Hans Raj vs H.P. Tourism Development Corporation Ltd

Tarlok Singh Chauhan, J

Issue Notice. Mr. Naresh Kaul, Advocate appears and waives service of notice on behalf of the respondent.

This writ petition has been filed by petitioner-Hans Raj, who had retired from the service of the respondents–Himachal Pradesh Tourism Development Corporation (HPTDC) on 31.3.2022, with the prayer that the respondents may be directed to pay all his retiral benefits alongwith interest for the delay on the part of respondent-Corporation.

After hearing learned counsel for the parties, we are of the opinion that this petition is liable to be disposed of in terms of the decision rendered in CWP No.4321 of 2021, titled Moti Lal Sharma versus Himachal Road Transport Corporation and another alongwith connected matter, decided on 29.11.2021. The operative part of the said order reads as under:-

“5. We are, therefore, persuaded to dispose of these writ petitions with a direction to the respondents to pay the petitioners the gratuity 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 petitioners the due statutory benefits, other retiral benefits and amount of leave encashment alongwith applicable interest, all of which, shall be paid to them within a period of six months from today. The due amount of payment, if delayed beyond six months, it shall be paid with interest at the rate of 9% per annum till the date of its actual payment.”

Accordingly, this petition is disposed of with a direction to the respondent to pay the entire due retiral benefits to the petitioner strictly in terms of the directions given in the aforesaid order dated 29.11.2021, passed in CWP No.4321 of 2021, within a period of six months from today. Pending miscellaneous application(s), if any, shall also stand disposed of.