Deep Kumar Bhandari vs Uttarakhand Payjal Sansadhan Vikas ... on 9 June, 2017

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Uttarakhand High Court

Deep Kumar Bhandari vs Uttarakhand Payjal Sansadhan Vikas ... on 9 June, 2017

Bench: V.K. Bist, Alok Singh

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

             Writ Petition No.235 of 2017 (S/B)

Deep Kumar Bhandari                                    .....Petitioner

                                Versus

Uttarakhand Payjal Sansadhan
Vikas Evem Nirman Nigam                                ...Respondents

Mr. K.K. Harbola, Advocate holding brief of Mr. Bhagwat Mehra, Advocate for the petitioner.

Mr. M.S. Rawat, Advocate holding brief of Mr. D.S. Patni, Advocate for respondent no.1.

Mr. Paresh Tripathi, Chief Standing Counsel for the State of Uttarakhand.

Dated: 09.06.2017 Hon'ble V.K. Bist J.

Hon'ble Alok Singh J.

The petitioner is a retired employee of the respondent- Corporation. The complaint is that his retiral benefits have not been disbursed. He relies on the judgment of this Court in Writ Petition (S/B) No.494 of 2015 and connected cases.

2. We have heard Mr. K.K. Harbola, Advocate holding brief of Mr. Bhagwat Mehra, Advocate for the petitioner, Mr. M.S. Rawat, Advocate holding brief of Mr. D.S. Patni, Advocate for respondent no.1 and Mr. Paresh Tripathi, Chief Standing Counsel for the State of Uttarakhand.

3. Learned counsel for the respondent-Corporation would point out that there is financial stringency. He would also submit that a communication has been sent by the Corporation to the Government on 12.04.2017 pointing out the financial position. He further submits that an amount of Rs. 40 crores has already been released but the total liability would be about Rs.24,76,285/-.

4. Having heard learned counsel for the parties, we dispose of these writ petitions by directing as follows:

(i) Within a period of two months from today, the amount of leave encashment will be paid to the petitioner.

(ii) Within a period of five months from today, the amount due by way of commutation of pension will be paid to the petitioner.

(iii) The balance amount due by way of other benefits will be paid to the petitioner within a period of seven months from today.

       (Alok Singh, J.)               (V.K.Bist, J.)
                         09.06.2017
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