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Ranbir Singh vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 30 April 2021 · Citation: (2021) 04 SHI CK 0283

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2716 Of 2021
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Judgment

8 paragraphs · 192 words

Anoop Chitkara, J

1.

A retired Driver, who worked with the respondent- Himachal Road Transport Corporation till 31.3.2019, has come up before this Court seeking directions for release of his entire retiral dues including pension, gratuity (DCRG), leave encashment etc. along with interest.

2.

Notice. Ms. Ritta Goswami, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1/ State and Mr. V.B. Verma, learned Advocate, waives the same on behalf of respondents No.2 to 4-HRTC.

3.

Given the nature of the order, we propose to pass no written instructions/response is required to be filed from the respondents.

4.

Mr. V.B. Verma, 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.

5.

Given above, we take on record the submissions of the learned counsel for the respondents and direct that the respondents shall pay to the petitioner the entire retiral dues along with statutory interest on the entire amount on or before 31. 7.2021.

Accordingly, this petition shall stand disposed of along with pending application(s), if any.

Copy dasti.