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Judgment
Anoop Chitkara, J
A retired driver, who worked with the respondents Himachal Road Transport Corporation, till 30.04.2020, has come up before this Court, seeking
direction to release all his gratuities along with statutory interest, leave encashment and other consequential benefits etc.
The order we propose to pass in this petition, requires no response from the respondents.
Mr. Vikas Rajput, learned counsel for the respondents, under instructions, submits that all the due and admissible retiral benefits alongwith statutory
interest shall be paid to the petitioner within a period of eight weeks.
Given above, we take on record the submissions of learned counsel for the respondents and direct that the respondents shall pay due and admissible
retiral benefits, alongwith statutory interest to the petitioner, on or before 30.09.2021.
Accordingly, the present petition stands disposed of alongwith pending miscellaneous application(s), if any.