Budh Ram vs Khetari Cooper Complex
2022 Latest Caselaw 2815 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 3275/2015

                                   Budh Ram
                                                                                                      ----Petitioner
                                                                       Versus
                                   Khetari Cooper Complex
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Shyam Arya For Respondent(s) : Mr. Ajeet Bhandari with Mr. Vaibhav Bhargava

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Order

01/04/2022

Today the matter comes up on an application (IA No.

1/2022) filed by the petitioner for directing the respondents to

make payment of gratuity amount to the petitioner.

Learned counsel for the respondents submits that as per the

judgments passed by this Court and as per the circulars issued by

the Government, a person can remain in service for a maximum

period of 42 years only and as per their record date of retirement

of the petitioner is 31.03.2015. So, he is entitled to get gratuity

amount upto that period only be as it may.

Application stands disposed of with the direction to the

respondents to release the gratuity amount of the petitioner till

31.03.2015.

List the matter for final disposal on 18.05.2022.

(ANOOP KUMAR DHAND),J

Ritu/20

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