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Judgment
Anoop Chitkara, J
A retired Utility Worker, who worked with the respondent- Himachal Pradesh Tourism Development Corporation Ltd. till 31.10.2017, 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.
Notice. Mr. Naresh Kaul, Advocate appears and waives service on behalf of 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. Naresh Kaul, learned counsel for the respondents, under instructions, submits that the concerned Accounts Officer is suffering from COVID- 19 disease and as such he is not attending the office for around ten days. Learned counsel further submits that the said Officer is likely to join the duties within two weeks and immediately on his joining, all pending statutory interest shall be paid to the petitioner, on or before 31.5.2021, as all other pending dues have been paid.
Given above, we take on record the submissions of the learned counsel for the respondents and direct that the respondents shall pay all pending statutory interest on the entire amount to the petitioner, on or before 31.5.2021.
Accordingly, this petition shall stand disposed of along with pending application(s), if any.
Copy dasti.