Smt. Laxmi Devi vs The Mimachal Pradesh Horticultural Produce Marketing and Processing Corporation Ltd.

Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayers:-

i) That the respondent may kindly be directed to pay sum of Rs. 111,27,713/- along with an interest @ 12% from 31./10/2012 till realization on account of gratuity and leave encashment as sanctioned and conveyed to the petitioner vide Annexure P-2.

ii) That the respondent may kindly be directed to grant interim relief to the petitioner as is granted to other similarly situated employees of the respondent Corporation.

iii) That it is most humbly submitted that in view of the revised pay scale w.e.f. 1.1.2006 the respondent may kindly be directed to grant and release to petitioner revised pay scale w.e.f

1.1.2006 alongwith an arrears of D.A. 21% and same may kindly be ordered to be added in gratuity and leave encashment alongwith interest.

According to the petitioner, the issue is covered in her favour by the judgment of this Court rendered in CWP No. 5380 of 2011. Titled Kanha Singh Versus The Himachal Pradesh Horticulture Produce & Processing Corporation Limited, decided on 18.10.2011. If that be so, similar treatment shall also be extended to the petitioner herein also, as extended to the petitioner in the above referred decision, in case the petitioner is also similarly situated, within a period of two months from the date of production of a copy of this judgment alongwith a copy of the writ petition and the copy of judgment, referred to above, by the petitioner.

The writ petition is disposed of, so also the pending application(s), if any.

Dasti copy.