CLCON/269/2021
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                                  CLCON No. 269 of 2021
                                  Hon'ble Manoj Kumar Tiwari, J.

Heard Mr. Harendra Belwal, Advocate for the petitioner through video conferencing.

Writ Petition (S/S) No. 3533 of 2018 filed by the petitioner was decided in terms of the judgment rendered by Hon'ble Supreme Court in the case of Netram Sahu Vs. State of Chhattisgarh.

Learned counsel for the petitioner submits that in the case of Netram Sahu, Hon'ble Supreme Court has held that an employee would be entitled to gratuity for the entire length of service even though he has served in the regular establishment for three years. He further submits that the respondents have not released the gratuity to the petitioner in terms of the judgment rendered in the case of Netram Sahu.

It is alleged that opposite parties have wilfully disobeyed the order dated 13.01.2021 passed in WPSS No. 3533 of 2018 Issue notices to opposite party nos. 1 & 3 calling upon them to file their response to the allegations made in the contempt petition.

List this matter after four weeks.

(Manoj Kumar Tiwari, J.) 14.07.2021 Navin