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Judgment
Anoop Chitkara, J
A retired Carpenter, who worked with the respondent-Himachal Road Transport Corporation, has come up before this Court, seeking direction to release all his retiral benefits alongwith interest.
The order we propose to pass in this petition, requires no response from the respondents.
Mr. Ajay Chauhan, learned counsel for the respondents, under instructions, submits that all the dues and admissible retiral benefits alongwith statutory interest have been paid to the petitioner except the amount of DCRG. He submits that the amount of DCRG shall be paid to the petitioner within a period of four weeks.
Given above, we take on record the submissions of learned counsel for the respondents and direct that the respondents shall pay pending dues and admissible retiral benefits/DCRG alongwith statutory interest to the petitioner, within a period of four weeks.
Accordingly, the present petition stands disposed of alongwith pending miscellaneous application(s), if any.