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Jeet Ram vs Himachal Road Transport Corporation And Another

High Court Of Himachal Pradesh · Decided on 9 November 2020 · Citation: (2020) 11 SHI CK 0101

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3829 Of 2020
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Judgment

5 paragraphs · 141 words

L. Narayana Swamy, CJ

1.

The petitioner has approached this Court by way of the instant writ petition seeking a direction to the respondents to make payment of the leave salary and Death­cum­ Retirement Gratuity alongwith interest.

2.

Ms. Shubh Mahajan, learned counsel for the respondents, submitted that the petitioner is getting the pension and the retiral benefits except DCRG and leave encashment have also been paid to him. She further submitted that the amount towards DCRG and leave encashment will be computed and paid to the petitioner by April, 2021. Her statement is taken on record.

3.

Accordingly, the writ petition is disposed of with a direction to the respondents to release the amount towards DCRG and leave encashment alongwith statutory interest to the petitioner by 30th April, 2021.

4.

Pending miscellaneous applications, if any, are also disposed of accordingly.