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Himachal Pradesh High Court

Sh. Ram Lal vs The Himachal Pradesh Tourism ... on 17 December, 2019

Bench: Dharam Chand Chaudhary, Anoop Chitkara

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                  .
                                   CWP No. 3795 of 2019.





                          Date of decision: December 17, 2019.





    Sh. Ram Lal.                                .....Petitioner.
                         Versus

    The Himachal Pradesh Tourism Development Corporation





    Ltd. & anr.                 ....Respondents.

    Coram
    The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.

    The Hon'ble Mr. Justice Anoop Chitkara, Judge.

    Whether approved for reporting? 1 No.

    For the petitioner        :    Mr. Om Parkash Goel, Advocate.


    For the respondents       :    Mr. Naresh Kaul, Advocate.



    Dharam Chand Chaudhary, Judge (Oral)

In this writ petition, a direction is sought to be issued to the respondents-Corporation to release the retiral benefits, i.e. gratuity and leave encashment to the petitioner together with interest @ 9% per annum. As a matter of fact, the point in issue in this writ petition is no more res integra except for pensionary benefits as covered by the judgment of this Court in CWP No. 3050 of 2014, titled Nek Ram versus State of Himachal Pradesh and others, decided on 17.7.2014 except for pensionary benefits, 1 Whether the reporters of the local papers may be allowed to see the Judgment? yes.

which is not available to the employees in the respondent-

corporation.

.

2. Learned standing counsel representing the respondent-corporation did not dispute the liability of the Corporation to pay gratuity and leave encashment which is `5,77,730/- and ` 3,13,081/- as per the documents Annexures P-1 and P-2 (colly).

3. `5,77,730/-

                  The



                   and     `3,13,081/-

writ petition, as such, is disposed of with a direction to the respondents-corporation to release the amount of towards gratuity and leave encashment in favour of the petitioner within four weeks from today together with statutory interest, if any, payable to the petitioner be, therefore, worked out within four weeks and the amount, if any, paid to him within the same time, failing which, together with interest @6% till the amount in question is actually paid.

3. pending application(s), if any, shall also stand disposed of.

(Dharam Chand Chaudhary), Judge.

                                              (Anoop Chitkara),
    December 17, 2019,                              Judge.
         ( vs)




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