WPSS/886/2026
2026 Latest Caselaw 2405 UK

Uttarakhand High Court

WPSS/886/2026 on 25 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                             2026:UHC:2128
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                      COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS 886/2026
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Mahendra Singh Rawat, Advocate, for the petitioner.

Mr. S.S. Chaudhary, Standing Counsel, for the State.

Mr. S.S. Chauhan, Advocate, for Uttarakhand Peyjal Nigam. (2) Petitioner retired as Work Supervisor from Uttarkahand Peyjal Nigam, Chamba, District Tehri Garhwal on 31.5.2025. Since his retiral dues have not been released so far, therefore, he has filed this writ petition seeking the following relief:

"i) To issue a writ order or direction in the nature of Mandamus commanding the Respondents to forthwith release the outstanding retiral benefits to the petitioner, details whereof is given herein below:-

A) Gratuity = Rs. 12,16,809/- (approx.) (Sanctioned but not paid) B) Leave Encashment (300 days) = Rs.

7,37,460/- (approx.) (Sanctioned but not paid) Total Amount = Rs. 19,54,269/- (Approx)"

(3) Mr. S.S. Chauhan, learned Counsel appearing for Uttarakhand Peyjal Nigam, fairly submits that petitioner is entitled to the amount as mentioned in the writ petition under various heads. He submits that due to financial constraints, retiral dues could not be released to petitioner so far. He assures that entire outstanding dues of the petitioner would be released as early as possible.

(4) Having regard to the facts and circumstances of the case, writ petition is disposed of by directing the Managing Director, Uttarakhand Peyjal Nigam to 2026:UHC:2128

ensure that the amount of gratuity is released in favour of petitioner positively within two months and amount of leave encashment and other outstanding dues are released in his favour within four months from the date of presentation of certified copy of this order.

(Manoj Kumar Tiwari, J.) 25.3.2026 Pr PRABODH

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab1

KUMAR 98d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6 FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2026.03.25 17:11:04 +05'30'