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Judgment
27 paragraphs · 236 wordsVivek Singh Thakur, J
In the present case, compliance affidavit has been filed on behalf of the respondents, stating therein that order passed by the erstwhile H.P. Administrative Tribunal, stands complied with and details of retiral benefits released in favour of the petitioner has also been given in Para-2 of the affidavit, which reads as under:-
"2. That the respondent Corporation vide its officer order No.HRTC/PLP/Acctts/2020 dated 13th August, 2020, the following payments were made to the petitioner on account of his retiral benefits, the copy of the same is enclosed as Annexure P-1:-
i)
DCRG
Rs.7,43,400.00
Already paid on 19.06.18
ii)
Interest on DCRG
Rs.63,184.00
Paid vide Ch. No.250645
iii)
dt. 11.08.20
iv)
Leave Encashment
Rs.3,21,485.00
Paid vide Ch. No.250644 dt. 11.08.20
v)
Interest of Leave Encashment
Rs.83,186.00
Paid vide Ch. No.250646 dt. 11.08.20
vi)
Interest on delayed payment of monthly pension & Commutation
Rs.43,824.00
Already paid
This matter was listed on 17.07.2020, 07.08.2020, 21.08.2020, 25.08.2020 & 08.09.2020. Neither on these dates nor today learned counsel for the petitioner has turned up to represent the petitioner, however, the matter was adjourned every time in the interest of justice.
In the aforesaid facts and circumstances of the case, present petition is closed and disposed of with liberty to the petitioner to take appropriate recourse for redressal of his grievances, if any, still survive. Pending miscellaneous application(s), if any, shall also stand disposed of.