Anup Rana vs Himachal Road Transport Corporation Through Its Managing Director And Others

Mohammad Rafiq, CJ

This writ petition has been filed by petitioner-Anup Rana, who had retired from the service of the respondentsâ€" Himachal Road Transport

Corporation (HRTC) on 30.04.2020, with the prayer that the respondents may be directed to pay all his retiral benefits alongwith interest for the delay

on the part of the respondents.

Reliance has been placed on the judgment passed by a Division Bench of this Court in CWP No.3050 of 2014, titled Nek Ram versus State of

Himachal Pradesh and others, decided on 17. 07.2014 and also on a subsequent order of this Court dated 25. 08.2021, passed in CWP No.4377 of

2021, titled Sh. Subhash Chand versus The Himachal Road Transport Corporation, Shimla and others alongwith connected matters, in which, the

respondents were directed to pay the retiral benefits to the petitioners within a period of six months. In case, the required retiral benefits are not paid

to the petitioners within the aforesaid period of six months, then in addition to the due statutory benefits, the petitioners shall also be paid interest at the

rate of 9% per annum beyond the period of six months till the date of actual payment.

In another subsequent order of this Court passed in Pradesh Tourism Development Corporation Ltd. and another and the connected matter, decided

on 23.11.2021, the respondents were directed to make payment of gratuity to the petitioners within a period of six months from the date of passing the

order. In the event of non-payment of due amount, the petitioners were held entitled to differential amount of interest between the amount of interest

statutorily payable to the petitioners as per the Payment of Gratuity Act and the interest at the rate of 9% per annum for the period of delay beyond

six months.

While disposing of Review Petition No.110 of 2021 on 25. 11.2021, preferred against the order dated 09.11.2021 passed in CWP No.6928 of 2021,

in which, the aforesaid order dated 25. 08.2021 passed in CWP No.4377 of 2021 was relied upon, this Court has clarified the aforesaid order in the

terms that the respondent - Corporation shall be liable to pay entire retiral dues of the petitioner, including gratuity, arrears of pension and leave

encashment alongwith prescribed rate of interest, within a period of six months from the due date till the actual payment is made.

We are, therefore, persuaded to dispose of this writ petition with a direction to the respondents to pay gratuity to the petitioner with actual rate of

interest as per applicable rules, till the time of actual payment. Apart from that, the respondents shall also pay to the petitioner the due statutory

benefits, other retiral benefits and amount of leave encashment alongwith applicable interest, all of which, shall be paid to him, within a period of six

months from today. The due amount of payment, if delayed beyond six months, shall be paid with interest at the rate of 9% per annum till the date of

its actual payment.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.