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Madan Mohan vs H.R.T.C. & Others

High Court Of Himachal Pradesh · Decided on 21 September 2020 · Citation: (2020) 09 SHI CK 0357

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3812 Of 2020
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Judgment

5 paragraphs · 166 words

Anoop Chitkara, J

1.

The petitioner, who was working with the respondent-Corporation as Inspector and retired as such on 31.01.2020 has come up before this Court seeking release of his entire retiral benefits with interest.

2.

Notice. Mr. Ajay Chauhan, Advocate appears and accepts service of notice on behalf of the respondents.

3.

The nature of the order we propose to pass would neither require written instructions nor any response from the respondents.

4.

Given the fact that the petitioner already stands retired, we dispose of this writ petition with a direction to the respondents to release 50% of the due and admissible retiral benefits together with statutory interest, within fifteen days. After that, within two months, the respondents shall release the remaining due and eligible retiral benefits together with statutory interest, and file a compliance report within three months from today. The petitioner is at liberty to approach this Court again, in case he still feels aggrieved and dissatisfied. Pending application(s), if any, are closed.