High CourtsDivision Bench

Karam Singh vs H.R.T.C. & Others

High Court Of Himachal Pradesh · Decided on 23 July 2020 · Citation: (2020) 07 SHI CK 0044

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2299 Of 2020

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 105 words

Anoop Chitkara, J

1.

In continuation to order dated 10.07.2020, Mr. Vikas Rajput, learned counsel appearing for the respondents submits that the respondent-Corporation

has complied with the directions issued by this Court and has already released 50% of the last drawn basic pay. He further submits that the balance

outstanding payment shall be made within a period of two months from today.

2.

Given above, the present writ petition is disposed of with a direction to the respondent-Corporation to pay the balance outstanding amount towards

retiral benefits to the petitioner within a period of two months from today. Pending application(s), if any, also stands closed.