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Judgment
5 paragraphs · 177 wordsAnoop Chitkara, J
The petitioners, who were working with the respondent-Corporation as Inspector, Driver, Tireman, Chief Inspector and Senior Black Smith and retired as such on 30.4.2019, 31.12.2019 and 31.05.2018, respectively, have come up before this Court seeking release of their 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 petitioners already stand 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 petitioners are at liberty to approach this Court again, in case they still feel aggrieved and dissatisfied. Pending application(s), if any, are closed.