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Judgment
Anoop Chitkara, J
A retired Store Keeper, who worked with the respondent-Himachal Road Transport Corporation till 30.4.2019, has come up before this Court
seeking directions for release of her entire retiral dues including pension, gratuity (DCRG), leave encashment etc. along with interest.
Notice. Mr. Ajay Chauhan, learned Advocate, appears and accepts service of notice on behalf of all the respondents.
Given the nature of the order we propose to pass, no written instructions/response is required to be filed from the respondents.
Mr. Ajay Chauhan, learned counsel for the respondents, under instructions, submits that all pending retiral dues of the petitioner shall be paid to the
petitioner within a period of eight weeks.
Given above, we take on record the submissions of the learned counsel for the respondents and direct that the respondents shall pay the entire
retiral dues along with statutory interest on the entire amount to the petitioner, on or before 30.9.2021.
Accordingly, this petition shall stand disposed of along with pending application(s), if any.
Copy Dasti.