WPSS/209/2021
2021 Latest Caselaw 2167 UK

              Office Notes, reports,
              orders or proceedings
ASL.
       Date     or directions and                   COURT'S OR JUDGES'S ORDERS
 No
              Registrar's order with
                    Signatures

                                       WPSS No.209 of 2021
                                       Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing) Mr. Harendra Belwal, Advocate for the petitioner.

Mrs. Indu Sharma, Brief Holder for the State of Uttarakhand.

The petitioner, who is a retired employee had preferred this writ petition praying for a writ of mandamus for payment of gratuity and statutory interest as contemplated under Section 7(3)(A) of the Payment of Gratuity Act. After its determination to be made in the light of the parameters of the judgment of Prem Singh's case as rendered by the Hon'ble Apex Court, in Civil Appeal No.698 of 2019. This matter was heard as fresh and counter affidavit was invested.

The Brief Holder was granted time to file counter affidavit but the same has not yet been filed.

Mrs. Indu Sharma, Brief Holder for the State had made a statement that by virtue of the Correspondence No.274 dated 22.6.2021, the gratuity amount has already been remitted to the petitioner.

The said statement based on the letter dated 22.06.2021 is taken on record and she is granted further three weeks' time to file a detailed counter affidavit.

List this writ petition immediately after three weeks.

(Sharad Kumar Sharma, J.) 01.07.2021 Arti `