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Judgment
Tarlok Singh Chauhan, J
The petitioner, who was working with the respondent-Corporation as MDH and retired as such on 31.05.2020, 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, learned Standing Counsel, 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, alongwith statutory interest accrued upon the entire amount and the remaining amount alongwith statutory
interest, within two months thereafter. There shall also be a direction to the respondent-Corporation 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 2nd June, 2021.