Himachal Pradesh High Court
Vinay Bhatia vs State Of Himachal Pradesh And Others on 21 March, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.176 of 2023.
.
Date of decision: 21.03.2023.
Vinay Bhatia .....Petitioner.
Versus
State of Himachal Pradesh and others
.....Respondents.
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Virender Singh, Judge.
Whether approved for reporting?1 No.
For the Petitioner : Mr. Dinesh Bhanot, Advocate.
For the Respondents : Mr. Anup Rattan, Advocate
General with Mr. I.N.Mehta,
Mr.Yashwardhan Chauhan,
Senior Additional Advocate
Generals, Mr. Ramakant
Sharma, Additional Advocate
General, Ms. Priyanka
Chauhan, Deputy Advocate
General and Mr. Rajat
Chauhan, Law Officer, for
respondent Nos.1 to 4.
Mr. Manohar Lal Sharma,
Advocate, for respondent
No.5.
Tarlok Singh Chauhan, Judge (Oral)
The instant petition has been filed for grant of the following substantive relief:
1Whether the reporters of the local papers may be allowed to see the Judgment?Yes ::: Downloaded on - 21/03/2023 20:34:55 :::CIS 2 "It is, therefore, most respectfully prayed that this Hon'ble Court may be pleased to issue directions or .
order or appropriate writ to the respondents to pay the Gratuity admissible to the petitioner along with up to date interest."
2. The petitioner has not only an alternate but an efficacious remedy under the Payment of Gratuity Act.
Therefore, we are not inclined to interfere.
3. Accordingly, the instant petition is dismissed with liberty to the petitioner to avail of the alternate remedy.
4. Pending application, if any, also stands disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21st March, 2023.
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