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Himachal Pradesh High Court

Harnam Singh vs Hptdc And Others on 4 March, 2023

Bench: Tarlok Singh Chauhan, Virender Singh

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                                            CWP No. 8951 of 2022




                                                                                        .
                                                        Decided on: 4th March, 2023





           Harnam Singh                                                          .......Petitioner
                                                       Versus





           HPTDC and others                                                      ...Respondents
           Coram
           The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.


           Whether approved for reporting?1
           For the petitioner:
                                    r                to
           The Hon'ble Mr. Justice Virender Singh, Judge.


                                                      Mr.  Manohar
                                                      Advocate.
                                                                                     Lal      Sharma,

           For the respondents:                       Mr.    Shivank   Singh   Panta,
                                                      Advocate for respondents No. 1
                                                      and 2.



                                                      Mr. Dinesh Bhanot, Advocate for
                                                      respondent No.3.




           Tarlok Singh Chauhan, Judge. (Oral)

The instant petition has been filed for the grant of following substantive relief:-

"i) That the directions may kindly be issued to the respondents No. 1 to 3 to pay the amount of gratuity (DCRG) and leave encashment alongwith interest @ 9% per annum to the petitioner with effect from due date i.e. 01.05.2020 till the date of its realization."

2. According to learned counsel for the parties the issue in question is no longer res-integra in view of the 1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.

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decision rendered by this Court in a batch of petitions, lead .

case whereof is CWP No. 6628 of 2021 titled as Anil Kumar Goel vs. The Himachal Pradesh Tourism Development Corporation Ltd. and another, decided on 24th February, 2022 (Annexure P-8). This is a matter which is required to be considered by the employer/respondents.

3. Therefore, in the given facts and circumstances, we dispose of this petition by directing the respondents to consider and decide the case of the petitioner, in the light of the aforesaid judgment and take a decision within a period of six weeks from today. Pending applications, if any, stand disposed of.

For compliance, to come up on 17.04.2023.






                                              ( Tarlok Singh Chauhan )





                                                         Judge


    March 04, 2023                                 ( Virender Singh )
           (naveen)                                      Judge




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