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Judgment
8 paragraphs · 201 wordsTarlok Singh Chauhan, J
The petitioner, who was working with the respondent- Corporation as Accounts Clerk and retired as such on 31.05.2018, has come up before this Court seeking release of his retiral benefits i.e. gratuity, leave encashment along with statutory interest.
Notice. Mr. Naresh Kaul, Advocate appears and waives service of notice on behalf of the respondents.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Given the prayers in the petition, let the respondents release the admissible retiral benefits, in accordance with law.
The 50% of such benefits be released within two weeks from today along with statutory interest accrued upon the entire amount and the remaining amount along with statutory interest within two months thereafter. There shall also be a direction to the respondentCorporation to file compliance report within three months from today.
In view of the above, the instant petition is disposed of with the aforesaid directions. The petitioner shall be at liberty to approach this Court again, in case he still feels aggrieved and dissatisfied. Pending application(s), if any, shall also stand disposed of.
For compliance to come up on 22.03.2021.