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Judgment
Tarlok Singh Chauhan, J
The petitioner, who was working with the respondentÂCorporation as CommiÂIII and retired as such on 28.02.2019, has come up before this Court
seeking release of balance amount of gratuity and interest on the delayed payment of gratuity and leave encashment.
Notice. Mr. Naresh Kaul, Advocate appears and waives service of notice on behalf of the respondents.
In view of the nature of the order we propose to pass, no response is required from the respondents.
Given the prayers in the petition, let the respondents release the retiral benefits i.e. balance amount of gratuity Rs.4,02,058/Â alongwith statutory
interest on the entire amount of gratuity and leave encashment from due date i.e. 01.03.2019 till the date of its realisation on account of delayed
payments. There shall also be a direction to the respondentÂCorporation to file compliance report within three months from today.
In view of the above, the instant petition is disposed of with the aforesaid directions. The petitioner shall be at liberty to approach this Court again in
case he still feels aggrieved and dissatisfied.
For compliance, to come up on 24.05.2021.