Himachal Pradesh High Court
Bhim Singh vs Hrtc And Another on 17 December, 2019
Bench: Dharam Chand Chaudhary, Anoop Chitkara
THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Ex. Petition No. 81 of 2019
Decided on: 17.12.2019
.
Bhim Singh ......Petitioner
Versus
HRTC and another ......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. Ashok Kumar, Advocate.
For the respondents:
r Mr. Ajay Chauhan, Advocate.
Dharam Chand Chaudhary, J. (Oral)
Learned standing counsel has placed on record the written instructions which reveal that a sum of `7,68,487/-
stands released to the petitioner towards the payment of DCRG vide cheque No. 43123 dated 15.11.2019. The remaining amount towards leave encashment be paid within two week, as prayed, failing which, together with interest @ 6% till the amount in question is actually paid. The petition is dismissed as fully satisfied.
(Dharam Chand Chaudhary)
Judge
(Anoop Chitkara)
December 17, 2019 Judge
(naveen)
1
Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 19/12/2019 20:26:20 :::HCHP