Mansa Ram And Others vs Himachal Road Transport Corporation And Another

Anoop Chitkara, J

The petitioners, who worked with the respondents-Himachal Road Transport Corporation till their retirement, have come up before this Court,

seeking direction to release their entire retiral dues alongwith interest.

Notice. Mr. Ajay Kumar Chauhan, learned Standing Counsel, appears and waives service of notice on behalf of the respondents.

The order we propose to pass in this petition, requires no response from the respondents.

Mr. Ajay Kumar Chauhan, learned counsel for the respondents, under instructions, submits that all the due and admissible retiral benefits alongwith

statutory interest shall be paid to the petitioners on or before 30th September, 2021.

Given above, we take on record the submissions of learned counsel for the respondents and direct that the respondents shall pay 25% of due and

admissible retiral benefits to the petitioners alongwith statutory interest within six weeks from today and remaining amount of retiral dues on or before

30th September, 2021.

Accordingly, the present petition stands disposed of alongwith pending miscellaneous application(s), if any.