Babu Ram vs Himachal Pradesh Tourism ...
2023 Latest Caselaw 33 HP

                   THE HIGH COURT OF HIMACHAL PRADESH
                             AT SHIMLA

                                                                     CWP No. 8458/2022




                                                                                      .
                                                                  Decided on: 02.01.2023





    Babu Ram                                                                ....Petitioner

                                                 Versus





    Himachal Pradesh Tourism Development Corporation
    & Ors.                                      ....Respondents.
    ..........................................................................................
    Coram





    The Hon'ble Mr. Justice A.A. Sayed, Chief Justice.
    The Hon'ble Ms. Justice Satyen Vaidya, Judge.
    Whether approved for reporting?1
    ______________________________________________________


    For the petitioner :                     Mr. Himanshu Kapila, Advocate.

    For the respondents:                     Mr. Naresh Kaul, Advocate.

    A. A. Sayed, Chief Justice (Oral)

Notice. Mr. Naresh Kaul, Advocate, appears and

waives service of notice on behalf of the respondents.

2. Considering the nature of the order, we propose to

pass, no response is required from the respondents.

3. The petitioner was in service of the respondent-

Himachal Pradesh Tourism Development Corporation Ltd. and

retired as Mason on 31.07.2022 after 22 years of service. It is the

case of the petitioner that his gratuity of Rs.3,27,680/- and leave

encashment of Rs.3,36,960/- have been sanctioned by the

respondents, vide order dated 14.10.2022, Annexures P-1 and P-

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

2, respectively. The grievance of the petitioner is that despite the

aforesaid gratuity and leave encashment being sanctioned, except

.

a sum of Rs.1,00,000/- towards gratuity, remaining amount has

not been released.

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

dispose of the writ petition by directing the respondents to release

the remaining admissible retiral benefits alongwith statutory

interest within a period of three months from today, in accordance

with law. If the amount due is not paid within the aforesaid period,

the same shall carry interest at the rate of 9% per annum from the

date it fell due.

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

stand disposed of.

(A. A. Sayed)

Chief Justice

( Satyen Vaidya ) Judge

2nd January, 2023(rohit)