Krishan Chand vs Himachal Pradesh Horticultural Produce Marketing and Processing Corporation Limited

Justice Kurian Joseph, C.J.—These Writ Petitions are filed with similar set of prayers and one such set of prayer in CWP No. 1299 of 2012 reads as follows: i. That the respondent Corporation may kindly be directed to release the amount of gratuity and leave encashment to the petitioner to the tune of Rs. 5,18,568/- alongwith interest @ 12% per annum, by issuing a writ of mandamus.

ii) That the respondent Corporation may kindly be directed to pay the arrear of revised pay scale to the petitioner since 01.01.2006 till 31.5.2011 as is calculated as per Annexure P-2 alongwith interest @ 12% per annum, by issuing a writ of mandamus.

iii) That the respondent Corporation may kindly be directed to pay the gratuity amount to the petitioner at the revised rate, by issuing a writ of mandamus.

According to the petitioners, the issue is covered in their favour by the judgment of this Court rendered in CWP No. 5380 of 2011, titled Kanha Singh Versus The Himachal Pradesh Horticulture Produce & Processing Corporation Limited, decided on 18.10.2011. If that be so, similar treatment shall also be extended to the petitioners herein, as extended to the petitioner in the above referred decision, in case the petitioners are also similarly situated, within a period of two months from the date of production of a copy of this judgment alongwith a copy of the writ petition(s) and the copy of judgment, referred to above by the petitioner concerned.

The Writ Petitions are disposed of, so also the pending application(s), if any.