respondents to grant gratuity and leave encashment to the

petitioner along with interest @ 12% per annum from the date of said dues.

2. Since in the case at hand, a writ of mandamus is being sought, therefore, in

the facts and attending circumstances of the case, it was incumbent upon the petitioner

to have first approached the respondents concerned/competent authority for redressal

of his grievance(s), which is being sought in the present petition.

3. Faced with the aforesaid, petitioner may make a representation before the

respondents concerned/competent authority.

4. In view of the above, present petition is disposed of in the aforesaid terms,

so also, pending miscellaneous application(s), if any.

(Bipin Chander Negi) Judge

12th December, 2023 (veena)

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

.

of rt