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Rakesh Kumar vs Hrtc & Anr
2024 Latest Caselaw 17928 HP

Citation : 2024 Latest Caselaw 17928 HP
Judgement Date : 22 November, 2024

Himachal Pradesh High Court

Rakesh Kumar vs Hrtc & Anr on 22 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 13390/2024 & connected matters Decided on: 22.11.2024

1. CWP No. 13390 of 2024

Rakesh Kumar ...Petitioner Versus HRTC & Anr ....Respondents .........................................................................................

2. CWP No. 13392 of 2024

Madan Lal ...Petitioner Versus HRTC & Anr ....Respondents .........................................................................................

3. CWP No. 13394 of 2024

Vinod Kumar ...Petitioner Versus HRTC & Anr ....Respondents .........................................................................................

Satish Kumar                                                         ...Petitioner
                       Versus
HRTC & Anr                    ....Respondents

......................................................................................... Coram Ms Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

For the petitioners: Mr. Nitin Rishi, Advocate.

For the respondents: Mr. Raman Jamalta, Advocate.

Jyotsna Rewal Dua , J

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

Notice. Mr. Raman Jamalta, learned Standing

Counsel, accepts service of notice on behalf of the respondents in

the above petitions.

2. These writ petitions have been filed by the petitioners,

who had retired from the service of the respondents-Himachal

Road Transport Corporation (HRTC), with the prayer that the

respondents may be directed to pay the amount of Gratuity, GPF,

commuted leave of pension etc. alongwith interest for the delay

on part of the respondents.

3. Reliance has been placed on the judgment passed by

a Division Bench of this Court in CWP No. 3050 of 2014, titled Nek

Ram versus State of Himachal Pradesh and others, decided on

17.07.2014 and also on a subsequent order of this Court dated

25.08.2021, passed in CWP No. 4377 of 2021, titled Sh. Subhash

Chand versus The Himachal Road Transport Corporation,

Shimla and others alongwith connected matters, in which, the

respondents were directed to pay the retiral benefits to the

petitioners within a period of six months. In case, the required retiral

benefits are not paid to the petitioners within the aforesaid period of

six months, then in addition to the due statutory benefits, the

petitioners shall also be paid interest at the rate of 9% per annum

beyond the period of six months till the date of actual payment.

3. In another subsequent order of this Court passed in

CWP No. 6034 of 2021, titled Ram Lal versus The Himachal

Pradesh Tourism Development Corporation Ltd. and another

and the connected matter, decided on 23.11.2021, the respondents

were directed to make payment of gratuity to the petitioners within a

period of six months from the date of passing the order. In the event

of non-payment of due amount, the petitioners were held entitled to

differential amount of interest between the amount of interest

statutorily payable to the petitioners as per the Payment of Gratuity

Act and the interest at the rate of 9% per annum for the period of

delay beyond six months.

4. While disposing of Review Petition No.110 of 2021 on

25.11.2021, preferred against the order dated 09.11.2021 passed in

CWP No.6928 of 2021, in which, the aforesaid order dated

25.08.2021 passed in CWP No.4377 of 2021 was relied upon, this

Court has clarified the aforesaid order in the terms that the

respondent-Corporation shall be liable to pay entire retiral dues of

the petitioner, including gratuity, arrears of pension and leave

encashment alongwith prescribed rate of interest, within a period of

six months from the due date till the actual payment is made.

5. In view of above, the writ petitions are disposed of with

a direction to the respondents to pay gratuity, GPF and commuted

value of pension and other retiral benefits to the petitioners 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. Pending miscellaneous

application(s), if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge 22nd November 2024 (R. Atal)

 
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