Himachal Pradesh High Court
Babita Devi vs H.P. Tourism Development Corporation ... on 18 April, 2023
Bench: Sabina, Satyen Vaidya
1 IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.1254 of 2023 Decided on:18.04.2023 .
Babita Devi ......Petitioner
Versus
H.P. Tourism Development Corporation Ltd. ...Respondent _________________________________________________ Coram:
Hon'ble Ms. Justice Sabina, Acting Chief Justice. Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting?
For the petitioner : Mr. Tek Chand Sharma, Advocate.
For the respondent : Mr. Naresh Kaul, Advocate.
_________________________________________________ Sabina, Acting Chief Justice (Oral).
The parties are ad idem that the issue in question is no longer res integra in view of the judgment rendered by a Division Bench of this Court in CWP No.5725 of 2021, titled Ram Krishan vs. The Himachal Pradesh Tourism Development Corporation Ltd. and another, which was disposed of in terms of the judgment passed by this Court in CWP No.3050 of 2014, titled Nek Ram vs. State of Himachal Pradesh and others, decided on 17.07.2014.
2. Accordingly, this writ petition is disposed of on the basis of the ratio laid down in the aforesaid judgment.
::: Downloaded on - 19/04/2023 20:35:46 :::CIS 23. Consequently, the respondents are directed to pay all retiral benefits to the petitioner within a period of six months .
from today. However, it is made clear that in case the retiral benefits are not paid to the petitioner within the aforesaid time, then in addition to the due statutory benefits, the petitioner shall also be paid interest at the rate of 9% per annum beyond the period of six months till the date of payment.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
April 18, 2023 Judge
(Yashwant)
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