Parvesh Kumari vs Himachal Road Transport Corporation And Another

Anoop Chitkara, J

Petitioner Parvesh Kumari, wife of late Sh. D.S. Saini, who retired as Senior Auditor from HRTC Pathankot Unit and worked with the

respondentsÂHimachal Road Transport Corporation, till 30.09.2019, has come up before this Court, seeking direction to release her all

pensionary/retiral benefits alongwith 9% interest, DCRG in consonance with the prevailing Dearness Allowances & Arrears along with interest in all

delayed payments from the due date of her deceased husband’s retirement.

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

Mr. Ajay 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 petitioner within a period of eight weeks.

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

retiral benefits, alongwith statutory interest to the petitioner, on or before 30.09.2021.

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