AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 165 wordsAnoop Chitkara, J
The petitioner, who was working with the respondent-Corporation as conductor and retired as such on 31.03.2019 has come up before this Court
seeking release of his entire retiral benefits with interest.
Notice. Mr. Ajay Chauhan, Advocate waives notice and accepts service on behalf of the respondents.
The nature of the order we propose to pass would neither require written instructions nor any response from the respondents.
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.