WPSS/1693/2021
2021 Latest Caselaw 5376 UK

IN THE HIGH COURT OF UTTARAKHAND
           AT NAINITAL
     ON THE 28TH DAY OF DECEMBER, 2021
                        BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     WRIT PETITION (S/S) No. 1693 of 2021
BETWEEN:

Durga Singh                             ... Petitioner
     (By Mr. Bhuwanesh Joshi, Advocate)

AND:

Uttarakhand Payjal Sansadhan Vikas
Evem Nigam & another             ... Respondents

     (By Mr. B.S. Bisht, Advocate)


                      JUDGMENT

1. Petitioner was an employee of Uttarakhand Payjal Nigam and retired from the post of Chawkidar on 28.02.2021.

2. Learned counsel for the petitioner submits that that the amount payable to the petitioner as retiral dues has not been paid to him so far.

3. Mr. Bhuwanesh Joshi, learned counsel for the petitioner submits that similar controversy was decided by Division Bench of this Court vide judgment dated 03.09.2021 passed in WPSB No. 211 of 2021. He, therefore, prays that the writ petition be disposed of in terms of the said judgment.

4. Mr. B.S. Bisht, learned counsel for respondents also does not dispute this submission

made by Mr. Bhuwanesh Joshi, Advocate on behalf of the petitioner.

5. Since both the parties are unanimous on the point that identical question has been decided in the aforesaid writ petition, therefore, this writ petition is also disposed of in terms of the judgment dated 03.09.2021 rendered in WPSB No. 211 of 2021 with the following directions:-

I. The amount payable as Leave Encashment shall be paid to the petitioner within three months from today.

II. The amount of Gratuity shall be paid to the petitioner within four months from today. III. In case of any further delay on the part of respondent in clearing the dues, the amount shall carry interest at the rate of 8% per month.

(MANOJ KUMAR TIWARI, J.) Aswal