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Judgment
A.A. Sayed, CJ
Notice. Mr. Shivank S. Panta, Advocate, appears and waives service of notice on behalf of the respondents.
Considering the nature of the order, we propose to pass, no response is required from the respondents.
The petitioner was in service of the respondent-Himachal Pradesh Tourism Development Corporation Ltd. and retired as Utility Worker on 30.11.2020 after 19 years, 01 months and 25 days’ of service. It is the case of the petitioner that his gratuity of Rs.3,23,497/- has been sanctioned by the respondents, vide order dated 04.10.2021, Annexure P-1. The grievance of the petitioner is that despite the aforesaid gratuity being sanctioned, the amount has not been released.
In the facts and circumstances of the case, we dispose of the writ petition by directing the respondents to release the remaining admissible retiral benefits alongwith statutory interest within a period of three months from today, in accordance with law. If the amount due is not paid within the aforesaid period, the same shall carry interest at the rate of 9% per annum from the date it had become due.
Pending miscellaneous application(s), if any, also to stand disposed of.